HAROUB SLAUM SLEYOUM Vs. SHRI ABDUL QADIR

JUDGEMENT

(1.) The petitioner has filed the present bail application under Sec. 439 of the Cr.P.C. for grant of regular bail. The facts of the case are that the petitioner was intercepted by the Customs Officials on 04.11.2008 at IGI Airport when he allegedly came from Janji Bar, Tanzania by Flight No. ET -604.

(2.) According to the petitioner, it is alleged that 42,700 US Dollars equivalent to Rs. 20,38,925/ - were recovered from his baggage as a result of his personal search.

(3.) Learned counsel for the petitioner submits that the petitioner is a businessman and carries out the import of automobile parts from India. He is a frequent visitor to India and he has been falsely implicated in this case. Petitioner was forced and coerced to sign some blank papers which were filled up later on by the Custom officers and which have now been framed as a so -called voluntary statement under Sec. 108 of the Customs Act, 1962. It is next contended that there was no intention on the part of the petitioner to conceal the foreign currency but before he could declare the same, he was intercepted by the Custom Officials.