K.RAVI, INTELLIGENCE OFFICER Vs. DEENA H.KACHERA

JUDGEMENT

(1.) HEARD Mr.R.M.Agrawal on behalf of the petitioner and Mr.A.H.Ponda for Respondent No.1.

(2.) THIS is a revision application filed by the Intelligence Officer, Narcotics Central Bureau, Bombay Zone challenging the order dated 15th June 1996 passed by Special Judge, Greater Bombay releasing the Respondent No.1 on bail after executing bail bond of Rs.,50,000/- with one surety in the like amount on the condition not to leave the jurisdiction of the court without prior permission of the court and to attend punctually on dates fixed for hearing in the matter.

(3.) AFTER the said seizure and the statement of accused No.1 was recorded, the statement of accused No.9 was also recorded on 25th January 1996 and thereafter accused No.9 was arrested on 26th January 1996. The name of accused No.9 who was residing with present Respondent No.1 i.e., original accused No.10 came to be disclosed by accused No.1. It appears that on the information given by the accused No.1 the Investigation officers had called Respondent No.1 for statement on25th January 1996. She was again called on 26th January 1996. In her statement dated 26th January 1996 she points out that she is the owner of the aforesaid flat and she has been residing there with Accused No.9 by name Haji Naim Noor Qureshi. According to her the said accused No.9 had spare set of keys of the house and she was not knowing anything about the business of the accused No.9.