MUBINA Vs. COMMISSIONER OF CUSTOMS

JUDGEMENT

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

(2.) The present petition has been filed by the Petitioner under Articles 226 and 227 of the Constitution of India, inter alia, seeking release of the two gold bangles weighing 117 grams (hereinafter, 'detained jewellery'), seized by the Customs Department vide Detention Receipt dtd. 20/9/2023.

(3.) The case of the Petitioner is that she was travelling from Jeddah to India on 20/9/2023 after completing her pilgrimage/Umrah at Mecca. Upon her arrival at the Indira Gandhi International Airport, New Delhi, after she crossed the Green Channel, a search was conducted on her person as also her baggage and the jewellery which she was wearing, were seized by the Customs Department.