DINESH BHABOOTMAL SALECHA Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Applicant, who is presently in judicial custody in R.A.No.1237 of 2022, seeks bail under Sec. 439 of the Code of Criminal Procedure, 1973.

(3.) It is the case of the first respondent that the syndicate in which the Applicant has played a major role, imported several consignments of iPhones giving misdeclaration and thereby leading to evasion of customs duty. The Directorate of Revenue Intelligence, Mumbai Zonal Unit, Mumbai, had taken up a detailed investigation into a syndicate involved in smuggling of iPhones. It is alleged that the Applicant systematically misused his AEO status, breached the trust placed on him by the Government and smuggled mobile phones in large numbers into India.