SURBIR SINGH Vs. CUSTOMS (PREVENTIVE)

JUDGEMENT

(1.) Petitioner seeks regular bail in Sessions Case No.1/3/14 pending in the Court of Special Judge, NDPS, Dwarka Courts, New Delhi under Section 20(c)/23/28 read with Section 29 of the NDPS Act, 1985 titled Customs vs. Surbir Singh & Another.

(2.) A complaint was filed before the Court of the Special Judge, NDPS against the petitioner and co-accused Harmeet Singh. It is alleged that on 29.08.2013 during X ray of goods meant for export through DHL Courier Company, being done at New Courier Terminal Near IGI Airport, New Delhi, by Sh. Sachin Verma, X-Ray Screener and Coordinator, one packet booked under AWB 3272012763 dated 24.08.2013, appeared to contain some suspicious material concealed therein. He informed Custom Inspector Yashpal. On suspicion, said packet was detained vide detention memo No.538885 dated 25.08.2013. Said packet was manifested for export by Flight NO.BA0142 dated 25.08.2013 from the Delhi to LHP and was listed at serial No.146 of Courier Shipping Bill CSB 11-15752 dated 25.08.2013.

(3.) It is further alleged in the complaint that two panch witnesses were called and customs preventive Inspector conducted the X-ray of the afore-mentioned box in their presence and was satisfied about the concealment in the items kept in the box. Photograph of the screen displaying the X-Ray image of the box showing concealment in the items kept in it was taken with the digital camera available with the staff of DHL in their X-Ray room and the print out of the same was taken and signed by the Panchas. Shipment along with detention memo No.538885 was taken to preventive room from DHL warehouse for detail examination.