THE SENIOR INTELLIGENCE OFFICER Vs. K.P. KARUNAMOORTHY

JUDGEMENT

(1.) THE present criminal original petition has been filed to cancel the anticipatory bail granted to the respondent in Crl.M.P. No. 3860 of 2015 dated 13.2.2015 by the learned Principal District and Sessions Judge, Coimbatore.

(2.) THE petitioner is the complainant and the respondent is the accused in File No. VIII/48/03/2014 DRI CRU, on the file of the Directorate of Revenue Intelligence, Coimbatore. The case of the petitioner, in brief, is as follows: -

(3.) THE respondent has filed a detailed counter, wherein it has been stated that the petitioner has seized the machineries belonging to the respondent worth about Rs.6,05,00,000/ - on 14.8.2014. However, in the petition for cancellation of anticipatory bail, the petitioner has alleged that there is a duty evasion to the tune of Rs.4.12 crores. But, he purposely omitted to state about the seizure of the machineries worth about Rs.6,05,00,000/ - from the respondent. The respondent is fully cooperating with the petitioner and a mere reading of the mahazar clearly establishes the said fact. Absolutely, no ground has been made out for cancellation of the anticipatory bail granted to the respondent. Thus, he sought for dismissal of the petition.