ASHOK KUMAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') in FIR No.22 dtd. 21/1/2025, registered under Ss. 309(4) and 191(3) read with Sec. 190 of Bharatiya Nyaya Sanhita, 2023 (for short 'BNS') and Ss. 21-C, 25, 27-A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') at Police Station Anti Narcotics Task Force (ANTF), Mohali, with the following prayer(s):-

(2.) Allegations are that drug money of 20,000 Euro, 10,000 British Pound and 10,020 Canadian Dollars were recovered from the residence of petitioner situated at Subhash Nagar, Phagwara. Also alleged that an amount of Rs.13,30,000.00, one DVR and Currency Counting Machine were recovered from Sharma Forex Money Changer, Phagwara, which is run by the petitioner.

(3.) CONTENTIONS ON BEHALF OF THE PETITIONER