RAJESH SHARMA Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) Bail APPLN. 491/2018 & Crl. M. (Bail) 362/2018 (Interim Bail)

(2.) Pending the subject petition, the petitioner filed the subject application being Crl. M. (Bail) 362/2018 seeking interim bail for the purpose of medical treatment of his mother.

(3.) Learned Senior Counsel for the petitioner submits that there is no evidence against the petitioner to suggest that the petitioner was dealing with any Psychotropic Substance and only evidence that is relied upon is at best that the petitioner was dealing with the controlled substance.