SHEHNAZ SANANH ANDISH Vs. ASSISTANT COLLECTOR OF CUSTOMS

JUDGEMENT

(1.) MRS. Shehnaz Andish, an Iranian national suffering from chronic bronchitis and having a seven-year old child Arash-Ald suffering from congenital heart disease, applies for an order that she may be released on bail in an offence under the Customs Act involving gold of the value of nearly Rs. 17 lakhs.

(2.) THE O. P. D. papers of Cama Hospital reveal that the Applicant has been described as an old "known case of brochitis". The investigation was made and she was treated. One of her sons was examined by cardiologist whose certificate has been produced. The investigation such as electro-cardiogram, echogram was done. The diagnosis is congenital heart disease.

(3.) THE Applicant is a married lady and is, no doubt, a foreigner. Her own health and the child's health, which is serious enough to demand her presence with the child, are factors which need to be taken into account.