STATE OF UNION TERRITORY Vs. ANJALI

JUDGEMENT

(1.) CRM-38682-2019

(2.) For the reasons stated in the CRM application, the same is allowed and the delay of 80 days in filing the instant appeal is condoned.

(3.) Challenge is to the judgment dated 03.06.2019, passed by learned Juvenile Justice Board, Chandigarh (for short, 'the trial Court'), thereby, acquitting the accused-respondent in FIR No.152 dated 14.05.2018, registered under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act'), at P.S. Sector 11, Chandigarh.