PARAG DHIRAJLAL DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of respondent - State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with DRI File Number: DRI/AZU/SRU/B/INV-11 of 2023 registered with Directorate of Revenue Intelligence, Surat Unit, for the offence punishable under Ss. 135(1) (i)(a) and 135(1)(i)(b) of the Customs Act, 1962.

(3.) Learned Senior Advocate Mr. J. M. Panchal assisted by learned advocate Ms. Shweta Lodha for learned advocate Mr. Virat Popat for the applicant submits that secret information was received on 7/7/2023 by the officials of the Directorate of Revenue Intelligence (DRI) that four persons viz. Shri Uvesh Imtiyaz Shaikh, Shri Mohamed Sakib Bustak Ahmad Atashbajiwal, Shri Yasir Shaikh and Smt Marufabanu Yasir Shaikh traveling via Air India Express flight from Sharjah are attempting to smuggle gold into India with the help of official at Surat Airport. Therefore, the officers examined their cabin and check-in baggage by drawing Panchnama. During the panchnama proceedings, the officers carried out systematic search/examination of handbag and check-in bags of above mentioned four persons and found total 20 white coloured pouches containing 38,155.00 gram gold in paste form. The details of gold extracted from gold paste are as under: