STANISLAV KARATEVSKIY Vs. STATE

JUDGEMENT

(1.) Legality, propriety and correctness of the impugned order dated 15.6.2019 passed by the learned Sessions Judge in crime no.29/2018 is challenged by invoking revisional jurisdiction of this Court.

(2.) Heard learned Counsel for the applicant and learned Additional Public Prosecutor.

(3.) The applicant is a Russian National. He alongwith co-accused Ms. Svetlana Fedorova were arrested by the respondent no.1 in crime no.29/2018 for alleged possession of LSD weighing 15.120 gms and charas 30.130 grams. The applicant was picked up by the officers of respondent no.1 on 18.12.2018 from Morjim, Pernem Goa. It is contended that no documents were supplied to the applicant before or after his arrest.