1997 CRI. L. J. 3104 ::(1997) 24 CriLT 61 ::(1997) 2 RecCriR 417 ::(1997) 4 AllCriLR 90 ::(1997) 2 Crimes 732 ::1997 (1) ChandCriC 465 ::(1997) 2 EFR 485

Punjab And Haryana High Court

Hon'ble Judge(s): P. K. Jain , J

Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - FIR filed against petitioners for offence under S. 21 of NDPS Act - Recovery of certain drugs and injection ampules from possession of petitioners - Said drugs and injections recovered not falling within category of either Narcotic Drug or Psychotropic Substances - No offence under Section 21 or 22 of NDPS Act or Rules framed thereunder made out - FIR quashed. Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.21— (Para 13 15 16)