GURDARSHAN PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed the present petition for quashing the charge under Section 22 of the N.D.P.S. Act., framed by the learned Additional Sessions Judge, Barnala, vide order dated May 20, 2002 (Annexure P2).

(2.) THE petitioner was found in possession of 10,000 tablets, white in colour having contents of average 2.1 mg. per tablet (sic) late hydrochloride. At the time of his arrest he was without any valid permit or licence. For being in possession of the aforesaid tablets, the petitioner was charged for the offence under Section 22 of the N.D.P.S. Act. F.I.R. No. 800 dated October 8, 2001 was registered at Police Station Barnala.

(3.) LEARNED counsel for the respondent contended that at the time when the vehicle carrying the drugs was intercepted, the driver could not produce any licence for being in possession of the aforesaid drugs.