SANJAY VERMA Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure (Code in short) praying for release of the petitioner on bail.

(2.) I have heard arguments advanced by learned counsel for the parties, The material facts in this case are that acting on reports. Officers of Directorate of Revenue Intelligence (DIR in short), intercepted truck No. RMM - 5254 on G.T. Kamal Road. Delhi in front of Factory premises A-71, G.T. Karnal Road. Delhi at about 4.30/5 A M on 21-1-1991. Two drivers Bashir Khan and Hasan Din, three helpers (one co-accused with the petitioner and tow others) were found in the truck at the time of interception. Three other persons, namely, Vipin Kumar Kapoor, Sanjay Verma-petitioner and Mohsin Anwar were present near the truck at the time of interception. The aforesaid factory belongs to the petitioner.

(3.) Vipin Kumar Kapoor tried to run away but was over powered after a brief scuffle. The truck drivers and helpers were brought to the office Complex of DIR at 1.P. Bhawan for its thorough rummaging. On seaich before two alleged in dependent witnesses 25 silver slabs wrapped in gunny bags were recovered from the floor of the truck concealed with thick layer of soil. Each of the silver slabs weighed more than 30 kilograms and the value of the seized silver was assessed at 57,95,912.00