DIRECTORATE OF REVENUE INTELLIGENCE Vs. MIKE CHIMEZIE

JUDGEMENT

(1.) BY this petition filed under Section 482 of Code of Criminal Procedure, 1973 (hereinafter after referred to as 'Cr.P.C.') the petitioner assails the order dated 28.02.2012 passed by learned Special Judge, NDPS/ South & South East District, Saket Court Complex, New Delhi whereby the application filed on behalf of respondent/ accused for drawing fresh sample from the case property and for sending the same to Central Revenues Control Laboratory for analysis was allowed.

(2.) SHORN off unnecessary details, the facts of the case are that on 28.07.2007 the respondent was found in possession of 5.021 kgs. heroine from a bag and statement of respondent under Section 67 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act') was recorded wherein he had admitted the recovery of the seized substance from his bag and other incriminating facts.

(3.) AGGRIEVED by the said order, the petitioner has preferred the present petition.