HARBHAJAN KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) . Both these petitions i.e. Cr.M(M) 1659 of 1991 and Cr.M(M) No. 2937 of 1992 have arisen out of the same facts and the questions of law in both these petitions are the same and so I propose to dispose of both these petitions by this common order.

(2.) . The facts giving rise to these petition are that on 23.7.1984 the customs officers had intercepted one Auto Rickshaw No.DLR 8981 on Sadhu Vaswani Marg.Opp.Springdales School, New Delhi, in which one person, later on known as Sat Pal Arora, was travelling carrying two zipper bags and on search of the said two bags goods alleged to be of foreign origin were found. As a follow-up action on the basis of disclosures allegedly made by Sat Pal Arora, the residential premises at 16/96 Subhash Nagar, New Delhi in occupation of Sunil Kumar Sharma were searched and as a result of search, miscellaneous goods of foreign origin including wrist watches totally valued at Rs. 1,67,440 were recovered.

(3.) . On the basis of the said recoveries and the statements made by Sat Pal Arora, Sunil Kumar Sharma and Ajay Kumar, the premises of the petitioner, Harbhajan Kaur were searched in Village Somana Bhau, District Karnal, Haryana, but nothing incriminating was found.