STATE OF PUNJAB Vs. SURINDER RANI

JUDGEMENT

(1.) In this case the respondent, a lady, was tried for the offence under section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985, and the trial court acquitted her and the State sought for leave to file appeal. The High Court declined to grant the leave. It is against the said order of the high Court which is under challenge.

(2.) Respondent Surinder Rani was 22 years old when PW 2 Sub-Inspector gurdip Singh intercepted her at about 10. 30 a. m. on 20-8-1996 on suspicion. When her person was searched, the Sub-Inspector recovered a bag containing opium wrapped in a glazed paper. When it was weighed it was found to be 5.990 kg of opium.

(3.) It is not necessary to narrate the further facts in detail because the acquittal of the respondent cannot be disturbed on account of one crucial defect in the search alleged to have been conducted by the Sub-Inspector.