S.C. Mital, J. - (1.) Heard learned counsel for the petitioner and the learned Public Prosecutor.
(2.) It is submitted that recovery of contraband article has been made from one Sohanlal, who has been challaned in the Court. The statement was recorded on 12.9.1997 of the son of Sohanlal i.e. Bhagwan Lal that he saw the present petitioner putting opium in their house. Recovery was effected on 30.6.1997. Similarly, Smt. Rami is also wife of Sohanlal, whose statement has also been recorded.
(3.) The learned P.P. opposed the bail application.;