DIRECTORATE OF REVENUE INTELLIGENCE Vs. DEV SINGH

JUDGEMENT

(1.) These petitions have been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') seeking cancellation of the Bail granted to the respondents by the Orders dtd. 13/10/2022 and 10/11/2022 respectively (hereinafter collectively referred to as the 'Impugned Orders'), passed by the learned Additional Sessions Judge (Special Judge-NDPS), South District, Saket Courts, New Delhi (hereinafter referred to as the 'Trial Court') in SC No.370/2022 titled Directorate of Revenue Intelligence v. Dev Singh and Directorate of Revenue Intelligence v. Abdul Nasir, respectively.

(2.) As common issues would arise for consideration in the present petitions and as both the petitions deal with the same set of facts, they are being considered by this common order.

(3.) It is the case of the prosecution that based on the specific information that some contraband goods might be concealed in a consignment imported vide Bill of Lading No. JEA/NSA/7065 dtd. 1/1/2022, declaring it to contain 'Rock Salt Powder' with consignee details as 'M/s Good Life Global', the officials of the respondent examined the four containers on 16/2/2022 and 17/2/2022. It is alleged that during the said examination of one of the containers, examined on 17/2/2022, two HDPE bags containing off-white yellowish colour substance having some pungent smell were found kept concealed in the third last rack inside the said container. It is alleged that the substance recovered from the said two HDPE bags was tested with the help of the field Drug Detection Kit and it gave a positive result for the presence of 'Heroin'. It is alleged that the examination of said four containers has resulted in the recovery and seizure of 34.70 kg of Heroin.