[Cites 5, Cited by 0]

Madras High Court

Selvaraj vs Union Of India Through on 23 March, 2026

Author: B.Pugalendhi

Bench: B.Pugalendhi

                                                                                           CrlMP(MD)No.16169 of 2025


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 23.03.2026

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                            CrlMP(MD)No.16169 of 2025
                                                      in
                                              CrlA(MD)No.78 of 2024

                     1.Selvaraj
                     2.Iyyappan
                     3.R.Paramanatham                                                ...Petitioners/ A3 to A5

                                                                     Vs

                     Union of India through
                     the Superintendent,
                     Narcotics Control Bureau,
                     Madurai Sub Zone,
                     Madurai.                                                            ... Respondent

                     PRAYER: Petition filed under Section 430 of BNSS, to suspend the
                     sentence in respect of the conviction sentence passed in CC.No.23 of
                     2020, dated 28.05.2024 on the file of the Additional District Judge /
                     Presiding Officer, Special Court under Essential Commodities Act,
                     Thanjavur pending disposal of the above appeal.


                                    For Petitioner        : Mr.G.Murugendran
                                    For Respondent        : Mr.C.Arul Vadivel @ Sekar
                                                                    Special Public Prosecutor

                     1/10




https://www.mhc.tn.gov.in/judis                ( Uploaded on: 26/03/2026 03:08:35 pm )
                                                                                            CrlMP(MD)No.16169 of 2025


                                                              ORDER

The petitioners are accused Nos.3 to 5 in CC.No.23 of 2020 on the

file of the learned Additional District Judge, Special Court for Essential

Commodities Act, Thanjavur. They were arrested on 13.02.2020 along

with A1 and A2 with 661.5 kgs of ganja. They have been prosecuted for

the offence under Section 8(c) r/w 20 (b)(ii)(C), 28 and 29 of the NDPS

Act. By the judgment dated 28.05.2024 the petitioners were found guilty,

convicted for the offence under Sections 8(c) r/w 20(b)(ii)(C) r/w 28 and

29 of NDPS Act and sentenced to undergo 20 years rigorous

imprisonment with a fine of Rs.1,00,000/- in default to undergo three

years rigorous imprisonment. As against the conviction and sentence

imposed by the trial Court, these petitioners have filed an appeal before

this Court in Crl.A(MD) No.578 of 2024 and the same has been admitted

by this Court. The earlier application filed by the petitioners to suspend

the sentence has been dismissed as withdrawn. This is the second

application filed to suspend the sentence.

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2.The case of the prosecution is that A1 and A2, who were dealing

with ganja have transported 661.5kgs of ganja from the State of Andhra

Pradesh in a truck bearing registration No.TN 03 Z 1618 to Vedaranyam

in order to deliver the same to A6. The petitioners / A3 to A5 have

unloaded the substances from the vehicle on the instructions of A6. Since

they have been arrested along with contraband and A1 and A2, they have

been prosecuted.

3.The learned counsel appearing for the petitioners submits that the

petitioners are porters attached to Sumai Thookum Thozhilar Sangam,

Vedaranyam. A3 was instructed by A6 to go the place of occurrence and

off-load the goods from the truck bearing registration No.TN 03 Z1618.

A3 was also instructed by A6 to take two more persons and therefore,

A3 has taken his friends/ A4 and A5 along with him for off-loading the

goods from the truck. At that time the respondent police surrounded the

vehicle, arrested them and has prosecuted the petitioners along with A1

and A2. He further submits that the case of the prosecution is that this

contraband has been transported from Andhra Pradesh, in order to deliver

the same to A6. However this A6 has not been secured by the respondent

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police till the end of the trial and even now and therefore, the prosecution

was laid as against A1 to A5.

4.According to the learned counsel, the petitioners are in jail from

the date of their arrest for more than 6 years and 3 months. He further

submits that the goods were fully covered, the petitioners were not aware

of the contents of the goods and that they were simply unloading them

from the truck. They are not having any nexus to the offence, committed

by A1, A2 and A6. The learned counsel also claims that the petitioners

are in no way connected with A1, A2 and A6.

5.The learned Special Public Prosecutor appearing for the

respondent submits that the petitioners were arrested with A1 and A2 and

along with contraband of 661.5 kgs of ganja. This ganja was transported

from Andhra Pradesh. Admittedly it has been transported by A1 and A2.

Further the call details expose that they were present at Andhra Pradesh

on 06.02.2020. Apart from that, A3 had also contacted A6 to mobile No.

