- (1.) Order taking cognizance under the provisions of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the Act) has been called in question by the accused-petitioner by filing the instant petition.
(2.) Mr. S. P. Tyagi, learned Counsel canvassed that only evidence against the petitioner is the confessional statement of co-accused which is not at all a legal or substantive evidence and is inadmissible. Reliance was placed on Kishan Singh v. State of Rajasthan, 1995 Cr LR (Raj) 176 : (1995 Cri LJ 2027). Mr. Poddar learned Public Prosecutor supported the impugned order.
(3.) I have reflected over the rival submissions and carefully scanned the impugned order.;