GURJEET SINGH WALIA S/O RAJINDER SINGH WALIA Vs. DEPUTY DIRECTOR, DIRECTORATE OF REVENUE INTELLIGENCE & 1

JUDGEMENT

(1.) These applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with the offence registered under the Customs Act vide DRI.F.No.DRI/AZU/ CI/ENQ(INT)02/2015 for the offences under Sections 132, 135 and 135A of the Customs Act, 1962.

(2.) Heard Mr.N.D.Nanavati, learned Senior Counsel assisted by Mr. Hardik P. Modh, learned advocate for the applicants, Mr. Hriday Buch, learned Standing Counsel for Govt. of India respondent No. 1 and Ms. Nisha Thakore, learned APP for the State of Gujarat respondent No. 2.

(3.) Perused the papers of investigation so far carried out. Though, learned advocates for the respective parties were heard at length, Mr. Hriday Buch, learned Standing Counsel for Govt. of India respondent No. 1 who has initiated the proceedings under the provision of the Customs Act 1962, has requested not to assign the reasons in detail, however, has requested that considering the huge financial losses occurred to the public exchequer, i.e. to the tune of about Rs.19 Crores, pursuant to evasion of the payment of customs duty, received financial gain under the drawback system by the exporters during exporting the different types of the goods etc; wherein the applicants have helped them as their agents, the applicants may be directed to deposit certain amount during the completion of investigation.