BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner Baljit Singh under Section 482 Cr.P.C. for quashing of FIR No. 83 dated June 19, 1997, registered under Sections 22/61/85 of the N.D.P.S. Act at P.S.C. Division, Amritsar. A copy of the aforesaid F.I.R. has been appended as Annexure P-1 with the petition.

(2.) A perusal of the F.I.R. shows that on the receipt of secret information that the proprietors of M/s Jogi Medical Store were selling narcotic medicines to the general public without the doctor's prescription, the police party headed by S.H.O. raided the premises of M/s Jogi Medical Store in the presence of A.S.P. Parveen Kumar on June 19, 1997 and following drugs were recovered :-

(3.) AFTER hearing learned counsel for the parties, I find that the submissions of Mr. V.K. Chaudhary are well merited and are fully supported by the law laid down by the aforesaid judgements. In fact the entire case against the petitioner has been set up on the basis that he was in possession of the drugs as mentioned above. The said drugs are manufactured drugs and are not covered under the provisions of N.D.P.S. Act. In this view of the matter, relying upon the aforesaid judgments, I hereby quash F.I.R. No. 83 dated June 19, 1997 against the petitioner. With the above observations, the petition is disposed of. Petition allowed.