PARESH SINGH Vs. SUPERINTENDENT NCB (EZU)

JUDGEMENT

(1.) This is an application under Section 401 read with Section 482 of the Code of Criminal Procedure filed at the instance of one Paresh Singh, petitioner herein who is in jail seeking to set aside the impugned order dated 16.2.2002 and/or quashing the same.

(2.) The short facts leading to the filing of this revisional application areas under :-

(3.) The allegation that was levelled against him was that 181.6 kgs. of ganja was seized from premises at village Jagindranagar Sajerhat, P.S. Ghola, Dist : 24 Pgs. (N) at about 6 hrs on 25.7.2001 and the said premises belonged to the present petitioner.