RAM KUMAR Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

(1.) REVIEW PETITION NO. 429/2014

(2.) Learned counsel for the applicant relied upon Section 125 of the Customs Act, 1962 (Act, for short), which reads as under:-

(3.) It is highlighted that by amendment inserted by way of Act No. 80 of 1985, the Legislature had incorporated the words "or, where such owner is not known, the person from whose possession or custody such goods have been seized" would have an option to pay fine in lieu of confiscation of such goods. Another submission raised by the petitioner is that he is the owner of the foreign currency, i.e. 21,900/- UAE Dirham (about Rs.3.67 lacs as per present exchange rate) and Rs.19,80,000/- in cash, which were recovered and seized from his wallet and his baggage, respectively, by the Customs? authority at the Indira Gandhi International Airport, Delhi, while going to Dubai. The applicant had boarded the flight from Jaipur.