ANKUSH CHAUHAN Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner is an accused in FIR No.35/17 registered against him under Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, in Police Station, New Shimla.

(2.) As per the allegations against him, he was one of the occupants of Santro Car bearing registration No.HP63-1711 nabbed by the Police near Dyerton Estate, Chopal Sadan at National Highway No.22, Shimla around 9.30 p.m. on 28.02.2017. On search of the car conducted in the presence of independent witnesses, 58 bottles, 100 ml. each, of 'Corex' a cough syrup, which contains narcotic drug codeine phosphate, were recovered. The accused petitioner and his co-accused Pranjay Kalthaik were intercepted on the spot itself whereas three occupants of the car managed their escape good by fleeing away from the spot; however, they have also been now arrested in this case by the police and presently are confined in judicial custody.

(3.) The supplementary affidavit filed consequent upon the order passed in this petition on 17.4.2017 reveals that the accused-petitioner is a student of 10+2 class and is due to appear for his final examination in the month of June 2017 through National Institute of Open Schooling. The Police has conducted the investigation, which is now complete. The report from Forensic Science Laboratory stands received. The final report, however, is under preparation and likely to be presented in the Court shortly.