OM PRAKASH ANAND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Pinky Anand, the learned Senior counsel assisted by Mr. Rajesh Ranjan, the learned counsel appearing on behalf of the petitioner, Mr. Manoj Kumar, the learned G.A.-III assisted by Mr. Ravi Prakash, the learned Spl.P.P appearing on behalf of the respondent State as well as on behalf of the O.P.No.2.

(2.) This petition has been filed for quashing the entire criminal proceeding in connection with N.D.P.S. Case No.20/2021 arising out of C.C. Case No.395 of 2021 including the order taking cognizance dtd. 8/6/2021 by which the learned Sessions Judge took cognizance against the petitioner for the offences under Sec. 22(a) of N.D.P.S. Act and Sec. 28(a), 27(b)(ii) and 27(d) of the Drugs and Cosmetics Act, 1940, pending in the court of learned Sessions Judge, Seraikella-Kharsawan at Seraikella.

(3.) The Opposite Party No.2-Drug Inspector has lodged complaint case alleging therein as under: