LAWS(HPH)-2016-2-42

STATE OF H.P. Vs. CHET RAM @ CHETTAN

Decided On February 29, 2016
STATE OF H.P. Appellant
V/S
Chet Ram @ Chettan Respondents

JUDGEMENT

(1.) CRMP(M) No.1781/2015 For the reasons set out in the application, delay of 54 days in filing the application for leave to appeal, which, in my considered view, has sufficiently been explained, is condoned. Application stands disposed of.

(2.) CRMP(M) No.1784/2015: State has filed the present petition, under the provisions of Section 378(3) of the Code of Criminal Procedure, seeking leave to appeal against the judgment dated 3.7.2015, passed by Special Judge, Mandi, District Mandi, Himachal Pradesh, in Sessions Trial No.15/2012, titled as State of Himachal Pradesh Vs. Chet Ram alias Chettan, whereby accused-respondent Chet Ram (hereinafter referred to as the accused), stands acquitted of the charge for having committed offence, punishable under the provisions of Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter after referred to as the Act).

(3.) In relation to FIR No. 24/2012, dated 2.2.2012 (Ex. PW-6/B), registered at Police Station, Sadar (Mandi), Himachal Pradesh, accused Chet Ram was charged to face trial, for having committed offence, punishable under the provisions of Sec. 20 of the Act.