RANJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (in short 'BNSS'), registered in Police Station Baddi, Police District Baddi, District Solan, H.P. under Sec. 22 of Narcotic Drugs and Psychotropic Substances Act, (in short 'NDPS Act').

(2.) Petitioner, in present case, has been arrested on 30/8/2021 for having been found in possession of 250 tablets of Clovidol (Tramadol Hydrochloride tablets) and 2940 tablets of Lomotil Diphenoxylate Hydrochloride and Atropine Sulphate from carry-bag hanging on the handle of the motorcycle, during search of his motorcycle, conducted on the basis of secret information received from a faithful informer. As per chemical analysis report, received from State FSL, Clovidol-100 SR (Tramadol Hydrochloride tablets) were found Acetaminophen, Chlorphenramine and Diclofance tablets, with total weight of 112.0 gms and Lomotil tablets were found to be tablets of Diphenoxylate Hydrochloride tablet, having total weight 188.160 gms. Challan in present case was presented in the Court on 11/11/2021. Petitioner, after his arrest on 30/8/2021, remained in policy custody and thereafter, he is in judicial custody.

(3.) As per status report, the recovered contraband was Lomotil (Diphenoxylate hydrochloride tablets) weighing 188.160 grams and Clovidol-100 SR (stated as tablets of Tramadol) (Acetaminophen, chlorpheniramine and Diclofance tablets) weighing 112.0 grams, total amouning to 300.160 grams.