MOHD. TUFIAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Since both the instant bail applications have arisen out of Case No.2 of 2022, under Ss. 135(1)(A) and 135(1) (B) of Customs Act, 1962 ( in short the Act ) through Directorate of Intelligence, therefore, both the bail applications are being decided by common order.

(2.) Heard Sri N.I.Jafri, learned Senior Advocate assisted by Sri Ali Jamal Khan and Sri Anil Kumar Srivastava, learned counsels for the applicants, Sri Krishna Agarwal, learned counsel for DRI-opposite party no.2, Sri Vinay Kumar Singh, learned counsel for the Union of India and Sri Tanay Kumar, learned AGA, for the State.

(3.) The instant applications have been moved on behalf of the applicants with the prayer to release them on bail in Case Crime No.02 of 2022, under Ss. 135(1)(A) and 135(1)(B) of Customs Act, 1962, through Directorate of Intelligence, during pendency of the trial.