RACHAN SINGH Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) BY this application under Section 439 Cr. P. C. , the petitioner seeks bail in a case registered against him under Sections 22, 23 and 29 of the NDPS Act.

(2.) THE petitioner was arrested by the officers of DRI, Delhi Zonal Unit, delhi on 13. 06. 2008 on the allegations that he was found to be in the possession of green colour tablets collectively weighing 66. 510 kgs (approximately) net weight, which upon test, indicated the presence of Amphetamines from Endeavour suv Car bearing registration No. PB08a V-5076 and Skoda Car bearing registration no. PB13s-2021. It is further alleged that Indian currency amounting to rs. 2,00,000/- (Rupees Two Lakhs Only) was also recovered and seized, alleging the same to be sale proceeds of Psychotropic substances. It is also alleged that on the search of the residence of the petitioner in District Singhra, punjab, as a result of follow up action, some documents, one laptop, note book p. C. , a floppy and Indian currency amounting to Rs. 12,29,000/- (Rupees Twelve lakhs Twenty Nine Thousand Only) was also recovered.

(3.) THE learned counsel for the petitioner submits that the petitioner has been falsely implicated as is apparent from the report dated 15. 09. 2008 of the Central Revenue Control Laboratory, New Delhi, which opines that on analysis the samples marked A-1, B-1, G-1 did not answer positive test for Amphetamines. However, the same answered positive test for Alprazolam.