PARAMJIT SINGH GULATI Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) The present application under Sec. 439 of Code of Criminal Procedure, 1973 ("Cr.P.C.") is filed seeking regular bail in S.C. No. 7396/2016 titled as "Directorate of Revenue Intelligence v. Paramjit Singh Gulati and Anr.".

(2.) On an intelligence in relation to drug trafficking by concealment in export consignments, an examination was conducted which found eight corrugated boxes in three pallets. A white crystal powder weighing 151.80 kgs., was seized under the NDPS act.

(3.) Consequent to the recovery, search was conducted at the premises of the alleged syndicate on 19/7/2012 and a statement of the petitioner was recorded under Sec. 67 of the NDPS act. Various other statements were recorded and the petitioner was arrested on 20/7/2012. Chargesheet has already been filed and the charges were, thereafter, framed on 5/11/2014.