SOMRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Feeling aggrieved of the order dtd. 31/8/2022 passed by learned Additional Sessions Judge (NDPS Act Cases), Phalodi (hereinafter referred to as 'the trial Court'), the petitioner has preferred the present petition invoking this Court's jurisdiction under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code').

(2.) The facts appertain for the present purposes are that the petitioner was intercepted while he was driving a car and found carrying contraband substances (poppy straw) weighing 70.100 kilograms.

(3.) The petitioner was apprehended on the spot on 7/1/2019; the charge-sheet was filed and consequently is facing the trial for the offence under Sec. 8/15 of the Narcotics Drugs and Psychotropic Substances Act, 1985.