PANNU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I heard learned counsel for the petitioner yesterday. Mr. Chaudhary on behalf of the State is present today.

(2.) On 26th Sept. 1989 this Court had directed that some investigation should be made into the background of the accused petitioner. Time was taken on a number of occasions and on 9.2.1990 it was directed that a letter be written to the SHO, Raniya Road, Sirsa (Haryana) to send some particulars about the accused petitioner including his occupation, members in his family, permanent abode property etc. To this communication a report has been received from the SHO, Raniya Road, Sirsa (Haryana). In this report it has been mentioned that he lives' in a rented house for the last four five years, he has purchased a plot on Barnala Road, Sirsa for Rs. 5,000.00, registry of which is in his name and that no case is pending against him. The particulars about the place where he used to earlier reside are also given. His conduct is said to be good.

(3.) The facts of the present case are that near Nasirabad a Maruti car was detained in which about 80 kgs. opium was found concealed in the doors and the speakers etc. One Kashmiri Lal was driving the car and two persons were sitting on the rear seats of whom one is the petitioner. His case is that he has taken a lift in this vehicle.