KENNETH STANLEY Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) This Criminal Original Petition is filed under Section 439 of the Criminal Procedure Code (Cr.P.C) praying to enlarge the petitioner on bail in C.C.No.47 of 2014 on the file of the Principal Special Court under EC and NDPS Act cases, Chennai, against R.R.No.6/14 in NCB F.No.48/1/02/2014/NCB-MDS on the file of the Narcotics Control Bureau, Chennai Zonal Unit.

(2.) This is the second bail application filed by the petitioner. He was arrested on 30.01.2014 for contravention of the provisions of Section 8(c) read with 21, 23, 28 and 29 of the Narcotics Drugs and Psychotropic Substances Act (NDPS Act), as amended and the same are punishable under Sections 21(c), 23(c), 28 and 29 of the NDPS Act, as amended and the case pertains to NCB.F.No.48/1/02/2014/NCB-MDS on the file of the respondent-Police. The earlier bail application in Crl.O.P.No.7352 of 2015 was dismissed on 16.04.2015.

(3.) The case of the prosecution is as follows: