MICHAEL ONYEKA JUDE Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) The Applicant has challenged the order dtd. 10/7/2023 passed by the learned Special Judge for N.D.P.S. at Mumbai. By the impugned order, the learned Special Judge allowed the application filed by the Respondent No.1 herein i.e. the Directorate of Revenue Intelligence, praying for sending the reserved sample for testing to CRCL, New Delhi. However, the learned Special Judge vide his order permitted the reserved sample to be sent to the Central Forensic Science Lab (CFSL) for testing. Gokhale

(2.) Heard Mr. Ayaz Khan, learned counsel for the Applicant, Mr. Amit Munde, learned Special P. P. for the Respondent No.1 and Mr. Arfan Sait, learned APP for the State/Respondent No.2.

(3.) Before referring to the submissions made by both the sides, it is necessary to mention some facts on record.