AIR CUSTOMS Vs. SHAIL ANAND

JUDGEMENT

(1.) These are the petitions filed by the petitioner/Customs department under sec. 482 Cr.P.C. seeking setting aside of order dtd. 14/10/2020 by way of which the respondents i.e. Shail Anand and Tarush Anand in Crl. M.C. 2017/2020 and Ankit Madan and Anil Madan in Crl. M.C. 2019/2020 were granted bail for the offences under Sec. 132 and 135 of Customs Act, 1962.

(2.) Brief facts of the case are that on the basis of specific intelligence, the officers of Air Customs had recovered and seized 04 watches valued at Rs.51,55,887.00 from the possession of the respondents, on their arrival at T-3, New Delhi by Flight No. UK 224 dtd. 23/9/2020 from Dubai to Delhi on 24/9/2020. In their respective voluntary statements tendered under Sec. 108 of Customs Act, 1962 the persons namely Shail Anand, Tarush Anand, Ankit Madan and Anil Madan inter-alia admitted the recovery, seizure and other incriminating facts. Thereafter, FIR was registered and investigation was taken up.

(3.) I have heard learned counsel for the petitioner, learned counsel for the respondents and also perused the reply filed on behalf of respondents.