HARISH JOSHI Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) Crl.M.(Bail) 1520/2018 (suspension of sentence) IN CRL.A. 1005/2018

(2.) The case of the prosecution is that intelligence was gathered that a person would come in a TATA Indica Car carrying Narcotic drugs concealed in a suitcase which was to be transferred to another person opposite DLF Golf Course, Gurgaon at about 06.00 pm on the same day. It is alleged that a raiding team of DRI officers and the witnesses left for the designated place of delivery of the drugs and Surveillance was mounted near DLF Golf Course.

(3.) At about 06:30 pm, a TATA Indica Car was spotted near the designated place of delivery but the vehicle did not stop there and kept moving. The officers of DRI followed the said car which after some time entered into a lane and stopped near an elderly person, who seemed to be waiting for the said car. One person alighted from the car and started talking to the elderly person. Officers of DRI tried to intercept the said Indica car and to apprehend the persons. The person who had come out of the car ran away into a nearby lane. The elderly person got into the Indica car which took a 'U' turn and sped away at a high speed.