ABDUL HAKIM Vs. SUPERINTENDENT OF CUSTOMS PROS CHENNAI

JUDGEMENT

(1.) THE petitioner is seeking anticipatory bail in this Court, by filing an application under Section 438 Cr. P.C. on the ground that he is implicated in a case registered by the respondent in R.R. No. 6/1997, for the offence under Section 135(1) of the Customs Act.

(2.) IT is stated in the petition that he is an innocent and has not committed any offence, that he has no involvement in the alleged offence, and that merely on the basis of the confession, alleged to have been recorded on 14 -2 -1997, from one Jayachandran, a passenger bound for Sharjah, at Anna International Airport, Chennai, resulting in the seizure of his baggage, containing various foreign currency notes to the Indian value of Rs. 57 lakhs and odd, the petitioner has been implicated in this case.

(3.) COUNSEL for the petitioner would also cite an authority rendered by this Court reported in 1990 (2) MW 60 (P. Pulla Raov.State), in which it is held that