SHIV CHARAN Vs. STATE

JUDGEMENT

(1.) Vide the instant petition, the petitioner has prayed as under :-

(2.) The facts in brief are, on 21.08.2003 an FIR No. 399/03 under Section 186/353/506/34 IPC was registered at P.S. Defence Colony on the statement of Sh. Atul Kumar Nasa, Drug Inspector.

(3.) During the investigation conducted by the police, Section 22(3) Drugs and Cosmetics Act, 1940 was also added. Accordingly, the charge-sheet was filed in the concerned Court, who took cognizance on 31.01.2004, thereafter, the matter was proceeded further.