DIRECTORATE OF REVENUEINTELLIGENCE Vs. ANILKUMAR

JUDGEMENT

(1.) THE petitioners have preferred these two petitions under sections 397/401read with section 482 of the Code of Criminal Procedure, 1973 (hereafterreferred to as 'Cr.PC.) against orders dated 20.07.2013 and 24.07.2013 bothpassed by the learned Additional Sessions Judge"Special Judge, NDPS, Saket CourtComplex, New Delhi whereby all the respondents were granted bail under Section167 of Cr.P.C.

(2.) SINCE both these petitions have arisen out of a common case, thesepetitions are taken up together for disposal.

(3.) A concise outline of the facts of the case are that the officers ofDirectorate of Revenue Intelligence (hereafter DRI) , had intercepted oneMahindra Champion luggage carrier three wheeler, having registration no. DL ILN7074 on Shankar Road, Near Ram Manohar Lohia Hospital, New Delhi on 15.04.2013at about 9:40 pm. The above vehicle was being driven by one Bablu Ram and oneAnil Kumar, was sitting on the seat adjacent to the driver. On search of thevehicle, 11 white colour HDPE packets/bags were found, which contained whitecolour crystalline substance. Thereafter DRI officers conducted a test with afield kit on the said substance and it tested positive for the presence ofMethaqualone. The total weight of the above substance was found to be 272.800Kgs.