STATE OF RAJASTHAN Vs. RAMCHANDER

JUDGEMENT

(1.) The present appeal has been instituted under Sec. 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023 assailing the judgment dtd. 21/11/2024 rendered by the learned Special Judge NDPS Act Court Sri Ganganagar in Special Sessions Case No.33/2022. By the impugned judgment, the learned trial court acquitted the respondents from the charges under Ss. 8/22 and 8/22 read with Sec. 29 of the NDPS Act 1985, extending to them the benefit of doubt.

(2.) The brief facts giving rise to the present appeal, as borne out from the record, are that on 5/2/2022, Sub-Inspector Babu Ram of Police Station Sadar, Sri Ganganagar, while on routine patrol duty along with the police party, reached at about 5:45 PM near Village 4 ML Nimbawali. At the far end of the village, on the roadside, a Swift Dzire car was noticed, near which a person was standing in a suspicious manner. On noticing the police party, the said individual became visibly perturbed and hurriedly attempted to conceal himself behind the vehicle and thereafter abruptly opened the door of the car, sat inside and tried to start it. His conduct aroused suspicion, whereupon the police party apprehended him and upon inquiry he disclosed his name as Ramchandra.

(3.) I have heard the learned counsel appearing for the respective parties at length and have carefully perused the impugned judgment as well as the entire material available on record.