STATE OF HARYANA Vs. DES RAJ

JUDGEMENT

(1.) WITHIN the area of Mundo Garhi near Nai Anaj Mandi Yamunanagar in Haryana State, HC Desh Raj of C.I.A. Staff at Jagadhari on April 3, 1987 at 11.30 a.m. recovered from conscious, actual, physical possession of accused Des Raj, on his personal search, out of the right side pocket of the shirt worn by him, 20 grams of charas, wrapped in a piece of newspaper.

(2.) ON being prosecuted for it under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, accused Des Raj pleaded 'not guilty' thereto and claimed to be tried.

(3.) WE have heard Shri D.S. Bishnoi, DAG Haryana for the appellant State, Shri P.S. Sullar, Advocate, with Mr. G.S. Shergill, Advocate, for the respondent and have perused the entire relevant material on record very carefully.