MISHRA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a revision challenging the charge framed against the petitioner by order dated 20.11.2014.

(2.) The petitioner was stated to be a registered medical practitioner who was arrested with 5120 pills what was later discovered to be Diphenoxilate Hydrochloride where percentage of psychotropic susbtance was 2.1 mg per tablet.

(3.) The precise argument of learned counsel for the petitioner is that the recovered material is a manufactured drug and is therefore not covered under the N.D.P.S. Act.