STATE OF RAJASTHAN Vs. SAHI RAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the final order dated 07.04.2016 passed by the High Court of Judicature for Rajasthan at Jodhpur in S.B. Criminal Appeal No.774 of 2015.

(3.) On receiving source information on 20.06.2006 that in a white coloured Tavera vehicle bearing registration No.RJ27-TC-0323 three persons were coming from Madhya Pradesh along with contraband material namely poppy straw and were proceeding towards Jodhpur, the information was reduced to writing and a copy was immediately forwarded to the superior officers in terms of requirements of Section 42 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the NDPS Act").