JAYESH JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing on behalf of the Applicant and the learned APP for the State.

(2.) IT is submitted that the Applicant has been arrested and detained by the Officers of S.I.I.B. on the ground that the goods were declared under three free shipping bills having FOB value of Rs.18,64,499/-. The statement has been named in the remand application.

(3.) THE Applicant be released on bail in a sum of Rs.25,000/- with one or two sureties in the like amount. The Applicant shall co-operate with the SIIB Officer and shall report for a period of four days from 27th January, 2009 between 11 a.m. and 2 p.m. as and when called and, initially the Applicant shall furnish cash surety and within two week thereafter the Applicant shall furnish one or two sureties in the like amount.