UNION OF INDIA Vs. SURESH KALYANJI BHAGAT

JUDGEMENT

(1.) THIS Application is moved asserting that the Respondent No.1 who has been released on bail by this Court has not complied with the condition of reporting to the Customs Authorities once a month. The second reason stated is that the Respondent No.1, while on bail, has been arrested in connection with another cognizable offence under the provisions of Prevention of Gambling Act. To my mind, none of the above reasons are germane for cancelling the bail already granted by this Court.

(2.) THE first ground deserves to be stated to be rejected. This submission clearly overlooks the purport of the order passed by this Court on 6th August 2002. This Court directed the Respondent to report to the Customs Authorities once a month until the "trial commences". It is not in dispute that charges have been framed on 29th March 2004, which obviously is the date on which the trial has commenced in law. It is also not in dispute that the Respondent No.1 has regularly reported before the Trial Court since then. In the circumstances, this ground deserves to be rejected.