(1.) The petitioner has been made accused in connection with Khunti P.S. Case No. 202/18, corresponding to NDPS Case No. 24/2018, registered under Sections 18 of NDPS Act, pending in the Court of learned Special Judge (N), Khunti.
(2.) The present case was lodged on the basis of typed report of Inspector cum officer-in-charge of Khunti P.S. Alleging therein that on 27.12.2018, he received information that some persons have arrived at Chukru More, Khunti for smuggling of opium and at 20.25 hours four persons were standing near a motorcycle and when they saw police personnel, they tried to escape. However, they were apprehended. Thereafter, Sub-Divisional Police Officer and two police personnel were made witnesses of the search and accordingly, 900 grams of wet opium was found from Barju Ram Swansi, 600 grams of wet opium from Buddu Singh, 500 grams of wet opium was recovered from Deepak Pahan and Rs.20,000/- was recovered from the possession of Pawan Jeet Singh-petitioner. On the basis of these this case has been instituted.
(3.) Learned counsel for the petitioner has submitted that petitioner is innocent and has not committed any offence whatsoever alleged in the F.I.R. The petitioner has falsely been implicated in this case. It is further submitted that petitioner is in custody since 27.12.2018.