EMBICHA BAWA BASHEER AHMED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) -

(2.) HEARD both the learned Counsel.

(3.) IN para 10 of the grounds of detention reference is made to the statement of the detenu himself recorded on 17th January, 1995 under section 108 of the Customs Act. The detenu is alleged to have stated that he was working as a Sub-agent for about 12 years with travel agent and had arranged VISSA for people wanting to travel abroad. Then there is reference to the detenu's association with the said Naseema Beevi and details of the arrangements for her flight on 17th January, 1995 to Muscat. There is a further reference to the statement of the detenu in para 12 of the grounds of detention that the detenu had, in the past, sent 7 passengers abroad through Salih and Salih had given such cartons to 3-4 passengers including Naseema Beevi for carrying to Muscat. There is a further reference to the statement of the detenu and his incriminating activities with Salih and others in this behalf of smuggling foreign currency out of INdia.