JUDGEMENT
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(1.)The petitioner/A.10, who is facing a case for the offences punishable under Ss. 8(c) r/w
20(b)(ii)(c), 25 and 29(1) of Narcotic Drugs and Psychotropic Substances Act, 1985, in C.C.No.16 of
2022 on the file of the learned Special Court for EC & NDPS Act Cases, Thanjavur, in Crime No.21 of 2021
on the file of the respondent police, seeks bail.
(2.)Admittedly, originally FIR came to be registered in Crime No.623 of 2021 on the file of the
Nagapattinam Town Police Station, thereafter the case
was transferred to NIB-CID Nagapattinam and FIR came
to be registered in Crime No.21 of 2021 on the file
of the NIB-CID Nagapattinam and that the respondent
has already laid a final report and the case was
taken on file in C.C.No.16 of 2022 and is pending on
the file of the Special Court for EC and NDPS Act
Cases, Thanjavur.
(3.)The case of the prosecution is that on 31/7/2021 at about 03.00 hours, on receipt of secret information, the respondent police went to Oosi Matha
Temple located at Nagapattinam Beach Road and at
17.00 hours, the respondent police team had intercepted one Innova car bearing Registration
No.PY-01-CF-2777 and eight persons were in that car,
that after following the mandatory procedures, the
respondent police team conducted a search in the said
car and found that the accused persons were found in
illegal possession of 2 gunny bags of Ganja (each
contain 45 kg of Ganja) and they have arrested the
accused persons, that on the basis of the confession
statement given by the accused Mukesh, other accused
were added and that thereafter on the basis of the
confession statement of the petitioner, Arul Kumar
was added as 15th accused.
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