RAMESH HAMERLAL JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is preferred by the applicant being aggrieved by the continuation of the condition Nos. 3 and 4 in the order dated 14.03.2005 passed in Criminal Misc. Application (for regular bail) No. 66 of 2005 by the Court of learned Additional Sessions Judge (Fast Track Court No. 4), Bhuj, District Kutch. The applicant had moved before the Court of learned 6th Additional Sessions Judge by preferring Criminal Misc. Application No. 280 of 2018 seeking to delete these conditions. The said application came to be rejected by the Court of learned 6th Additional Sessions Judge on 10.05.2018 therefore aggrieved applicant is before this Court.

(2.) For the alleged evasion of Central Excise Customs Duty worth of Rs. 3.14 Crore (rounded of) the applicant was arrested on 23.03.2005 for the alleged offence punishable under section 135(1)(2) of the Customs Act in connection with file No.DRT/GRU/INV08/2004. The applicant was sent to the judicial custody whose application for bail was rejected by the learned Chief Judicial Magistrate on 01.03.2005 under section 437 of the Code of Criminal Procedure, 1973.

(3.) Aggrieved applicant was released eventually by the Court of learned Additional Sessions Judge on 14.03.2005 in Criminal Misc. Application No. 66 of 2005.