(1.) This application is filed under Section 438 of the Cr.P.C.
(2.) The applicant herein is a serving Superintendent of Central Excise and Customs. He was served with a notice under Section 108 of the Customs Act by the Commissioner of Customs, calling upon him to appear before the Customs Officer in connection with the investigation in O.R. No.5 of 2018 of the HQ (Preventive) Unit, Customs Preventive Commissionerate, Kochi. Apprehending arrest and detention, he approached the learned Sessions Judge seeking an order of pre-arrest bail. The same was dismissed by Annexure-L order, which led to the filing of this petition.
(3.) It would be pertinent to mention at this juncture that the the applicant had approached this Court earlier seeking the very same relief. However, in the course of arguments, the learned counsel appearing for the applicant sought permission to withdraw the petition. The same was allowed reserving his rights to initiate proceedings in accordance with law.