MURUGESWARI AND Vs. STATE

JUDGEMENT

(1.) These three petitions are filed by the accused/petitioners in C.C. Nos. 475/99, 474/99 and 476/99 respectively on the file of the Special Judge for NDPS Cases, Madurai, u/S. 439, Cr. P. C. for their release on bail.

(2.) On 3-5-99, on prior intimation, the Sub-Inspector of Police, Gudalur, at about 6.00 a.m. saw the accused at Mamundi Lane, Kottaisamy St., Gudalur, that after observing the conditions as per the provisions of law, seized 20 kgs. of ganja from a gunny bag which was in the possession of Selvi, 18 kgs. of ganja from the gunny bag in the possession of Murugeshwari and 18 kgs. of ganja from the gunny bag in the possession of Karupayee, that arrested the accused, and after investigation has filed charge sheet against each one of them.

(3.) Learned counsel for the petitioner has raised three major questions on the basis of the provisions of NDPS Act, 1985, to satisfy Sec. 37(1)(b)(ii) of NDPS Act for the release of each one of these petitioners.