LAWS(JHAR)-2016-11-97

RAJESH SINGH @ RAJU Vs. THE STATE OF JHARKHAND

Decided On November 24, 2016
Rajesh Singh @ Raju Appellant
V/S
THE STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) This Cr.M.P. has been flied with prayer to quash/set aside the order taking cognizance dated 20.11.2015, passed by District and Additional Sessions Judge-II. Chatra as also the entire criminal proceeding in connection with N.D.P.S. No. 43/2015 arising out of Chatra P.S. Case No. 115/2015.

(3.) The facts in brief is that on 4.4.2015. the Superintendent of Police, Chatra received information that Cannabis was kept in the house of Rajesh Singh (petitioner). Thereafter, on the direction of Superintendent of Police, Chatra, the informant Balishwar Singh. Sub-Inspector of Police along with B.D.O. and armed force, reached house of Rajesh Singh at around 13:00 hrs. On seeing police party, the petitioner fled away. On search in presence of B.D.O. and two independent witnesses. 15.5. Kg. of Ganja kept in 4 different-bags was seized from the entry door of the house and seizure list was prepared. The family members of the petitioner could not produce documents of Cannabis.