KARAN KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Ichagarh P.S. Case No. 79 of 2023 for the offences registered under Sec. 20((b) (ii) (C), 25 and 29 of N.D.P.S. Act, pending in the court of learned Principal District and Sessions Judge, Seraikella.

(3.) During the intervening period of 12 / 13/10/2023, Ichagarh Police on the basis of confidential information, intercepted a trailor bearing registration no. UP 25CT 3786. On seeing the police party, three persons started fleeing away. On chase, petitioner and co-accused Wahid Khan were apprehended and one of the co-accused managed to escape. On search, 810 kgs. of cannabis were recovered from the vehicle.