KRISHAN KUMAR AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this petition, under Section 482 of Code of Criminal Procedure, Petitioners seek quashing of First Information Report (for short 'FIR) No. 57 dated March 13th, 2003 registered under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "the NDPS Act") and Sections 188, 420, 468 and 471 of Indian Penal Code, Police Station City Moga.

(2.) THE FIR was registered against the Petitioners on the accusation that they were found in possession of drugs viz. (i) Prometha Zine Hydrochloride; (ii) Ephedrine Hydrochloride; (iii) Codeine Phosphate; (iv) Buprenorphine Hydrochloride; (v) Diphenhydramine Hydrochloride; (vi) Diazepam; (vii) Nitrazepam; (viii) Chlorpheniramine Hydrochloride; (ix) Maleate; (x) Dextropropoxyphene Hydrochloride and; (xi) Paracetamol without a valid licence.

(3.) IN view of above statement of learned State Counsel, the petition is accepted, FIR No. 57 dated March 13th, 2003 registered under Section 22 of the the NDPS Act and Sections 188, 420, 468 and 471 of Indian Penal Code, Police Station City Moga and subsequent proceedings arising therefrom, are hereby quashed. However, the prosecution is at liberty to prosecute the Petitioners under the Drugs and Cosmetics Act, 1940 or any other law for the time being in force.