GULJAR SINGH @ JODHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case was taken up for hearing through video conferencing.

(2.) Through this petition, the petitioner seeks quashing of FIR No.22 dated 30.03.2019, registered at Police Station Rangar Nangal, Police District Batala, District Gurdaspur, under Sections 8, 15 and 61 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) As per the prosecution version, a special informer gave a video on whatsapp that the petitioner had planted poppy-husk in his fields surrounded by the mustard crop. This was brought to the notice of the Deputy Superintendent of Police and accordingly, the above-noted FIR was registered.