BHERU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned public prosecutor.

(2.) Though, this is a fourth bail application, but there are some peculiar circumstances on account of which this bail application requires serious consideration.

(3.) The prosecution case is that a report was lodged at police station Chirawa by Dy. S.P. Gopal Narayan in which it was stated that he had received some secret information to the effect that one person has brought 90 Kg. opium in a Jeep from Chittorgarh and the said opium is lying at the house of co-accused Jagdish S/o Jhabar of village Solana, who does business of opium. As per this report, a raid was made at the house of Jagdish at 6.00 A.M. on April 24, 1990 where seven persons were found sitting. As per the prosecution case, when the police reached there, the principal-accused Jagdish ran away while the remaining six accused persons were arrested and in-front of those six persons plastic bags were lying containing opium.