VIJAY KUMAR GHAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present Miscellaneous Application has been moved by the applicant- Amit Jalan along with the application seeking permission to file intervention.

(2.) We have heard learned counsel for the applicant. The applicant who is not a party to the proceedings in Criminal Appeal No. 463 of 2022, which was decided by this Court vide order dtd. 22/3/2022, is seeking clarification of the said order solely on the ground that the same may have a bearing on the case of the applicant.

(3.) From a perusal of pleadings, we find that three criminal prosecutions were launched by the Revenue Department under Ss. 132 and 135 of the Customs Act, 1962, against the applicant which in turn were based upon three adjudication proceedings initiated by the department.