9677745717 on 12.02.2020, ie., on the date of seizure. He had denied the

contention of the learned counsel for the petitioners that the contraband

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was sealed and covered in paper and they were not aware of the contents

and it cannot be justified, based on the statement of PW2 that when the

door of the vehicle is opened, a pungent smell would emanate. Therefore,

according to him, the petitioners cannot contend that they were unaware

of the contents of the parcels, which they unloaded.

6.This court has considered the rival submissions made and

perused the materials placed on record.

7.The case of the prosecution is that A1 and A2 are said to have

procured huge quantity of ganja from Andhra Pradesh on 06.06.2020 and

have transported the same to Vedaranyam in order to deliver to A6.

Though it is the specific case of the respondent that contraband has been

transported from Andhra Pradesh in order to deliver the same to A6, the

respondent police have failed to secure A6. However, the petitioners have

been arrested along with A1 and A2 that they were also present near the

vehicle. The petitioners / porters have been prosecuted based on the call

details of A3 with A6 through his mobile No.96777 45717. A3 himself

has stated that on the instructions of A6, they have unloaded the parcels

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from the truck. However A6 has not been arrested and the respondent has

not established that the above mobile number belongs to A6.

It is shocking that the respondent Narcotics Control Bureau (NCB) being

nation's premier agency in the fight against drug trafficking and abuse

and having a vide organisation structure, has prosecuted this case without

even arresting A6, on whose instruction the petitioners / porters are said

to have acted.

8.This Court condemns the manner in which the prosecution has

been laid by the NCB, without securing and without even identifying A6,

as against these petitioners A3 to A5.

9.Considering the quantity involved in this case the trial court has

also gone to the extent of imposing 20 years of rigorous imprisonment to

the accused. The maximum punishment for the offence under

Section 20(c) of NDPS Act is 10 years of imprisonment. However, as per

Section 32(B) of the NDPS Act, there are certain factors to be taken into

account for imposing higher than the minimum punishment, which read

as under:

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“32B. Factors to be taken into account for imposing higher than the minimum punishment.—

Where a minimum term of imprisonment or amount of fine is prescribed for any offence committed under this Act, the court may, in addition to such factors as it may deem fit, take into account the following factors for imposing a punishment higher than the minimum term of imprisonment or amount of fine, namely:--

(a)the use or threat of use of violence or arms by the offender;

(b)the fact that the offender holds a public office and that he has taken advantage of that office in committing the offence;

(c)the fact that the minors are affected by the offence or the minors are used for the commission of an offence;

(d)the fact that the offence is committed in an educational institution or social service facility or in the immediate vicinity of such institution or faculty or in other place to which school children and students resort for educational, sports and social activities.;

(e)the fact that the offender belongs to organised international or any other criminal group which is involved in the commission of the offences; and

(f)the fact that the offender is involved in other illegal activities facilitated by commission of the offence.”

However the trial court has not assigned any reason for awarding

maximum punishment of 20 years as against these petitioners.

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Admittedly the petitioners are languishing in jail for the past six years.

10.The petitioners have raised certain arguable points in this

petition, which can be considered only during the final hearing of the

appeal. However the appeal could not be taken up for final hearing for

want of time. Considering the period of sentence imposed, the period of

incarceration already undergone by the petitioners and for the reason that

the appeal could not be taken up immediately, this Court is inclined to

allow this petition.

11.Accordingly this petition is allowed and the substantive sentence

of imprisonment imposed on the petitioners alone is suspended pending

disposal of the criminal appeal on the following conditions:

(i) The petitioners are ordered to be enlarged on bail on executing

a bond for Rs.50,000/- (Rupees Fifty Thousand) each with two sureties

each for a like sum to the satisfaction of the learned Additional District

Judge, Special Court under Essential Commodities Act, Thanjavur.

(ii) The petitioners shall file an affidavit before the respondent

police that they will not misuse this liberty and will not indulge in any

further offence.

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(iii)The petitioners shall report before the Special Court under

Essential Commodities Act, Thanjavur on the first working day of every

month.

(iv) If the petitioners violate any of the conditions, the respondent

police shall move an application to cancel the order of suspension of

sentence of imprisonment.

23.03.2026

Index : Yes / No

DSK

1.The Superintendent, Narcotics Control Bureau, Madurai Sub Zone,Madurai.

2.The Additional District Judge / Presiding Officer, Special Court under Essential Commodities Act, Thanjavur.