Uttarakhand High Court

SPLA/173/2025 on 14 July, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 SPLA No. 173 of 2025
                                 With
                                 GA No. 43 of 2025
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

1. Mr. K.S. Bora, learned Deputy Advocate General with Mr. Dinesh Chauhan, learned A.G.A. for the appellant.

2. This appeal is filed against the judgment and order dated 28.04.2025 rendered by learned Special Judge (NDPS)/Sessions Judge, Uttarkashi in Special Sessions Trial No. 19 of 2024, whereby respondent has been acquitted for the offence punishable under Sections 8/20 of Narcotic Drugs and Psychotropic Substance Act, 1985.

3. Present special leave to appeal has been preferred by the State against the acquittal of respondent. As per Office report, the appeal is filed within time.

4. Issue notice to the respondent on the application seeking leave to appeal, returnable within six weeks.

5. List this case on 16.09.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 14.07.2025

Aswal