SAHILENDRA KUMAR SINGH Vs. DIRECTOR OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) Petitioner is seeking anticipatory bail under Section 438, Cr.P.C. in a case under Sections 132,135 of the Customs Act.

(2.) Briefly stated, the allegations against the petitioner is that while working as Engineer Project of M/s. NEC Engineers Pvt. Ltd., he along with other co-accused persons had facilitated 12 export consignments valuing US $ 10,14,247/- in violation of the provisions of the Customs Act and in violation of Import Export Policy under Section 5 of the Foreign Trade (Development & Regulation) Act, 1992. Complaint has already been filed in the Court in the month of February, 2003.

(3.) Anticipatory bail is claimed mainly on the ground that all co-accused persons have already been released on regular bail after undergoing varying periods of custody. Therefore, no useful purpose will be served by sending the accused to the prison. Learned Counsel for the petitioner has vehemently contended that the personal liberty of the individual should not be compromised except for very sound and compelling reasons.