CHANDAN SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This order shall govern the disposal of M.Cr.C. Nos. 3562/2011. 3560/201 land 3684/2011. M.Cr.C. No. 3560/2011 relates to Crime No. 488/2011. registered in Police Station. Pulgaon. District Durg for offence punishable under Sections 21 and 27 of the Narcotic Drugs and Psychotropic Substances Act. 1985. In this case, the applicant was found to be in possession of 40 packets of brown sugar weighing 15.650 mili gram. i.e., less than 1 gram.

(2.) M.Cr.C. No. 3562/2011 relates to Crime No. 484/2011 registered in Police Station, Mohan Nagar, District Durg for offence punishable under Sections 21 and 27 of the Narcotic Drugs and Psychotropic Substances Act. 1985. In this case, the applicant was found to be in possession of 1.750 mili gram of brown sugar which is less than 5 grams which is notified as small quantity.

(3.) M.Cr.C. No. 3684/2011 relates to Crime No. 768/2011, registered in Police Station, Durg, District Durg for offence punishable under Sections 21 and 27 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act'). In this case, the applicant was found to be in possession of 16 packets of brown sugar weighing 0.004 grams which is less than 5 grams notified as small quantity.