R PAULSAMY Vs. SUPERINTENDENT NARCOTIC CONTROL BUREAU CHENNAI

JUDGEMENT

(1.) The petitioner/accused No. 1 in C.C. No 521/98 on the file of the Special Judge for N.D.P.S. Act cases, Madurai has filed this petition for his release on bail.

(2.) The respondent has filed a complaint against the petitioner and another accused for offences under Section 6(c) punishable under Sections 21, 27 - A. 28 and 29 of the N.D.P.S. Act, 1985 and under Sections 193 and 120-B, I.P.C. and the said complaint was taken on file by learned Special Judge for N.D.P.S. Act cases, Madurai in C.C. No. 521/98.

(3.) The petitioner herein and other accused are public servants employed under the Narcotic Control Bureau at Madurai and Tirunelveli respectively. The respondent received a specific information that the petitioner herein along with others was indulging in trafficking and that around 2 kgs. of heroin was in the possession of the petitioner at his room No. 116. Thiruchenduran Mansion, Vasantha Nagar, Madurai 5. On receipt of the information, the Officers of Narcotic Control Bureau, South Zonal Unit, Chennai went to the said premises and seized 2 kgs. of heroin on being produced by the petitioner herein. After observing all necessary formalities the petitioner was arrested on 8-5-1998.