AMAD NOORMAMAD BAKALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard.

(2.) These two appeals arise from common judgment dtd. 21/12/2010 passed by the learned Single Judge of the Gujarat High Court at Ahmedabad [1] in Criminal Revision Application No. 381, 385, 386, 387, 388, 389, 390 of 2005 whereby, the revisions preferred by the original accused Nos. 1, 2, 3, 5, 6, 7 and 11 were dismissed and their conviction for offence punishable under sec. 135(1)(b)(i) of the Customs Act, 1962 was affirmed.

(3.) The details of revisions preferred by the original accused persons are noted hereinbelow: <IMG>JUDGEMENT_53_LAWS(SC)2_2026_1.jpg</IMG>