SOORAJMAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application for quashing the proceedings in which charge u/S. 8/18 of the N.D.P.S. Act, 1985 has been framed against the applicant.

(2.) The prosecution alleges that on information being received that opium is going to be brought on the field of the applicant, a raid was arranged and on the spot, Baboo, a servant of the applicant was caught while running away and 10.5 k.g. of opium was recovered from the field.

(3.) The applicant submits that the charge is groundless and has been framed against him only because he is the owner of the field, without there being any evidence about his knowingly possessing opium.