DEEPAK GULABRAO JADHAV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned Additional State Public Prosecutor. The facts leading up to this petition are as follows:

(2.) It is contended by the learned Counsel for the petitioners that, the Hashish, allegedly seized, was not on the person of any of the petitioners. It was said to be contained in two bags, one of which was concealed under the rear passenger seat in the Indica Car as well as in the rear passenger seat in the Scorpio vehicle. There is therefore, no indication that, any of the petitioners were carrying the said substance.

(3.) While the learned Additional State Public Prosecutor seeks to justify the petitioners being detained in the custody, as the offence alleged is a serious one and the punishment attributed is imprisonment for 20 years and a fine of Rs. 2 lakh.