AJIT SINGH Vs. U.O.I.

JUDGEMENT

(1.) PETITIONER , Mr.Ajit Singh is an Afghan national. On 6th September, 1992 he was intercepted with foreign exchange equivalent to US$ 10,343.00 and INR 841 at the international airport at Delhi before boarding a flight to Dubai. The break-up of foreign currency found in the possession of the petitioner is as under:-

(2.) THE foreign currency was seized and statement of the petitioner was recorded under Section 108 of the Customs Act, 1962 (hereinafter referred to as the Act, for short).

(3.) THE petitioner preferred a Revision Petition under Section 129-DD of the Act to the Government of India but the same stands rejected vide impugned Order dated 15th June, 1994. Thus, confiscation of the entire currency and penalty of Rs. 50,000/- imposed on the petitioner stand confirmed.