HARDEV SINGH DHILLON Vs. DEOARTMENT OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) On 9.10.1991, pursuant to a specific intelligence the officers of the Directorate of Revenue Intelligence (hereinafter referred to as 'DRI') intercepted a Premier Padmini Car bearing no.HR-01A-3442 at the bye-pass road, Karnal. Petitioner i.e. Hardev Singh Dhillon was in occupation of the car. The car was rummaged in the presence of two independent witnesses. Three blue coloured vensalies from the cavity of the car were recovered. They contained 360 foreign marked gold biscuits weighing 41990 gms valued at Rs.1,80,55,700/-; the gold was found to be of .999 of 24 carat purity.

(2.) Panchnama dated 9.10.1991 Ex.PW-1/ E was drawn. The panchas were Ram Kumar and Faqir Chand; case property was sealed, pasted with paper slips bearing signatures of the panchas, the investigating officer and the accused; thereafter in their presence sealed with DRI seal no.9.

(3.) On 10.10.1991, the sealed contraband was taken to the office of Additional Director, DRI; the seals were broken in the presence of the panchas Bakhtawar Singh and Vinod Kumar; the packet containing the contraband i.e. 360 gold biscuits was displayed on television. The above mentioned material was again repacked / put back in the same packet, packed and sealed with the seal of DRI no.9 with the paper slips bearing signatures of the panchas and the investigating officer S.K.Sharma. This panchnama is Ex.PW-l/N.