REGENT COMPUTRONICS PVT. LTD.

DEPARTMENT OF CUSTOMS NEW DELHI Appellant

V/S

PREM KUMAR Respondents

Referred Judgements :-

SAMYA SETT VS. SHAMBU SARKAR AND ANR. [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NAIM [REFERRED TO]
ASSISTANT COLLECTOR OF CUSTOMS BOMBAY BEHRAMJI MERWANJI DAMANIA VS. L R MELWANI :L R MELWANI [REFERRED TO]
STATE OF WEST BENGAL VS. MIRA MOHAMMAD OMAR [REFERRED TO]
MANISH DIXIT VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF WEST BENGAL VS. SUJIT KUMAR RANA [REFERRED TO]
ASSISTANT COLLECTOR OF CUSTOMS VS. TILAK RAJ [REFERRED TO]
GOPAL DASS VS. STATE [REFERRED TO]
MUKHDUM ALI VS. NARGIS BANO [REFERRED TO]
ASSISTANT COLLECTOR OF CUSTOMS VS. SUDARSHAN KUMAR MODI [REFERRED TO]
RANDHIR SINGH VS. DIRECTOR OF REVENUE INTELLIGENCE [REFERRED TO]

JUDGEMENT

(1.) Department of Customs has filed this Petition under Section 482 of Cr.P.C. for setting aside orders dated 29th September, 2006 and 13th October, 2006, passed by Additional Chief Metropolitan Magistrate, New Delhi.

(2.) As per case of the petitioner, on 28th September, 2005, the officers of Customs, recovered and seized 12925 Euros, which had been concealed in the various pockets of trousers found in the suit case from the baggage of respondent No.2 and 23,185 Euros from the baggage of respondent No.1 from the various trousers found in the said suit case.

(3.) On 26th April, 2006, respondent No.1 moved an application for release of the goods and after hearing, the ACMM passed an order on 29th September, 2006 that goods recovered from the personal search, which are not liable to confiscation be released to the accused.

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DEPARTMENT OF CUSTOMS NEW DELHI Vs. PREM KUMAR

Referred Judgements :-

JUDGEMENT

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