VISHESH JAIN Vs. DEAPRTMENT OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) This is a petition under Sec. 438 read with Sec. 482 Cr.P.C for grant of anticipatory bail in the event of arrest of the petitioner in File No. DRI/AZU/GI-02/E.NQ-01/(INT-02)/2020 dtd. 11/3/2020, registered at Department of Revenue Intelligence for offences under Sec. 135 of the Customs Act, 1962.

(2.) The facts leading to this petition are as follows:

(3.) Mr. Ramesh Gupta, learned Senior Counsel appearing for the petitioner contends that the goods which were seized by the Customs Authorities had been released by order dtd. 14/7/2020, passed by the Customs Excise and Service Tax Appellate, and this order has not been challenged by the DRI. He states that all the evidence required for this case are already in the custody of the Customs Department. He would state that after this Court has granted interim protection to the petitioner, the petitioner has been repeatedly showing up for investigation. He states that the petitioner had joined investigation on 23/10/2020 at DRI, Delhi and has joined investigation on 27/10/2020, 28/10/2020, 2/11/2020, 04.12/2020, 8/12/2020 and 14/12/2020 at DRI Ahmedabad. He would state that as far offences under Ss. 132 and 135 of the Customs Act, 1962 are concerned, no useful purpose would be served in arresting the petitioner as there is nothing left to be unearthed.