STATE CHANDIGARH ADMINISTRATION Vs. SUNIL

JUDGEMENT

(1.) Heard.

(2.) By filing the present petition, under Section 378(3) of the Code of Criminal Procedure (for short 'the Cr.P.C.'), the applicant has assailed the order dated 20.01.2015, passed by the learned Special Judge, Chandigarh, acquitting the accused-respondent in case FIR No. 84 dated 10.03.2012, registered under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the 'Act'), at Police Station Sector 31, Chandigarh.

(3.) Learned APP for U.T. Chandigarh submits that the prosecution has successfully proved its case against the accused respondent. He was arrested from the spot. All the material witnesses have supported the prosecution case. The discrepancies, if any, are of trivial nature and thus, liable to be ignored. The CFSL report clearly proves that the contraband seized from the accused respondent was charas.