LAWS(BOM)-2015-3-143

THE ASSISTANT COMMISSIONER OF CUSTOMS Vs. DEEPAK BAJAJ

Decided On March 23, 2015
The Assistant Commissioner Of Customs Appellant
V/S
Deepak Bajaj Respondents

JUDGEMENT

(1.) Heard Shri Ferreira, learned Counsel for the appellant and Shri Shet, learned Counsel for the respondent.

(2.) In view of the submissions advanced by the learned Counsel for the parties at the bar, this appeal can be disposed of on a short issue.

(3.) On a complaint lodged by the appellant, the respondent was prosecuted for an offence punishable under Section 135 of the Customs Act, 1962, in Criminal Case No. 2/C/2002/A, before the learned Chief Judicial Magistrate, Margao. By judgment and order dated 10.12.2012, the respondent came to acquitted for the offence as charged. Feeling aggrieved, the appellant-original complainant has come up in appeal.