JAGAT SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioner has sought the indulgence of this Court for a direction to respondent to remove his name from Column 12 of the charge-sheet dtd. 13/7/2023, filed pursuant to the FIR No.101 of 2023 dtd. 27/2/2023, for the offences punishable under Ss. 8/20/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered with P.S. Ramnangar, District Nainital.

(2.) It is the case of the petitioner that after investigation, charge-sheet has been submitted against the three persons named in the FIR, while the name of the petitioner was shown in Column 12 of the charge-sheet as a suspect.

(3.) Learned State Counsel submits that the petitioner is not appearing before the Investigating Officer, and therefore, the investigation against him is still pending. He further submits that the petitioner was also not available at the given address.