RITESH CHAKARVARTI Vs. STATE OF M.P.

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal is directed against a judgment and order dated 24.1.2006 passed by the High Court of Madhya Pradesh at Indore in Criminal Appeal No. 484 of 2001 affirming the judgment of conviction and sentence dated 3.4.2001 passed by the Special Judge, Indore in Special Case No. 44 of 2000 under section 8 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (for short "the NDPS Act").

(3.) ALTHOUGH information was received by Sabiha Khatun, she for reasons known only to the prosecution, was not examined. Inspector Shri S.K. Bajpai was also not examined. Both Premchand (PW 1) an autorickshaw driver and Girish (PW2), owner of pan shop, who were witnesses to the search, were declared hostile. The entire prosecution case rested on the testimony of Girwar Puri, Sub -Inspector.