PRAMOD MANJREKAR Vs. STATE OF GUJARAT & 1

JUDGEMENT

(1.) HEARD the learned advocate for the parties. Learned advocate for the petitioner asked for priority, the prayer was granted and matter was taken up for hearing.

(2.) RULE . Learned APP Mr.K.P.Raval waives service of rule for the respondent -State and learned advocate Mr.Hriday Buch waives service of rule for the opponent No.2.

(3.) BRIEF relevant facts in the present petition are thus; on 03.12.2011 raid was carried out at Ahmedabad and Psychotropic Substance was found by the Raiding Authority. The same was sent to laboratory for testing. On the next day i.e. on 04.12.2011, petitioner's factory was raided by the authority and it is alleged that same Psychotropic Substance weighing 430 Kg. was found from the petitioner's factory. The sample of the same was also sent for examination. These Psychotropic Substance was examined by FSL Gandhinagar. The present complaint for offence under Sections 22, 23, 24, 25, 27A, 28, 29, 30 and 38 of the Narcotic Drugs and Psychotropic Substances Act, 1985 was filed on 31.05.2012.