GUDIPATI SUBRAMANIAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicants, who are arraigned in NDPS Special Case No.1506 of 2023, arising out of CR No.CIU/INV- 23/2022-23/ACC(G), registered with Central Intelligence Unit, for the offences punishable under Ss. 22(c), 23(c), 27A, 28, 29 and 30 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the NDPS Act, 1985") have preferred these applications to enlarge them on bail.

(2.) On the basis of the intelligence input, one export consignment covered under Shipping Bill No.7996704 dated 23 rd February, 2023 of M/s. First Wealth Solution destined to Yasoub Adam Hamdoun, Atalbara (A), Juba, South Sudan with declared description in shipping bill and in export invoice as 'Tamol-X-225' quantity as 21 packages containing 10.5 lakhs tablets, having gross weight 729 kg. and net weight 720 kg., was intercepted by the Central Intelligence Unit (CIU) Air Cargo Complex, Sahar, (ACC) and kept on hold, on 25 th February, 2023, for 100% examination by the officers of CIU, ACC, Mumbai.

(3.) A search panchnama was drawn on 27 th February, 2023 by the officers of CIU in the presence of the panch witnesses. The description on each boxes as well as on the inside packages was calcium carbonate 225 mg. Quantity found was 9,99,500 tablets of Tamol-X. The goods were thus found to be mis- declared in terms of quantity and description. Thus the consignment was seized under seizure memo. Samples were drawn and sent for analysis to CRCL Lab. The test was positive for Tramadol, a psychotropic substance.