RAMABHAI ICHHABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . The petitioner-accused, Rambhai Ichhabhai Chauhan, has filed this Revision Application under Section 401 of the Criminal Procedure Code ( hereinafter referred to as `the Code' ) challenging the order dated 21st December, 2000 passed by the learned Additional Sessions Judge, Vadodara. The learned Judge, by his Judgment and Order dated 21st December, 2000, was pleaded to reject application, exh.57, in NDPS Case No.8 of 1999 wherein the advocate for the accused has prayed for cross-examination of chemical analyser. The facts giving rise to this application are as under :

(2.) . In this case, the petitioner was charged for offences punishable under Sections 20B(1) & 20B(2) of the Narcotic Drugs & Psychotropic Substances Act (hereinafter referred to as `the Act') for being in possession of 200 gms. of Ganja and 85 gms. of Charas. The complaint was lodged by Police Inspector, Shri Vijay Solanji, Narcotic Cell, Gujarat State, on 20th July, 1999. The offence was registered at Chhani Police Station being Criminal Case No.116 of 1999. A copy of the complaint has been produced by the petitioner at Annexure A.

(3.) . During the proceedings, the prosecution, with exhibit 6, has produced about 25 documents and at serial No. 20, the prosecution has produced report of Forensic Science Laboratory (hereinafter referred to as `F.S.L.' ) dated 13th October, 1999, i.e. Exhibit 6/20.