T V VENKATACHALAM Vs. SENIOR INTELLIGENCE OFFICER, DRI

JUDGEMENT

(1.) The Court Made the following order:

(2.) Mr. B. Kumar, learned Senior Counsel appearing for the petitioner submitted that the contraband involved in this case is called as "Khat".

(3.) Mr. B. Kumar, learned Senior Counsel put forward several other contentions to the effect that the contraband viz., Khat may not come within the purview of NDPS Act.