AASHISH Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has challenged order dated 13.12.2019 of framing charges against him under Section 8(c)/15(c) read with Section 29 of N.D.P.S. Act, 1985 and Sections 471 and 473 of IPC.

(2.) The case of the prosecution in short is that acting on a secret input, the police chased a Mahindra Scorpio Jeep on Sarsod Guradiyashah road between 15:00 to 20:45 hours on 22.08.2018. The occupant managed to escape leaving behind the jeep. On search five bags containing total 100 kg poppy straw were recovered from the Jeep. At the time of seizure, number plate showing registration No.MP-09-BD-0102 was affixed on the Jeep. On search, one more fiber number plate showing registration No.MP-04-EH-8750 was found in the Jeep. On the basis of engine and chassis number, the police traced the registered owner of the jeep and arrested Nanalal on 13.03.2019 and booked him for trafficking illicit poppy straw. He was interrogated. He revealed that he got prepared fake number plates from the shop of the petitioner. Therefore, the petitioner is also booked by the police. Charge-sheet was filed against both the persons.

(3.) The Trial Court has framed charges against the petitioner under Section 8(c)/15(c) read with Section 29 of N.D.P.S. Act and Section 471 and 473 of IPC.