STATE OF RAJASTHAN Vs IQBAL SINGH
Bench: HARJIT SINGH BEDI,J.M. PANCHAL, , ,
Case number: Crl.A. No.-001434-001434 / 2004
Diary number: 12489 / 2004
Advocates: MILIND KUMAR Vs
V. J. FRANCIS
1
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1434 OF 2004
STATE OF RAJASTHAN ..... APPELLANT
VERSUS
IQBAL SINGH ..... RESPONDENT
O R D E R
We have heard the learned counsel for the parties. We find that the High Court has recorded a
positive finding that the mandatory provisions of Section
42 of the Narcotic Drugs & Psychotropic Substances Act
had not been complied with. We see no reason to differ
with the findings recorded.
The appeal is, accordingly, dismissed.
..................J [HARJIT SINGH BEDI]
..................J [J.M. PANCHAL]
NEW DELHI SEPTEMBER 02, 2009.