STATE OF HIMACHAL PRADESH. Vs. MAHENDER THAPA

JUDGEMENT

(1.) STATE has appealed against the judgment dated 22.11.2012 of the learned Special Judge, Kullu, passed in Sessions Trial No. RBT 92/12(36 of 2012), titled as State Vs. Mahender Thapa, challenging the acquittal of respondent Mahender Thapa (hereinafter referred to as the accused), who has been charged for having committed offence under the provisions of Section 20 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) VIDE order dated 25.4.2013, this Court ordered issuance of bailable warrant to secure the presence of the accused. The said bailable 1 Whether the reporters of the local papers may be allowed to see the Judgment? Yes. warrant has been received back unexecuted with the report that he is not found at this residential place.

(3.) A Division Bench of this Court vide judgment dated 17.12.2008, passed in Criminal Appeal No.114 of 2006, titled as State versus Man Bahadur, held as under: