JAMAL MOHAMAD Vs. MOHAMMAD SADIQ BATCHA @ SADIQ BATCHA

JUDGEMENT

(1.) This petition has been filed to direct the Principal Special Judge for EC/NDPS Act Cases at Chennai to grant the certified copies of (a) the mahazar dated 22.03.2018 and (b) Section 67 statements of Balamurugan, Abdul Kareem and Mohamad Sadiq Batcha at the earliest, on payment of costs to enable the first respondent to face the legal battle.

(2.) The petitioner, who is a third party, filed a copy application in C.A.No.516 of 2018 in R.R.No.5 of 2018 before the Principal Special Judge for NDPS Act Cases, Chennai, for the issuance of a certified copy of the aforesaid documents in NCB F.No.48/1/5/218-NCB/MDS, which has been rejected in part, by an order dated 26.06.2018, aggrieved by which, the petitioner is before this Court.

(3.) Heard Mr.Vijayakumar, learned counsel for the petitioner.