ABDUL RAHIM Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.P.C. filed by the aforesaid Applicant apprehending his arrest in Remand Application No.1 in connection with File No, DRI/MZU/B/INT-64/2023 registered by the Directorate of Revenue Intelligence, Mumbai Zonal Unit, for offences under Sec. 135(1)(a) and 135(1)(b) of the Customs Act, 1962.

(2.) Heard learned Counsel for the Applicant, and learned Counsel for the Respondent. I have perused the records and considered the submissions advanced by the learned Counsel for the respective parties .

(3.) The records prima facie reveal that the one Mrs. Farhin Salim Vevaria and her husband Mr. Mohammad Umer Mohammad Haroon Fazalwala, were arrested by the Respondent at Mumbai Airport. It is stated that gold weighing 4 kgs was recovered from the co-accused Farhin Vevaria and her husband. The Applicant herein is the uncle of co-accused Farhin. It is stated that the co-accused has implicated the Applicant herein in their statement recorded by the Customs Authority. On the basis of the said statement, summons came to be issued to the Applicant. Hence the apprehension of arrest.