Dara Vs State of Punjab

High Court Of Punjab And Haryana At Chandigarh 9 Oct 2002 Criminal Miscellaneous No. 13784-M of 2000 (2002) 10 P&H CK 0034
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. 13784-M of 2000

Hon'ble Bench

R.L. Anand, J

Advocates

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

Final Decision

Dismissed

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

Judgement Text

Translate:

@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.

From The Blog
ITAT Ahmedabad Rules: Calculation Error in Section 54F Exemption Not Tax Misreporting
Nov
29
2025

Court News

ITAT Ahmedabad Rules: Calculation Error in Section 54F Exemption Not Tax Misreporting
Read More
Delhi High Court Refuses to De-Freeze Bank Account, Cites Concealment in ₹19.39 Crore GST ITC Fraud Probe
Nov
29
2025

Court News

Delhi High Court Refuses to De-Freeze Bank Account, Cites Concealment in ₹19.39 Crore GST ITC Fraud Probe
Read More