DHANI ALIAS SANJIBA BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD.

(2.) THE petitioner has been implicated in the offence punishable under Sections 20(b)(ii) (c) and 25 of the N.D.P.S. Act, on the basis of allegation that he along with someother co-accused persons were found in possession of 23 Kgs. Of ganja, which is ofcommercial quantity according to the Notification issued by the appropriate Government.