SANTOSH KR. TASHNIWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners of above mentioned cases filed application under Sec. 482 of Crimial P.C. praying for quashing of the proceedings of C.R. (NDPS) case No. 2 of 2015 pending before the learned Special Judge (NDPS) under Sec. 20(b)(ii)(C)/29(1) of the Narcotic Drugs & Psychotropic Substances Act, corresponding to Seizure Case No.04/NDPS/CL/CUS/P & I - SLG/14 - 15 dated 11.01.2015 and also prayed for setting aside the order dated 26.06.2015 passed by the learned Court below in connection with the aforesaid case.

(2.) According to the petitioner of C.R.R. 3737/2015 he is an income tax payee and has been running his various business for nearly three decades a seizure case was initiated on the basis of a seizure of contraband articles and arrest of one Md. Hasanoor Molla.

(3.) The petitioner's case is such that he was a consignee in respect of cattle feed and he was totally unaware of transportation of any kind of narcotic substance, which was alleged to have been kept secretly in a separate chamber inside the vehicle. He is in no way connected with the alleged offence. According to him, soon after the truck was loaded from his business premises, he did not have any control over the said truck.