VIKAS MANGAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No. 119 dated 2.9.2009 registered at Police Station Zira District Ferozepur under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985) (for short the 'NDPS Act') and the subsequent proceedings arising therefrom.

(2.) Allegation of the prosecution is that the petitioner was involved in dealing with manufactured drugs and preparation of psychotropic substances without any licence or permit.

(3.) The case set up by the petitioner is that he along with his brother was partner of M/s Mangal Medical Agencies and the said firm was holding a valid licence to possess and sell the medicines as mentioned in the FIR and therefore, he has been wrongly implicated.