KULDEEP KUMAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing of FIR No.185 dated 28.10.2010 registered at Police Station Moga District Moga 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 medicines without any licence or permit.

(3.) The case set up by the petitioner is that he is the proprietor of of M/s Lovely Medical Hall and is carrying on the business of Retail Chemist and is having a valid licence to possess and sell the medicines as mentioned in the FIR and therefore, he has been wrongly implicated.