THE STATE OF GUJARAT Vs. BHILUBHAI HATIYABHAI VLAVI

JUDGEMENT

(1.) This Criminal Appeal is preferred by the State of Gujarat under Section 378 [1] (3) of the Code of Criminal Procedure, 1973 seeking to challenge the judgment and order dated 16th September 2005 passed by the learned Addl. Sessions Judge, Navsari [Camp at Ahwa] in Special NDPS Case No. 1 of 2005, whereby, the respondent herein has been acquitted of the charges framed against him for the offence punishable under Section 20 [a] of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Brief facts which led to filing of this Appeal are as follow : -

(3.) After investigation was over, chargesheet was laid before the learned JMFC, Vansda -Ahwa, who committed the case to the Court of learned Sessions Judge, Camp - Ahwa under Section 209 of the Code of Criminal Procedure for its trial, where it was numbered as Special NDPS Case No. 1 of 2005.