VANDEO SHAMRAO DHAKARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant came to be arrested on 6/10/2023 in connection with Crime No.784/2023 registered with Police Station, Pusad Rural, District Yavatmal for the offences punishable under Ss. 20, 20(b)(i), 20(b)(ii), 20(c), 29 and 46 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act').

(2.) The accusation against the present applicant is on the basis of the report lodged by API Gajanan Gajbhare attached with the Local Crime Branch, Yavatmal, wherein he has alleged that he had received a secret information that in the agricultural field village Ghonsara, and Tadi Daulat, Taluka Mahagaon, District Yavatmal, the applicant namely Vandeo Shamrao Dhakare along with the other two accused found illegally cultivated the cannabis plants for the purpose of illegal sell in the market and accordingly, the complainant forwarded the information to his Superior Officer. He called two panchs, and other police staff and other personnel like photographer and carrying the articles reached at the spot and found that the survey No.93/2/b, the present applicant had cultivated 350 plants of the cannabis and out of which some plants were fully grown up and accordingly, the said plants were uprooted from the said land and the same was weighed and it was around 71 Kg. It is further alleged that the another co-accused namely Sukhdev and Devidas who are owners of the respected survey numbers have also cultivated cannabis plants which were uprooted from the said land and seized.

(3.) The informant after following the due process, obtained the samples as well as cannabis plants were also forwarded for the inventory. The inventory was carried out. The samples were forwarded to chemical Analyser. The applicant is arrested. In this way, there were total 507 Kg. of the cannabis plants worth of Rs.25,60,625.00 came to be recovered and seized.