- (1.) Leave granted.
(2.) Heard both sides.
(3.) This is an appeal directed against an order denying bail to the appellants. The appellants are accused in a Criminal Case registered under Section 20 (b) (ii) (c) and under Section 25 of the NDPS Act. The prosecution case is that police got an information on 10-7-2003 at 10 p. m. that some drugs may be transported in a Hundai Accent GLS Car. On the basis of that information police intercepted a car coming through Madurai Ring Road, madurai, Chennai at 11. 00 p. m. The car was driven by A-3 and the first appellant was found travelling in the car and a search was made and ganja weighing 5 Kg. and a sum of Rs. 10 lakhs cash were recovered from the car. The first appellant was arrested at 11.15 p. m. on 10-7-2003 and on the basis of a confessional statement made by her search was conducted in building no. 4/1078-A of Bharat Street, Anbu Nagar, Madurai at about 1.15 a. m. on 11-7-2003. The second appellant was found staying in that house and she was also taken into custody at 1.15 a. m. Both the appellants were taken to the house at Chennai bearing No. 486-C and found in that house it is alleged that ganja weighing 10 Kg. and a cash of Rs. 1,00,18,000/- were recovered. These appellants did not possess any licence to keep Narcotic drugs. The case was registered against them under the NDPS Act.;