C.B. SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a petition for bail on behalf of C. B. Sharma, a non -resident Indian, allegedly involved for offences under Sections 132 and 135 of the Customs Act.

(2.) NINE watches alleged to be studded with diamonds are said to have been recovered from the petitioner on 30th November, 1994, while he landed in India from Hongkong. The assertion of the petitioner is that the watches are designer and artistic having artificial diamond. He has purchase receipts with him to prove the same. The Customs authorities have not yet assessed their value though more than eight months have passed. The petitioner was also detained under COFEPOSA but the Advisory Board by its opinion dated 15.5.1995 did not approve the detention.