SENIOR INTELLIGENCE OFFICER Vs. JUGAL KISHORE SAMRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order of the Andhra Pradesh High Court dated March 22, 2007 in Crl. R.C. No. 300 of 2007 by which the High Court dismissed the criminal revision filed by the Appellant and affirmed the order of the Metropolitan Sessions Judge dated December 15, 2006, directing that any interrogation of the Respondent may be held only in the presence of his advocate.

(3.) The facts and circumstances in which this appeal arises need to be noticed first. On July 20, 2006, the officers of the Directorate of Revenue Intelligence (for short "DRI") Hyderabad, raided the premises of M/s Hy-Gro Chemicals Pharmatek Private Ltd. and found a shortage of 250kgs of Dextropropoxyphene Hydrochloride (DPP HCL). DPP HCL is a manufactured narcotic drug as specified in Government of Indias notification S.O. 826(E), dated November 14, 1985, at Serial No. 87.