MOHAN REWACHAND MANKANI Vs. L D ARORA

JUDGEMENT

(1.) THIS is a quashing petition under section 482 of the Criminal Procedure Code 1973 and Article 227 of the Constitution of India.

(2.) TAKING the facts from the order of sanction for prosecution, the position emerging is thus:

(3.) THE provisions of section 135 of the Customs Act referred to in the sanction order, to the extent relevant, read thus: