KIRIT DHRUV Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel appearing for the parties.

(2.) THIS is an application for anticipatory bail. The prayer (a) of the Application reads thus:

(3.) THE learned Counsel for the Applicant submitted that even assuming that any offence under section 135 of the Customs Act is made out, in view of the admission order dated 23rd June 2005, the Custom Officers cannot exercise any power as Settlement Application relates to not only the import made on 19th December 2004 but also the consignments of other imports. He submitted that in view of the provisions of section 127F of the Customs Act, 1962, all the powers of the Officers of the Customs Department will now be exercised by the Settlement Commission. He, therefore, submitted that the Applicant needs to be protected from arrest at the instance of the Officers of the Respondent No.2.