RAJESH KUMAR BARANWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The criminal case has been initiated against the present petitioner, that is, NDPS Case No. 16 of 2014 dated February 4, 2014, under Sec. 21 read with Ss. 22 and 29 of the NDPS Act, 1985. The corresponding Case No. is 01/NDPS/CL/CUS/COBPU/13-14 dated February 4, 2014.

(2.) The petitioner has filed the present revision under Sec. 482 of the Code of Criminal Procedure, seeking quashing of the said proceeding.

(3.) Sec. 21 of the NDPS Act, 1985 provides for punishment for contravention of the statutory provisions in relation to manufactured drugs and preparations. Sec. 22 thereof, has dealt with punishment for contravention in relation to psychotropic substance and Sec. 29 of the said Act is for punishment for abetment and criminal conspiracy with relation to an offence under the said Act.