CHANDRA PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present C482 application, applicant has put to challenge the order dtd. 14/11/2022, passed by learned Special Sessions Judge, Almora, by which the application no.57-? to re-examine PW1 and PW2 has been dismissed.

(3.) Facts in brief are that the first information report was registered by the police on 20/2/2021 with the averment that the police officials, namely, Sunil Kumar, Vijay Chandra and Manoj Kvira apprehended the present applicant-Chandra Prakash after he attempted to flee, discarding a bag. Inside the bag, they found 710 grams of Charas. Applicant admitted collecting of Charas from his property. Thereafter, Charas was seized and sealed. The arrest and seizure memo were prepared.