SUBHASH SACHDEVA Vs. CUSTOMS

JUDGEMENT

(1.) This order shall dispose of petitioner's application for bail under Section 439 of the Code of Criminal Procedure.

(2.) I have heard learned counsel for the petitioner and learned counsel for the respondent.

(3.) A complaint under Sections 132 and 135(1)(a) of the Customs Act, 1962 has been filed against the petitioner on the allegations that on 16.12.2000, he arrived at Indira Gandhi International Airport from Hongkong. He was intercepted and from his possession, 11,950 pieces of watch movements and 8 mobile phones of Panasonic were recovered. He could not produce any evidence to show that these items were being imported legitimately. His statement was recorded under Section 108 of the Customs Act After necessary investigations, a complaint was filed against him in the Court of A.C.M.M., New Delhi. According to the complainant, the value of the watch movements was about Rs.4,78,000.00 and of the mobile phones about Rs. 64,000.00.