RITESH KUMAR DHOKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In both these petitions, a limited prayer is made for grant of transit anticipatory bail to the petitioners.

(2.) In Crl.P.No.4303/2023, the petitioner is said to be a partner of one M/s.Polki's Jewels of South and in Crl.P.No.4305/2023 the petitioner is the Director of a Company by name M/s.Amogh Jewels Private Limited.

(3.) The facts of the case in brief as per petition averments are that, on 2/2/2023 and 3/2/2023, respondent No.4/Superintendent Customs (Prev), Jaipur, detained certain gold amounting to 2121.880 gms. in an investigation conducted upon M/s.Shree Krishna Jewellers, Jaipur, at Jaipur Airport. The said gold was sent by M/s.Polki's Jewels of South and M/s.Amogh Jewels Private Limited for some job work to be done by M/s. Shree Krishna Jewellers. The petitioners issued letters requesting the authority to release the seized consignment and also sent replies to the summons received by them furnishing the relevant documents. However, they have an apprehension of their arrest since now accused No.1 namely the owner of M/s.Shree Krishna Jewellers has been arrested by respondent No.4.