NEERAJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This criminal revision petition under Ss. 397 and 401 Cr.P.C. has been preferred against the order dtd. 1/10/2021 passed by the learned Special Judge, NDPS Act Cases, Pali in Sessions Case No.101/2021, whereby charges were framed against the present accused-petitioner for the offences under Ss. 8/21 read with Sec. 29 of the Narcotic Drugs and Psychotropic Substance, Act, 1985 (hereinafter referred to as 'Act of 1985').

(3.) Brief facts of this case, as noticed by this Court, are that on the basis of an information received from the informant, on 10/3/2021 at about 02:40 p.m., Shri Gautam Jain, Inspector of Police, Police Station Kotwali, Pali, alongwith his team, reached the residential house of one Binjaram (henceforth also referred to as 'co-accused'), whereafter, the police team, upon search, found the said Binjaram being in possession of smack weighing 18.46 grams (contraband in question), for which no satisfactory explanation was put forth by him.