RAMESHWAR SHARMA Vs. DIRECTOR OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the arguments finally at this stage.

(3.) The Trial Court had granted bail to the appellant herein, who is an under-trial, in criminal case registered against the appellant and others under Sections 132 and 135 of the Customs Act vide order dated 12-5-2014. More than one year thereafter i.e. in July, 2015, the respondent approached the High Court for cancellation of the said bail by filing petition under Section 439(2) of the Code of Criminal Procedure, 1973. The High Court has allowed the said petition and cancelled the bail.