SUPERINTENDENT OF CUSTOMS (CUS-PREV) HYDERABAD-II COMMISSIONERATE Vs. KANNUR ABDUL KADER MOHAMMED HANEEFAS/O. SRI ABDUL KHADER KANNUR BAYAN KUNHI

JUDGEMENT

(1.) THIS Criminal Petition is filed against the order in Crl.M.P. No.1464 of 2014 in Crime No.HQ. POR. No.43 of 2014 -CUS -PREV., of the Superintendent of Customs, Hydeabad -II, Commissionerate, Basheerbagh.

(2.) THE petitioner herein is the complainant and the respondent is the sole accused of the above referred crime registered against him for the offences punishable under Sections 132 and 135 of the Customs Act, 1962, where he was taken to judicial custody in the pending crime by the Special Judge for Trial of Economic Offences (the designated Court).

(3.) HEARD both sides.