HEMANTSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By this petition preferred under Sec. 482 of the Code of Criminal Procedure, 1973 (herein after referred to as the Code), the petitioner has prayed for quashment of the First Information Report (FIR) bearing Crime No.126/2022 registered at Police Station Narayangarh, District Mandsaur (MP); and criminal proceedings pending in the Court of Additional Special Judge (under NDPS Act), Mandsaur, District Mandsaur (MP) in Special Sessions Trial No.94/2022.

(3.) It is alleged that the petitioner was also involved in the aforesaid case along with other co-accused persons wherein 110 kilograms of contraband (poppy straw) has been seized by the Police.