HANSRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. It is submitted by Shri S.C. Gupta, learned counsel that from a taxi-jeep in which petitioner was also travelling, a brief-case was found - from the taxi in which 2.650 Kg opium was recovered, which does not belonging to the present petitioner. It is also submitted that he has small kids and there is no other person to look after his family members.

(2.) It is submitted by learned Public-Prosecutor that the attachi was lying under the feet of the petitioner which indicates that the opium belonged to him.

(3.) The petitioner was arrested on 6.2.1990 and challan has been filed.