KAILASH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing present criminal miscellaneous petition under Sec. 482, Cr.P.C., the petitioner has prayed that FIR No.0109/2020 lodged at P.S. Bassi, District Chittorgarh and investigation initiated pursuant thereto may be quashed and set aside to the extent it relates to the present petitioner.

(2.) Briefly stated facts of the case are that on 1/10/2020, the contraband (opium) weighing 29kg 850gms was recovered by Investigating Agency from the conscious possession of co-accused Keshu Ram Banjara, Gopal Dhakkar and Pintu Banjara.

(3.) The co-accused Gopal Dhakkar during interrogation, disclosed the name of the present petitioner under Sec. 27 of the Evidence Act.