VINAY KUMAR AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Crl. Revision No.373 of 2015 (Vinay Kumar and another v. State of Punjab), Crl. Revision No.305 of 2014 (Vinay Kumar v. State of Punjab) and Crl. Revision No.419 of 2014 (Karu Lal v. State of Punjab).

(2.) Vide CRR No.305 of 2014 and CRR No.419 of 2014, petitioners pray for quashing of the impugned charge-sheet dated 11.11.2013 in FIR No.100 dated 11.07.2012, under Section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'NDPS Act'), police station Shambhu, District Patiala.

(3.) In CRR No.373 of 2015 challenge is to the amended charge-sheet dated 03.06.2014 under Sections 18/21 of the NDPS Act in the abovesaid FIR against petitioners, Vinay Kumar and Karu Lal.