VIKRAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This revision has been preferred by the petitioner/accused under Sec. 397/401 of the Cr.P.C for setting aside the order dtd. 22/8/2023 in Special Sessions Trial No.13/2022, pending before the Special Judge, N.D.P.S. Act, Manasa, District Neemuch whereby charges under Sec. 8/18 (B) read With Sec. 29 of the NDPS Act, 1985 has been framed against him.

(3.) As per the prosecution, on 25/3/2022 on receipt of a secret information, the Police recovered 6 k.g. 500 grams Opium from the possession of co-accused Maansingh which was being transported by him on a motorcycle bearing registration No.RJ-17-SF-3357. Thereafter, memorandum of Maansingh was recorded under Sec. 27 of the Indian Evidence Act in which he stated that he was transporting the contraband for being supplied to the present petitioner on the basis of which he has been implicated for the present offence. Upon completion of the investigation, charge-sheet has been filed by the Police before the Court concerned and thereafter the charges as aforesaid have been framed against him by the trial Court by order dtd. 22/8/2023.