MONU KAPOOR Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) The petitioner has filed the present application under Section 438 of the Code of Criminal Procedure, 1973 (Cr. PC) for the grant of anticipatory bail.

(2.) Briefly stated, the facts of the case as per the status report are that, on 6.09.2018, a seizure of gold was effected from a shop situated at 34/3128, Gali No.34, Beadonpura, Block-P, Karol Bagh, New Delhi - 110005 and Lease Agreement of the said shop was in the name of Monu Kapoor, the petitioner herein.

(3.) The statement of one Rahul Kapoor, present in the shop at the time of seizure, was recorded under Section 108 of the Customs Act, 1962 (in short, called "Customs Act"), wherein he, inter alia, admitted to the facts that,-