MANOJ KUMAR @ MANISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the order dated 22nd June, 2004 passed by the Special Judge, NDPS Cases, Jaipur, in Sessions Case No. 23/2002, by which he has framed the charge under Sec. 8/15 of the Narcotic Drugs and Psychotropic Substance Act (for short 'NDPS Act') against the accused petitioner.

(2.) Brief facts of the case are that as per Rojnamcha dated 28.06.2Q02 of Police Station, Bagru, District Jaipur, an information was received on 26.06.2002 at 2.30 A.M. in respect of contraband (Doda Chura) which was kept in Godown situated at 0-52, New RIICO Area, Bagru. On this information, a raid was conducted and it was alleged that from the Godown of the aforesaid closed factory, 108 bags of Doda Chura were recovered and the same were seized. Thereafter on 28.06.2002, an FIR was lodged by the Station House Officer, Bagru in respect of the aforesaid recovery under Sec. 8/15 of the NDPS Act. After investigation, the police filed challan before the learned court below for the offence, as indicated above. The learned Special Judge framed the charge against the accused petitioner for the offence, as indicated above. Aggrieved from the said order dated 22.06.2004 passed by the Special Judge, NDPS Cases, Jaipur in Sessions Case No. 23/2002, the present revision petition has been filed.

(3.) Heard learned counsel for the parties.