ANJALI PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed under Article 226 and 227 of the Constitution of India seeking issuance of an appropriate writ for directing the Respondents to release and return the seized gold ornaments belonging to the Petitioner.

(3.) The Petitioner is a Thai national who had travelled to Delhi from Thailand on 13/3/2024. Upon her arrival at the Indira Gandhi International Airport, New Delhi, she was intercepted by the Customs officials who enquired as to whether she was carrying any gold. The Petitioner was wearing three gold bangles which she showed to the Customs officials. Thereafter, the Petitioner was asked to take them off and the said bangles were seized. A detention receipt was issued on the same date i.e., 13/3/2024.