GURCHARAN SINGH Vs. CUSTOMS

JUDGEMENT

(1.) PETITIONER is facing trial in a complaint case No.07/3/12, under Sections 21/23/28/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and is aggrieved by disallowing of question put to Superintendent, Central Excise, Panchkula, Haryana (PW -10). The question put to this witness is as under: -

(2.) LEARNED counsel for petitioner submits that similar question was put to the other witnesses i.e. PW -15 and PW -27, which has been answered by them and so, there is no justification for disallowing the aforesaid question put to this witness (PW -10).

(3.) UPON hearing and on perusal of the deposition of this witness (PW - 10), I find that the same question was put to this witness while opening his cross -examination and this question stands actually answered by this witness (PW -10), as under: -