CHANDAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Sole appellant is in appeal before this Court against the judgment of conviction and sentence under Ss. 20 and 22 of N.D.P.S. Act.

(2.) Informant of this case is a Police Officer who was on patrolling duty on National Highway No.143 when a secret information was received that a Bolero vehicle bearing registration no.6094 of Orissa was coming with a driver and two persons. As per the information, the vehicle was in transit, transporting some contraband. On this information, at 12:45 p.m. on 25/4/2017, police organized search of vehicles with CRPF personnel at Pandripani Chowk. The said vehicle was intercepted and the occupants of the vehicle started fleeing, but got arrested, they disclosed their names as Munna Kumar, Aditya Kumar and Chandan Kumar.

(3.) Thereafter, search of the vehicle was made in presence of Block Development Officer and from the said vehicle, 75 packets each containing 1 Kg Ganja were seized, as the occupants of the vehicle could not produce any valid document with regard to the seized contraband. All the three persons were arrested. They disclosed that they were paddling cannabis from Orissa to Bihar. Vehicle was being driven by Aditya and the owner of the vehicle was Sunil Sah, who was involved in trafficking of narcotics along with one Nitish Kumar.