SAJID MOHAMMED MAULAVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Siddhartha Ronghe, learned counsel for the Petitioner: and Mr. Karan Adik along with Ms. Maya Majumdar, learned counsel for Respondent Nos.1, 3 and 4.

(2.) By filing this Petition under Article 226 of the Constitution of India, Petitioner has prayed for the following reliefs :-

(3.) It is stated that on 04.10.2019 Petitioner was travelling from Chennai to Mumbai by train via Mumbai Express. An Pune Railway Station, Railway Police seized six gold bars weighing 699.88 grams valued at Rs.27,08,136.00 from the Petitioner.