STATE Vs. MANNA @ MAINA & ANR.

JUDGEMENT

(1.) Crl. M. A. 17452/2011 (Delay)

(2.) BY the instant petition, the State has assailed the impugned judgment dated 04.07.2011 whereby the learned Special Judge, NDPS has acquitted both the accused/respondents.

(3.) NOTICE under Section 50 of the NDPS Act was served upon respondents/accused, however, they refused to avail their legal rights. Quantity was checked and weighed. From the possession of respondent no.2, Rahul, 1 Kg 20 gram charas and 1 Kg 50 gram ganja was recovered. From respondent No. 1, Manna @ Maina, 1 Kg 50 gram charas and 1 Kg ganja was recovered. Samples were drawn and requisite documentation was done at the spot. Since the possession was illicit and illegal, in these circumstances, both the respondents No. 1 and 2 were arrested and charge -sheeted.