Sharwan Kumar vs State
2021 Latest Caselaw 9301 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 341/2014

Sharwan Kumar S/o Shri Ratna Ram by caste Siyag Vishnoi, R/o Rohicha Police Station Luni, District Jodhpur (presently lodged in Central Jail, Jodhpur)

----Appellant Versus State of Rajasthan

----Respondent

For Appellant(s) : None present. For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA with Mr. Abhishek Purohit

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

29/04/2021

Shri Farzand Ali, AAG has placed on record the factual report

as per which, emergent steps are being taken by the police

officials in all districts of Rajasthan for disposal of the Malkhana

articles seized under the NDPS Act. Thus, requiring the concerned

police officials to monitor and ensure regular and expeditious

disposal of the seized narcotic goods in accordance with Section

52-A of the NDPS Act, these proceedings are closed.

(SANDEEP MEHTA),J

3-Sudhir Asopa/-

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