RAJAN KHARBANDHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred claiming the following relief:

(3.) Learned counsel for the petitioner submitted that on 3/9/2018, on National Highway No.458 near Chavandiya Kalian, a Honda City Car bearing registration No. DL 3C AK 7476, on the basis of secret information, was searched by the Station House Officer, Police Station, Jaitaran, District Pali, in which three plastic bags containing 35 kgs. 100 gms. of poppy straw was found, and accordingly, the said car alongwith the contraband was seized; on the basis of the said search and seizure, an FIR bearing No.365/2018 was registered at Police Station Jaitaran, District Pali for the offence under Sec. 8/15 of the NDPS Act.