M RANJITH KUMAR Vs. STATE

JUDGEMENT

(1.) These criminal revisions were filed against the dismissal of discharge petitions filed by the Petitioner/accused Nos.5 and 6 in Crl.M.P.Nos.2625 of 2013 and 2624 of 2013 in C.C.No.15 of 2012 dated 15.09.2016 by the Learned 1st Additional Special Judge for NDPS Act Chennai.

(2.) Brief case of the Petitioner/Accused No.5 in Crl.R.C.No.1259 of 2016:

(3.) A1 Shankar contacted him in 2008 and stated that he is a retailer of medicines and Sarguru Agencies are duly licenced to carry on the business in medicines as retailers. The person calling over the phone had introduced himself as Manager of Sarguru Agencies and also gave a drug licence number 537/20B and 502/21B. He wanted the supplies to be sent to his address at Villupuram promising to pay the consideration by cheque. The petitioner believed his representation and the business was continued till 20.07.2011. Now only the prosecution says that M/s.Sri Sarguru Agencies did not possess any drug licence and cheated the petitioner by giving a fabricated Drug License number.