PRANAB DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) On 26/12/2018, accused Pranab Das @ Manna was arrested in relation to an offence punishable under the provisions of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the NDPS Act, 1985).

(2.) Allegedly, on 6/6/2018, police recovered 152 packets of Buprenorphine injection (I.P) having 1520 injections. Recovery was effected from the house constructed by the accused. The contraband substance was sent for chemical analysis to the laboratory within the State, but the scientific analysis was refused for the reason that the injections, as per information imprinted on the packets, stood expired. This led the police send the contraband substance for chemical analysis to the laboratory outside the State i.e. 'Mizoram' and the result of the chemical analyst certifies the injections contain contraband substance i.e. Buprenorphine, which undisputedly is a psychotropic substance falling under the provisions of the NDPS Act.

(3.) Case diary reveals that in connection with the crime, police tried to interrogate the accused but he was not traceable.