KENAL VRAJMOHAN SHAH Vs. DEPARTMENT OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) This is an application for modification of conditions of bail.

(2.) The applicant is one of the accused in the proceedings pursuant to the inquiry conducted by the Directorate of Revenue Intelligence, Ahmedabad Zonal Unit which is registered as F. No. DRI/AZU/GI-02/ENQ-42(INT-20/2015)2015. It is for the alleged offence under Section 135 of the Customs Act, 1962.

(3.) The applicant was arrested in connection with the above, on 5-10-2015. He was granted bail by the Additional Sessions Judge, Ahmedabad City vide order dated 20-10-2015 recorded on Criminal Misc. Application No. 3989 of 2015, on certain conditions. Condition Nos. 2, 6 and 9 read as under.