BANOT RAVI VYANKATRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Returnable forthwith.

(2.) HEARD finally with the consent of parties.

(3.) ON 01.01.2006 Kamptee Police received information that Ganja is being transported in a truck bearing No.AP-12/T-5153 which was followed by a Maroti Car bearing No.AP-5511. During the search of the said truck which was found in abandoned condition 67 bags were found. They contained Ganja. It was seized by the police. Offence was registered and the present accused applicant has been arrested and the charge sheet has been filed against him. The accused had preferred an application for discharge which came to be rejected. Hence this revision.