ABDUL RAUF S/O ABDUL RAHIM SAIKH R/O BEEWAR Vs. STATE OF RAJASTHAN.

JUDGEMENT

(1.) This application under section 482 Cr. P. C. has arisen in the following circumstances.

(2.) Petitioner Abdul Rauf purchased an Ambassador Car RJZ 2685 from D P Sharma of Ajmer on 30-5-72 which has a secret chamber in the back seat. He plies this car as a taxi on hire. On 27-3-76 the car was undertaking journey towards Jodhpur. It was intercepted by the police and some opium was recovered from its secret chamber.

(3.) It appears that the police registered a case under the Opium Act against the petitioner and the passengers who are all on bail. No challan is said to have been filed as yet.