STATE OF RAJASTHAN Vs. SANJAY KUMAR SHRIVASTAVA S/O SH. HOTI LAL, B/C NAI, R/O GAVARU, POLICE STATION HAJRAT NAGAR GADI, DISTRICT MURADABAD (U.P.) AT PRESENT KHANABADOSH AAROGAYA PATH S.M.S. HOSPITAL, BEHIND MURDAGHAR, JAIPUR
LAWS(RAJ)-2016-9-226
HIGH COURT OF RAJASTHAN
Decided on
September 22,2016
STATE OF RAJASTHAN
Appellant
VERSUS
Sanjay Kumar Shrivastava S/O Sh. Hoti Lal, B/C Nai, R/O Gavaru, Police Station Hajrat Nagar Gadi, District Muradabad (U.P.) At Present Khanabadosh Aarogaya Path S.M.S. Hospital, Behind Murdaghar, Jaipur
Respondents
JUDGEMENT
Sabina, J. -
(1.) Respondent had faced trial in F.I.R. No.364/2008, registered at Police Station Moti Dungri (East), District Jaipur, offence under Section 8/20 Narcotic Drugs and Psychotropic Substances Act, 1985.
(2.) Trial court vide order dated 27.11.2012, ordered the acquittal of the respondent. Hence, the present appeal by the State.
(3.) I have heard Learned State Counsel and have gone through the record available on the file carefully.;
(2.) Trial court vide order dated 27.11.2012, ordered the acquittal of the respondent. Hence, the present appeal by the State.
(3.) I have heard Learned State Counsel and have gone through the record available on the file carefully.;
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