STATE OF HIMACHAL PRADESH Vs. MADAN LAL

JUDGEMENT

(1.) A sample of cannabis drawn by prosecution from the recovered bulk quantity was sent for scientific examination on 25/2/2022. The analysis report came on 28/3/2022. Prosecution at this stage felt the need to have the entire recovered contraband tested. Application moved for this purpose on 5/7/2022 was dismissed by the learned trial Court on 21/7/2022, hence this revision petition.

(2.) Prosecution case is that :-

(3.) Notice of this petition was issued to the respondent-accused on 6/12/2022 for his appearance on 6/3/2023. He was duly served, but did not remain present in the Court on 6/3/2023. Therefore, bailable warrants were issued against him returnable for 26/4/2023. On the next date, i.e. 26/4/2023, cognizance was taken of a certificate dtd. 21/4/2023 issued by the Superintendent (Jail), District-cum-Open Air Jail, Chamba certifying that the respondent-accused was admitted in the said jail on 26/2/2022 in FIR No. 1 of 2022, dtd. 23/2/2022 registered under Sec. 20 of the Act and that he was presently confined in the said jail. In view of the above, Mr. Karan Sharma, learned Advocate, was appointed as Amicus Curiae vide order dtd. 1/5/2023.