VIKAS SEHGAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.207, dated 29.5.2009, registered under Sections 22/61/85 of Narcotics Drugs and Psychotropic Substance Act, 1985(for short 'NDPS Act') at Police Station Division No.6, Jalandhar.

(2.) The petitioner claims that he has been falsely implicated in this FIR. This is a case where the petitioner has apprehended on 29.5.2009 while driving a motorcycle and was found in possession of following drugs:-

(3.) The petitioner claims that he is a proprietor of Medical/Chemist shop being run under the name and style of M/s Sehgal Medicos at Mithapur Chowk, Jalandhar, for the last 10 years. The petitioner is statedly operating this shop and in this regard has produced on record his licence, where he is authorised to sell, stock, exhibit or offer for sale or the distribution of drugs both biological and non-biological. The said licence is valid upto 31.12.2012. The petitioner says that he has purchased the questioned medicines/drugs through retail invoices. The said bills have been duly issued by the Wholesale Medicine Dealer namely Mithu Medical Agencies, Jalandhar in the name of M/s Sehgal Medicos. He, accordingly, alleges that the false FIR has been registered against him under the Narcotic Drugs And Psychotropic Substances Act.