RAJESHKUMAR BHIMJI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Thakore, the learned APP waives service of notice of rule for and on behalf of the respondent No. 1 - State of Gujarat. Mr. Ankit Shah, the learned advocate waives service of notice of rule for and on behalf of the respondent Nos. 2 and 3.

(2.) By this application, the applicant-original petitioner has prayed for the following reliefs :-

(3.) It appears from the materials on record that the applicant hereinupon his arrival at the Ahmedabad International Airport, was detained by the Customs Authorities as he was found to be in possession of the gold. The gold was seized and the applicant was arrested. He was produced before the Court of the learned Additional Chief Metropolitan Magistrate, Court No. 24, Ahmedabad. The applicant preferred a bail application, which was allowed vide order dated 8-8-2015. While releasing the applicant herein on bail, a condition was imposed that the applicant shall surrender his passport before the Customs Authorities. Accordingly, the passport was handed over by the applicant to the Customs Authorities.