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Dara Vs State of Punjab

Case No: Criminal Miscellaneous No. 13784-M of 2000

Date of Decision: Oct. 9, 2002

Acts Referred: Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16

Citation: (2003) 86 ECC 138

Hon'ble Judges: R.L. Anand, J

Bench: Single Bench

Advocate: D.S. Rajput, for the Appellant; M.C. Berry, D.A.G., for the Respondent

Final Decision: Dismissed

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Judgement

@JUDGMENTTAG-ORDER

R.L. Anand, J.@mdashThe learned counsel for the petitioner submits that the name of the petitioner has not been mentioned in the FIR, therefore,

the FIR is liable to be quashed. This submission raised by the learned counsel for the petitioner has been controverted and disputed by the learned

counsel for the respondent. The question of indentity is involved in this case. Therefore, the FIR in this case cannot be quashed. The petition is

dismissed with the observation that the petitioner will be permitted to take all the pleas which have been taken in the present petition before the trial

Court.