STATE Vs. IKHLAQ AHMED

JUDGEMENT

(1.) This Criminal Acquittal Appeal has been directed against the judgment dated 31st October, 2016 passed by the Principal Sessions Judge, Bhaderwah in the case titled State v. Ikhlaq Ahmed arising out of the FIR.No. 22/2010 registered by Police Station, Bhaderwah under sections 8/18/20/21/22/29 of the Narcotics Drugs and Psychotropic Substances Act (for short 'NDPS Act').

(2.) We have received the record from the Sessions Court and heard Shri F.A. Natnoo, learned AAG appearing for the appellant and Mr. Ankush Manhas, learned counsel for the respondent.

(3.) The case of the prosecution briefly considered was that on the 28th of January, 2010, the police received information that Ikhlaq Ahmed and Imtiaz Ahmed were in the trade of narcotics; that Ikhlaq Ahmed (respondent herein) had received heroine from Imtiaz Ahmed and was on his way towards Khellani Doda-Bhaderwah road.