DEEPAK MISHRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) In this application under Section 482 of the Code of Criminal Procedure applicants-Deepak Mishra and Kashi Nath Mishra who are suspect/involved in Case Crime No. Nil/99 under Section 135, Customs Act, P.S. D.R.I., Varanasi, District Varanasi have prayed that their arrest be stayed with reference to alleged recovery of contraband items. It is further prayed that the applicants' statements be directed to be recorded in the presence of their advocate.

(2.) A counter-affidavit has been filed by Sri B. K. Singh, Intelligence Officer, DRI, Varanasi.

(3.) Heard Sri Manish Tiwari, learned counsel for the petitioners and Sri Sanjay Kumar Singh, Additional Standing Counsel, Govt. of India, for opposite party No. 2.