TARA DUTT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) PW1 S.I. Mahesh Chandra Srivastava of police station Ramnagar lodged an FIR against the accused (in the name of Harish Chandra, which name was subsequently found to be fake) on 24.03.1999, at 02:45 A.M., in police station Ramnagar, in connection with offence punishable under Section 18/20 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as NDPS Act).

(2.) PW1 S.I. Mahesh Chandra Srivastava, PW2 Constable Rajpal Singh and PW3 S.I. Shiv Singh Gusain (I.O.) were examined on behalf of the prosecution.

(3.) PW1 S.I. Mahesh Chandra Srivastava, in his examination-in-chief, said that he, alongwith other police personnel, proceeded for patrolling duty on 24.03.1999, at 00:10 hours. PW1 alongwith others reached at Ranikhet road where they found two persons standing near an English Wine Shop. PW1 became suspicious. PW1 apprehended them at 00:45 hours. One of the persons disclosed his name as Harish Chandra, son of Urba Singh.