EZEKIAL TOYO Vs. STATE

JUDGEMENT

(1.) THIS revision has been directed against the order passed by the Additional Special Judge (N.D.P.S.Act Cases) Chennai in Crl.M.P.No.141 of 2001 in C.C.No.98 of 1999.

(2.) THE prosecution case is that on 26.3.99 at 15.00 hours at the bus stop near Tambaram Railway Station, the first respondent was found in possession of 250 gms of Heroin Powder and the revision petitioner who is the second accused in that case was said to be in possession of 1 kg. of Heroin in his house at No.26/1, Vengambakkam Salai, Balaraman Nagar, Kaspapuram, Chennai-600 073, without any valid permit or licence. THErefore, both of them were charge sheeted for an offence under Section 8(c) read with 21 and 29 of N.D.P.S. Act.