- (1.) CRM-13657-2014 1. Heard. Application is allowed. Main Case
(2.) The petitioner Judge Singh moves this petition praying for quashing of FIR No.47 dated 27.9.2013, Police Station GRP, Abohar, under Section 18/29/61/85 of the NDPS Act and all other consequential proceedings arising therefrom qua him.
(3.) The first information report would read that during the course of checking of the passengers coming out of the railway station, Abohar by the police party, one person was found carrying 4 kgs. of opium who, on being asked, disclosed his identity as Rohit Singh, i.e. the main accused and the police took into possession the said contraband.;