RIYAJUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Shri Riyajuddin, the petitioner as per prosecution story came from Hongkong Via Bangkok to Delhi and was to proceed to Kathmandu. He reached LG.L Airport, New Delhi on 14th September, 1991 at 2.00 P.M. He was a transit passenger. From his possession gold worth Rs. 10,00,000/- was recovered. He being a transit passenger did not disclose about the gold. He made a statement under Section 108 of the Custom Act. He was booked under Section 132 and (1) 135 (1) (a)of the Custom act, 1962

(2.) The bail was south by him on the ground that he was a transit passenger and that he has not violated any law of India .Dal veer bhandari, J. on 30th March, 1992 did not grant him the nail but directed the A.C.M.M to and in any event on or before 31st July 1992

(3.) By the person application it is contended that the trial has been concluded and the petitioner is in Jail for the last 15 months and that the re is no possible of the conclusion of the trial in the near future.