STATE OF RAJASTHAN Vs. NARAYAN SINGH

JUDGEMENT

(1.) The instant leave to appeal application under Section 378 read with Sections (iii) and (i) Cr.P.C. preferred by the State of Rajasthan seeking leave to file appeal against the judgment dated 12.11.2018 passed by the learned Special Judge, (Addl. Sessions Judge) NDPS Cases, Gulabpura, Distt. Bhilwara acquitting the respondents from the charges under Sections 8/15 and 8/29 of the NDPS Act is delayed by 126 days.

(2.) I have heard the arguments advanced by learned Public Prosecutor on the application under Section 5 of the Limitation Act as well as on merits of the case.

(3.) The respondents were charged with the allegation that they were found in an over-turned Innova No.RJ-06 UA3384 wherein six plastic bags containing suspected contraband like poppy straw weighing 92 kgs. were concealed.