BALJEET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Ratnesh Chandra, learned counsel for the petitioner and Mrs. Shikha Sinha, learned counsel for opposite party.

(2.) By means of the present petition under section 482 Code of Criminal Procedure (for short ''Cr.P.C'.), petitioner Baljeet Singh has prayed for quashing of the order dated 10.3.2014 framing of charges against the petitioner under sections 8/21,25,29 of Narcotic Drug And Psychotropic Substances Act,1985 (for short 'NDPS Act') passed by the Additional Sessions Judge, Court No. 8, Lucknow in Criminal Case No. 20 of 2014 Union of India Vs. Baljeet Singh and others as well as the entire proceeding of the above mentioned case.

(3.) Brief facts for deciding this petition are that on 26.8.2013 a raid was conducted on the establishment of the petitioner, wherein he was carrying business of whole sale medicines in the name and style 'M/s Simran Pharma', by a team of officials of Narcotics Control Bureau, Lucknow (hereinafter referred to as ''NCB') on the basis of secret information received that the petitioner is doing an illegal trade of drugs. The establishment of petitioner was situated in shop UGF No. 9, New Medicine Market, Aminabad, Lucknow. During the course of raid, a huge quantity of Phensedyl Cough Syrup, Spasmoproxyvon Capsules and Spasmocip Plus Capsules were found in the godown of the petitioner situated in the IInd floor of the complex in which his shop is situated. In the presence of the petitioner a recovery memo was drawn. The facts mentioned in the recovery memo reveal that following drugs were found;