THE STATE OF H.P. Vs. NAZIR AHMAD

JUDGEMENT

(1.) IN view of our order dated 07.07.2010, this Court ordered for the issuance of non bailable warrants against the accused ­respondent for ensuring his presence. However, keeping in view the prevailing law and order situation and unusual circumstances in Jammu and Kashmir, the service could not be effected upon the accused ­respondent.

(2.) AT the request of the learned Additional Advocate General, for the appellant ­State, the matter is being dealt with on merits and Ms. Nishi Goel, Advocate, is appointed as Legal Aid Counsel for the accused ­respondent to assist this Court on his behalf.

(3.) THE present criminal appeal has come up for consideration after leave to appeal under Section 378(3) of the Code of Criminal Procedure has been granted in reference to the impugned judgment and order dated 24.03.1995, passed by the learned Sessions Judge, Shimla, District Shimla, in Sessions Trial No. 32 ­S/7 of 1994, acquitting the alleged accused under Section 20 of the Narcotic Drugs and Psychotropic Substances Act in reference to FIR No. 75 of 1994.