CHINTA DEVI Vs. RAJESH ARORA AIR CUSTOM OFFICER

JUDGEMENT

(1.) The Petitioner was allegedly intercepted on 26.09.2001, at the IGI Airport, New Delhi, when she was coming from Hongkong and as a result of the search of her baggage, 5.808 KG of white medicinal powder, which on chemical analysis was found to be Desxamethasone, was allegedly recovered from the shampoo and talcum powder bottles. It is further alleged that CIF value of that white powder was Rs. 4,96,54/- and the market value was Rs. 8,71,200/-.

(2.) Ms. Sangeeta Bhayana, ld. counsel for the Petitioner submits that the Petitioner has been falsely implicated in the above mentioned case, as even in her statement recorded under Section 108 of the Customs Act, 1962 (hereinafter referred to as "the said Act"), she has clearly stated that she had no knowledge regarding the concealment of the white powder in the shampoo and talcum powder bottles.

(3.) The Petitioner has further stated that she did not know Mohan Chopra, Masterji and Peter who had allegedly given the plastic bottles in question to her son Karamvir in Hongkong for delivery to his man outside the Airport. She has also stated in her statement that she was not aware of the Airlines procedure and her son had taken her passport and ticket and checked the baggage together with his own ticket.