MOHAMED FAROOQUE Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 8/9/2020 passed by the High Court of Judicature at Allahabad in CRMBA No. 16668/2020.

(3.) In connection with Complaint filed before the Court of Special Chief Judicial Magistrate (Economic Offences), Varanasi in respect of offences punishable under Sec. 135 of the Customs Act, 1962, the appellant has been in custody since 13/11/2019.