TEJINDER SINGH @ MONTO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) TEJINDER Singh petitioner seeks quashing of the FIR No. 61 dated 8.8.1995 registered at Police Station Sultanwind, Amritsar. It pertains to offence punishable under Section 21 of the Narcotic Drugs and Psychotropic Substances Act. The petitioner also seeks quashing of the charge framed against him.

(2.) THE relevant facts are that one Jaspal Singh alias Billa had a medical store at Tarn Taran Road, Amritsar. Information had been received that he brings narcotic drugs - injections and capsules - in his Maruti car after purchasing the same from Monto Medical Store, Katra Sher Singh, Amritsar. Tejinder Singh is alleged to be the proprietor of Monto Medical Store. It was recorded that said Jaspal Singh sells the articles to innocent people on higher price. It is a risk to the lives of the people. On this information the first information report was recorded. The premises of Monto Medical Store were raided. 100 injections of Binorphin and 1000 tablets of Sudhinol were recovered from the shop of the petitioner who was arrested on 11.8.1995. After completion of the investigation, challan has been presented against the petitioner and another. As against the petitioner, the charge framed is :-

(3.) IN this regard the report of the Forensic Science Laboratory, Chandigarh can well be referred to. With respect to the tablet of Sudhinol, the report indicates :-