ANTONY @ ANTO Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner is the accused in C.C.No.1571/2017 on the files of the court below. The offences alleged are punishable under Sec. 77 of Juvenile Justice Act and Sec. 20(b)(II)(A) of Narcotic Drugs and Psychotropic Substance Act, 1985 (for short "the NDPS Act").

(2.) The prosecution allegation is that on 03.12.2016 at 5.45 p.m., the petitioner was found in possession of 4.85 gram of ganja in small packets in contravention of the provisions of the NDPS Act.

(3.) The petitioner has filed this Crl.M.C. under Sec. 482 Crimial P.C., 1973 praying for quashing the final report and the further proceedings against the petitioner in the above said case.