NARAYAN DAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Delay condoned.

(2.) The petitioner was put to trial in the Court of Special Judge (NDPS Act), Surguja, Ambikapur, District-Surguja (C.G.) in Special Criminal (NDPS) Case No.04/2019 for the offence punishable under Sec. 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act").

(3.) It is the case of the prosecution that on 20/9/2018, the Investigating Officer attached with the Ambikapur, police station received information that two individuals namely Ambika Vishwakarma and Narayan Das (petitioner herein) were standing on the side of the main road of Parsa and were in possession of psychotropic substance in a bag.