VIRBHADRAM VYANKANNA GUGGALOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard. Heard Mr. R. M. Daga, advocate for the applicant and Shri A. S. Sonare, Additional Public Prosecutor for the State.

(2.) This is an application under section 397 of the Code of Criminal Procedure.

(3.) The Police had received an information that Ganja was being transported from Andhra Pradesh to madhya Pradesh in a truck bearing No. AP-24 u 5688. The said truck was accosted on its way to Madhya Pradesh near village kamthi. One accused Moulali was driving the said truck. It was found that it contained large quantity of Ganja. It was seized. After completion of the investigation, a charge-sheet has been filed against the present applicant/accused besides others who are said to be absconding.