Vinod Kumar vs State Of U.P. & Another
2016 Latest Caselaw 3804 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 2803 of 2012
 

 
Appellant :- Vinod Kumar
 
Respondent :- State Of U.P. & Another
 
Counsel for Appellant :- U.B. Singh,K.K. Singh, Kailash Prakash Pathak, Vijai Prakash
 
Counsel for Respondent :- Govt. Advocate, Sanjay Kumar Singh
 
Hon'ble Abhai Kumar, J.

Heard learned counsel for the parties and perused the record.

Union of India through Narcotics Control Bureau, Varanasi, has moved a Criminal Misc. Application No. 209337 of 2015 in the present application under Section 374 (2) of Cr.P.C. whereby it is prayed that a suitable order or direction may be issued and permission be granted for destruction / disposal of 630 kgs. of Ganja (case property of the case), to the Drug Disposal Committee / Authority of Narcotics Control Board, Varanasi.

On 25.04.2016, counsel for the Union of India was directed to serve a copy of the application to the learned counsel for the appellant, but it has not been served so far. Moreover, from the judgment of the trial court it appears that certain proceedings under Section 52-A of N.D.P.S. Act was taken during the inquiry of the case.

Seeing the facts and circumstances, it is necessary before passing any order upon the application, let a copy of the application be provided to the counsel for the appellant.

List in the next cause list.

Order Date :- 04.07.2016.

Vinod.