(1.) Union Territory, Chandigarh has filed this application under Section 378 (3) Cr.P.C. seeking leave to file an appeal against judgment dated 2.5.2012 acquitting the respondent of the charges framed against him. The above respondent was arrayed as an accused in FIR No. 285 recorded on 29.11.2009 for commission of an offences under Sections 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in Police Station Sector 26, Chandigarh.
(2.) It was an allegation against him that on 29.11.2009, he was found in possession of 1.800 grams of charas without any licence.
(3.) The trial Judge has noted the following facts regarding case of the prosecution :-