K P SASIDHARAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THE submissions of the learned Counsel appearing for the parties were heard on 23rd July 2008 and today, the Application is kept for dictation of the Judgment.

(2.) THE Applicant has invoked power under section 482 of the Code of Criminal Procedure, 1973 for quashing the proceedings of a case pending before the learned Special Judge, Greater Mumbai. With a view to appreciate the submissions made by the learned Counsel appearing for the parties, it will be necessary to refer to the facts of the case in brief.

(3.) AT the relevant time, the Applicant was holding the post of Superintendent of Customs, U.B. Centre, Mumbai and Shri Sipahiram Yadav was posted as Preventive Officer at the same place. One L.R. Reddy, a passenger arrived from Dubai on 21st May 1999. He shifted his residence from Dubai to India. He had booked his accompanied baggage through M/s.Thawardas Wadhumal, Mumbai. The said goods reached Mumbai Port by vessel and delivery was taken from the shipping agent.