BHEERA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant has been convicted and sentenced under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') for allegedly being in possession of 30 kgs. of powdered poppy husk, without any permit or licence on 16.3.1996.

(2.) The case of prosecution is that a police party headed by ASI Hawa Singh apprehended the accused at the Bus Stand of Salempuri, who was carrying a bag tied on the carrier of his bicycle. The search of the bag was conducted and 30 kgs. of powdered poppy husk was recovered, out of which a sample was taken out, the sample and the residue were sealed in separate parcels, ruqa was sent to the police station on the basis of which formal FIR was registered, recovery memo and rough site plan were prepared and on receipt of report of Chemical Examiner and complying with other legal requirements, the accused was challaned.

(3.) In support of its case, the prosecution examined ASI Hawa Singh PW-5, HC Ram Kishan PW-4, and other evidence.