Raghuvendra S. Rathore, J. - (1.) By the Court:
(2.) HEARD learned Counsel for the accused petitioner. It is submitted by the learned Counsel for the accused -petitioner that as per the prosecution case itself a small quantity of contraband is said to have been recovered from the accused. Further he has submitted that investigation is complete and challan has already been filed in this case. It has also been submitted that there is no other case of similar nature pending against the petitioner.
(3.) THE aforesaid facts could not be controverted by the learned Public Prosecutor.;