LAWS(SC)-2025-1-164

BHARAT AAMBALE Vs. THE STATE OF CHHATTISGARH

Decided On January 06, 2025
Bharat Aambale Appellant
V/S
The State of Chhattisgarh Respondents

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal is at the instance of a convict accused for the offence punishable under Sec. 20(b) (ii) (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the "NDPS Act") and is directed against the judgment and order passed by the High Court of Chhattisgarh, Bilaspur dtd. 8/7/2024 in Criminal Appeal No. 731 of 2023 by which the High Court dismissed the appeal filed by the appellant herein and thereby affirmed the judgment and order of conviction passed by the Special Judge, (NDPS Act), Mahasamund in Special Criminal Case No. H-29/2017 holding the appellant herein guilty of the offence enumerated above and sentencing him to undergo rigorous imprisonment for a period of 15 years and fine of Rs.1.00 lakh.

(3.) The only contention raised before us by the learned counsel appearing for the appellant herein is that the conviction could be said to have stood vitiated because of the non-compliance of Sec. 52A of the NDPS, Act.