(1.) This revision petition under Section 397 read with1. Section 401 of the Cr.P.C. is directed against the order dated 7.3.2020 passed by the Special Judge (NDPS Act), Mandsaur in S.S.T. No.09/2020, whereby charge has been framed against the petitioner for commission of offence under Section 8 / 18 , 29 of the NDPS Act.
(2.) Submission of counsel for the petitioner is that in the Challan no such material is available for framing the charge under the NDPS Act . He submits that the petitioner has been implicated only on the basis of memorandum of co-accused Manish recorded under Section 27 of the Evidence Act and apart from that there is no other material to implicate the petitioner. He submits that no seizure has been made from the petitioner, nor the petitioner is the owner of the vehicle used in transportation of the contraband item.
(3.) Learned counsel for the State has opposed the petition.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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