MANZOOR AHMED DIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner was in the Central Reserve Police Force ("CRPF" in short). The petitioner was appointed and serving as Constable with his duty at Central Reserve Police Force, Group Centre, Bantalab, Jammu. The petitioner along with his CRPF Constable colleague Nisar Ahmed Lone came to be arrested by the Police of the Police Station, Domana in First Information Report (FIR) no.203/2006 dtd. 6/10/2006 bearing the allegation that on being stopped by the Incharge Police Post Chinore, said two persons were found carrying charas weighing 2 kg and 200 gms. The FIR against the petitioner and his co-accused constable Nisar Ahmed Lone was registered for commission of offence under sec. 20 of Narcotics Drugs and Psychotropic Substances Act, 1985 ("NDPS Act" in short). The petitioner and co-accused came to be arrested and thereafter a police challan came to be presented against the two for trial before the court of learned Principal Sessions Judge, Jammu on file no. 70/Sessions instituted on 1/12/2006.

(3.) The trial of the petitioner and the co-accused Nisar Ahmed Lone resulted in a judgement of acquittal dtd. 3/12/2013 passed by the Court of learned Principal Sessions Judge, Jammu. This judgement of the acquittal earned the release of the petitioner and the co-accused Nisar Ahmed Lone.