SUBEG SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') for quashing of FIR No.97 dated 26.07.2011 under Section 15 of Narcotic Drugs and Psychotropic Substances Act, 1985 and 120-B of Indian Penal Code, registered at Police Station Siwan, Annexure P-1.

(2.) I have heard learned counsel for the parties and have gone through the whole record.

(3.) Briefly stated, the case of prosecution is that a vehicle (canter) bearing No.HR65-0965 make Eicher came from the side of Kaithal on 26.07.2011. The same was given signal to stop, however, the driver tried to run away with the vehicle. Police party followed the canter. The driver parked the vehicle and absconded taking benefit of darkness. On checking in the presence of DSP Guhla, it was found that canter was having 57 bags of poppy-husk weighing 40 kgs each i.e. total quantity of 2251 kgs of poppy-husk was recovered from the canter.