RAJIV SHYAMLAL SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under section 439 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for bail.

(2.) The prosecution against the applicant accused herein is one for the offence punishable under section 135 of the Customs Act, 1962. The applicant herein came to be arrested by the officers of the DRI on 03.03.2018. The Arrest Memo is extracted hereunder:-

(3.) It appears that the applicant was produced before the Additional Chief Metropolitan Magistrate, Ahmedabad, on 03.03.2018. The applicant preferred a bail application in the Court of the Additional Chief Metropolitan Magistrate Magistrate, Ahmedabad, which came to be rejected vide order dated 16.03.2018. Thereafter, the applicant preferred a bail application before the City Civil and Sessions Court at Ahmedabad. The bail application filed before the City Civil and Sessions Court, Ahmedabad, also failed. In such circumstances, the applicant is here before this Court, praying for bail.