- (1.) Appellant had faced trial in F.I.R. No. 145/2010 registered by Police Station, Chipa Barod, Baran, under Section 8/15 and 8/25 Narcotic Drugs and Psychotropic Substances Act 1985 (hereinafter referred to as 'the Act').
(2.) Prosecution story in brief is that on 26.5.2010, Station House Officer, Lokendra Paliwal had left for patrolling alongwith other police officials at about 3.45 p.m. During patrolling they saw one tractor trolley near village Jabalpur, adjacent to plantation. One person was sitting in the trolley whereas one person was driving the tractor. On seeing the police party, the said persons fled away from the spot. When the trolley was checked, poppy husk weighing 330 kilograms was recovered.
(3.) After completion of investigation and necessary formalities, challan was presented against the appellant.;