SUPERINTENDENT OF CUSTOMS P Vs. ABDULLAH MOHAMMED GANI

JUDGEMENT

(1.) These two applications, made by the Superintendent of Customs, are for the purpose of cancellation of the orders of anticipatory bail granted to each of the respondents on December 26, 1988.

(2.) It appears that on or about November 10, 1988 the Customs Authorities confiscated about 750 gold bars of ten tolas each, contained in an unaccompanied baggage at the Sahar Airport. When the Customs Authorities started investigation, the respondents came to this Court and made an application that they apprehended that they would be arrested by the Customs Authorities and that, therefore, they be released on anticipatory bail.

(3.) The learned Judge, who heard these applications, observed that there was nothing to connect them with the discovery of the said suitcase containing the contraband and that, therefore, in those circumstances he passed an order that if they are arrested they shall be released on bail in the sum of Rs. 1,00,000/- each with one surety each.