Full Judgment Text
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.