STATE OF HP Vs. MOSHE MOLINAS

JUDGEMENT

(1.) THIS revision is directed against the order dated 30.5.2012 passed by learned Special Judge, Fast Track Court, Kullu in bail application No. 28/2012.

(2.) THE facts in brief are that FIR No. 94/2012 dated 14.5.2012 was registered at Police Station, Kullu, under sections 18, 20, 21 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the Act). THE further facts are that on 14.5.2012, an information was received that a foreigner was residing in a rented accommodation of Manohar Lal and possessing contraband. THE raid was conducted and during search of the accommodation of respondent 20.8 grams charas, 8.1. grams of opium, 11.5 grams of Whether the reporters of the local papers may be allowed to see the Judgment? hashish oil, 3.7 MDM (A) and three tubes of LSD were recovered. THE sampling and sealing were done. THE respondent was arrested.

(3.) IT has been stated that as per the Act, the small quantity of LSD is 0.002 grams, whereas the commercial quantity of LSD is 0.1 gram. The three tubes recovered from the respondent contained 6.992 grams LSD in liquid form.