GURUBACHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Perused the relevant record.

(3.) The petitioner was arrested on 4-1-l993 by the S.H.O., Police Station, Sangaria for the alleged recovery of 4 kg. 800 gms. opium from his possession and a case under Sections 8/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short the Act) was registered against him. On 5-1-l993, he was produced before the Additional Chief Judicial Magistrate, Sangaria, who remanded him to judicial custody. After investigation a challan was filed on 25-1-1993 against the petitioner and two others namely Ram Niwas and Kamal Singh in the court of Additional Chief Judicial Magistrate, Sangaria, who remanded the accused persons to judicial custody from time to time. On 6-3-l993 he took cognizance of the offence under Sections 8/18 of the Act against the petitioner. On the same day he committed the case to the learned Additional Sessions Judge No. 1, Hanumangarh Camp Sangaria and remanded the petitioner to judicial custody with the direction he be produced in the said court on 18-3-1993. The learned Additional Sessions Judge No. 1, Hanumangarh took cognizance and also framed charge against the petitioner. That case is now fixed for recording the prosecution evidence.