STATE OF HP Vs. CHRISTOPHER ALIAS VORREITHER

JUDGEMENT

(1.) Heard Mr. Rajinder Dogra, Additional Advocate General, for the appellantState and Mr. Anup Chitkara, Amicus Curiae, for the accusedrespondents.

(2.) The present Criminal Miscellaneous Petition (Main) preferred under Section 378(3) Cr.P.C. for granting leave to appeal in reference to an order dated 10.09.2004, passed by learned Sessions Judge, Kullu, District Kullu, in Sessions Trial No. 472004, under Section 20 of the Narcotic Drugs & Psychotropic Substances Act, 1985.

(3.) Shri Anup Chitkara, Advocate, has been requested to assist this Court as Amicus Curiae and he has kindly agreed to the same. Accordingly, Shri Anup Chitkara has assisted this Court in response to the submissions made on behalf by Shri Rajinder Dogra, Additional Advocate General, for the appellantState.