PRASHANT AGRAWAL Vs. PROFESSIONAL EXAMINATION BOARD

JUDGEMENT

(1.) HEARD the learned counsel for the appellant as well as the learned Deputy Government Advocate representing the respondent -State.

(2.) PERUSED the record.

(3.) THE facts in brief shorn of details and necessary for disposal of this appeal lie in a narrow compass. The facts found and established on record indicate that the appellant was residing in a Tapra along with his family which Tapra was situate in an agricultural holding, Survey Plot No. 17/2 having an area of 0.105 hectare. On 1 -4 -1992 at about 15.30 hours in the aforesaid agricultural holding situate in village Rangayee, on the Vidisha - Bhopal road at a distance of about 25 feet from the Tapra of the appellant 16 cannabis plants of the height ranging 1 1/2 to 2 feet were found grown by the appellant, who did the cultivation of vegetables in the aforesaid plot of land. At the time of the raid and the arrest of the appellant it was noticed that the aforesaid 16 cannabis plants were found to have been grown in a kuari (Furrow) and were regularly watered.