STATE OF PUNJAB Vs. WAZIR ALI AND ORS.

JUDGEMENT

(1.) THE State of Punjab has come up in revision seeking to challenge the order dated 10.12.2012, passed by the learned Judge, Special Court, Sangrur, discharging the private respondents against whom challan was filed in FIR No. 136 dated 05.06.2012 registered under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act of 1985') at Police Station City, Sangrur.

(2.) THE respondents were apprehended by the police party while being found in possession of 105 phials of Rexcof Cough Syrup each weighing 100 ml. Therefore, the total weight of Rexcof Cough Syrup would be 10,500 ml equivalent to almost 10 kgs of the quantity which is a huge recovery of commercial quantity of contraband. Samples were drawn and as per report of the Chemical Examiner, the sample was found containing 9.7 mg/5ml per dosage of Codeine Phosphate.

(3.) I have heard learned State counsel, learned counsel appearing for all the three respondents -accused and perused the paper -book.