RADHAMANI Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.125 of 2012, on the file of the Principal Special Court for EC and NDPS Act Cases, Madurai, as against the petitioner.

(2.) The learned counsel for the petitioner submitted that there are totally seven accused, in which, the petitioner herein is arrayed as 6th accused on the charge sheet laid by the respondent herein under the EC and NDPS Act Cases, Madurai.

(3.) The case of the prosecution is that the respondent seized 1.940 Kgs of Heroin from A1 and A2. The first accused had transported the same from Manakudi to Melamidalam and handed over to the second accused in pursuance of a criminal conspiracy with A3 to A7, to export the same illegally out of India for A7, through Kanyakumari Sea.