CHANDRAKANT TIWARI Vs. INSPECTOR, AIU, CUSTOMS

JUDGEMENT

(1.) Petitioner is before this Court under Articles 226 and 227 of the Constitution of India, where this Court on 18/1/2023 issued the notice by passing the following :

(2.) Today, the affidavit-in-reply has already been filed stating therein that the report as per Rule 4 where it is not being disputed that the offence is compoundable under sec. 137 of the Customs Act, Rules which govern the procedure is the Customs (Compounding of Offence) Rules, 2005, particularly Rules 3 and 4. The report has already been called, which is on the way and the same shall be completed within about 60 days period, as being stated on instructions.

(3.) We have heard Mr. D.K.Trivedi, and learned advocate for the petitioner and Mr. Chirayu Mehta for the respondents no.1 and 2 and learned Additional Public Prosecutor Ms.Jirga Jhaveri, for the respondent-State