MANJIT SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this common order, aforesaid two petitions are being disposed of. Facts are being taken from CRM-M No. 32998 of 2014. Prayer in this petition is for staying the action on the basis of report dated 30.7.2014 submitted by Senior Superintendent of Police, Karnal during pendency of trial arising out of FIR No.519 dated 26.12.2013 registered under Section 18 of the N.D.P.S. Act at Police Station Safidon

(2.) One Resham Singh is accused of aforesaid FIR when 2 kgs of opium was recovered. Contents of the FIR are reproduced here as under:-

(3.) Police investigated the case and submitted challan against Resham Singh. In due course, he was chargesheeted for the offence under Section 18 of the NDPS Act by Special Judge, Jind on 31.3.2014. Trial commenced thereafter.