WALI MOHAMMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD . Perused the case diary and as also the challan papers in extenso.

(2.) THE S.H.O., Police Station, Nimbahera has filed a chargesheet against petitioner Wali Mohd, for the offences punishable under Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the Act) read with Section 3/27 of the Arms Act. It is alleged that co -accused Amba Lal, who was carrying 361.5 Kg. opium in a jeep and that when he was intercepted by the police ded not stop and was apprehended after encounter, In his interrogation not presumably recorded under Section 67 of the Act by the S.H.O., Police Station, Nimbahera, he disclosed that he had purchased one carbine 9 mm from Petitioner Wali Mohammed some 5 years ago and that he used to purchase cartridges thereof from him. In the interrogation note of petitioner Wali Mohammed., it has also been disclosed that had sold The carbine to Amba Lal in lieu of opium.

(3.) I have, given my careful consideration to the rival contentions raised before me.