CLIFFORD ANTONY DCOSTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with DRI File No. DRI/AZU/GI-02/ENQ-10/2015 of Directorate of Revenue Intelligence, Ahmedabad Zonal Office, Ahmedabad, for the offences punishable under Sections 132 and 135(1) of the Customs Act, 1962 read with 120(B) of the Indian Penal Code. The said inquiry proceedings were sanctioned by the authority empowered under Sec. 137(1) of the Customs Act and accordingly, complaint being Criminal Complaint No. 118 of 2015 came to be registered in the Court of learned Additional Chief Metropolitan Magistrate, Court No. 11, Ahmedabad.

(2.) Pursuant to the Notice issued by this Court, Respondent No. 2-original complainant has appeared through learned advocate Mr. Hriday Buch and has opposed this application.

(3.) Brief facts, emerge from the record, are as under :-