KAMLESH JAYANTILAL THAKKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in proceedings bearing No.DRI/BZU/S-IV/ENQ-05/INT-NIL/2025 registered by the Directorate of Revenue Intelligence, Bengaluru Zonal Unit, Bengaluru for offences punishable under Ss. 132 or 133 or 135 or 135A or 136 of the Customs Act, 1962 is before this Court under Sec. 483 of BNSS, 2023 seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) It is case of the prosecution that petitioner is the proprietor of the firm known as M/S Shree Gayatri Pulses, Ajantha Road, Jalgaon, Maharashtra State and allegation against the petitioner is that he had imported dried Green Peas declaring that the imported goods was Yellow Peas and thereby, petitioner had wrongly valued the goods imported by him and had evaded payment of appropriate customs duty. Petitioner was taken to custody in the present case on 19/3/2025 and subsequently remanded to judicial custody. Bail application filed by the petitioner before the Jurisdictional Sessions Court in Crl.Misc.No.2785/2025 was rejected on 5/4/2025. Therefore, petitioner is before this Court.