MOHAR SINGH Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) By way of instant petition, petitioner has sought quashing of charges framed against him by learned Special Judge-II, Kullu, under Ss. 8, 20 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act).

(2.) The record reveals that petitioner has been charged by learned Special Judge-II, Kullu, on 30/8/2019 in case titled NCB vs. Amar Nath and another for offences under Ss. 8, 20 and 29 of the NDPS Act.

(3.) The petition, as filed before this Court, initially was under Sec. 401 read with Sec. 482 Cr.P.C. with prayer to quash the proceedings pending before learned Special Judge-II, Kullu, in addition to quashing of charges framed against him. On 27/8/2020, the following order came to be passed by this Court:-