Roshan Nair vs The Intelligence Officer
2026 Latest Caselaw 85 Mad

Madras High Court

Roshan Nair vs The Intelligence Officer on 7 January, 2026

Author: M.Nirmal Kumar

Bench: M.Nirmal Kumar

                                                                                               Crl.A.No.465 of 2018



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 07.01.2026

                                                                CORAM

                                  THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR

                                                    Crl.A.No.465 of 2018
                                                            and
                                                  Crl.M.P.No.17633 of 2022


                     Roshan Nair                                                          ... Appellant

                                                                   Vs.

                     The Intelligence Officer
                     Narcotic Control Bureau,
                     Chennai Zonal Unit.                                                  ... Respondent

                     Prayer: Criminal Appeal filed under Section 374(2) of Cr.P.C. to cal for the

                     records in C.C.No.36 of 2015 on the file of I Additional Special Court for

                     Exclusive Trial of Cases under NDPS Act at Chennai and to set aside the

                     judgment and conviction imposed on the appellant.

                                      For Appellant         :        Mr.M.S.Ramesh

                                      For Respondent        :        Mr.N.P.Kumar
                                                                     Special Public Prosecutor




                     Page No.1 of 4




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                                                                                            Crl.A.No.465 of 2018



                                                             JUDGMENT

The learned counsel appearing for the appellant submitted that since

the appellant had undergone the period of sentence, nothing survives for

adjudication and hence, he seeks permission to withdraw the appeal. He has

also made an endorsement to that effect.

2.In view of the endorsement made by the learned counsel appearing

for the appellant, the Criminal Appeal stands dismissed as withdrawn.

Consequently, connected miscellaneous petition is closed.

07.01.2026 (2/2) Index : Yes/No Speaking Order/Non Speaking Order Neutral Citation: Yes/No cse

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To

1.The Intelligence Officer Narcotic Control Bureau, Chennai Zonal Unit.

2.The Special Judge, I Additional Special Court for Exclusive Trial of Cases under NDPS Act, Chennai.

3.The Special Public Prosecutor, High Court, Madras.

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M.NIRMAL KUMAR, J.

cse

07.01.2026 (2/2)

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