RAHUL VATTAMPARAMBIL REMESH Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The present petition has been filed by the Petitioner under Article 226 of the Constitution of India seeking release of the Gold jewellery which has been detained by the Respondent ' Customs Department. The Petitioner is an Indian who is employed in the UAE.

(3.) The Petitioner had arrived at the Terminal-3, IGI Airport, New Delhi for attending a marriage ceremony. The invitation card for the marriage ceremony in Guruvayur is also placed on record as Annexure P-3. The Petitioner is said to have been wearing a gold chain weighing 32 gms which was detained by the Respondent/Department on 9/4/2024.