SUKHDEV SINGH S/O MAHENDRA SINGH, BY CASTE JAT SIKH, RESIDENT OF DINGARH TEHSIL SANGRIA, DISTRICT HANUMANGARH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since common questions are involved in these four petitions, they are being decided by this common order.

(2.) These criminal misc. petitions under section 482 Crimial P.C. have been preferred by the petitioners being aggrieved with the orders dated 208.2005 passed by Special Judge, NDPS Act Cases, Sri Ganganagar (for short 'the trial court' hereinafter) in Sessions Case No.28/2005, 30/2005 and 29/2005, whereby it took cognizance against the petitioners for the offences punishable under sections 8/15 read with section 26 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in brevity 'the NDPS Act' hereinafter).

(3.) Brief facts of the case are that petitioners Sukhdev Singh and Samraj Singh were the wholesale vendors of lanced poppy heads for Anupgarh area in the year 1998-99. Petitioner Sukhdev Singh was also the wholesale vendor of lanced poppy heads for Padampur area and retail vendor of lanced poppy heads for Hindumalkot area for the year 1998-99. Petitioners - Surendra Singh, Baljeet Singh and Jagtar Singh were the employees of Sukhdev Singh and were working at wholesale and retail vends. Licences for the above mentioned wholesale and retail vends of poppy heads have been issued by the competent authority under the Rajasthan Narcotic Drugs and Psychotropic Substances Rules 1985 (in brevity 'NDPS Rules' hereinafter).