MANISH Vs. DIRECTORATE OF REVENUE INTELLIGENCE, INDORE

JUDGEMENT

(1.) This is first bail application filed by applicant u/s. 439 of the Cr.P.C. The accused/applicant is in custody in connection with Crime No. 85/2016 registered at Directorate of Revenue Intelligence, Regional Unit, Indore for the offence u/s. 467, 471 of IPC; u/s. 5, 9-B, 9-C of Explosive Act; u/s. 5, 6 of Explosive Substance Act; and u/s. 132, 135 of Customs Act.

(2.) As per prosecution case, applicant's company viz. M/s. Prestige Polymers Pvt. Ltd. Situated in Special Economic Zone (SEZ), Pithampur, District Dhar, imported the goods i.e. Fire Crackers; dietary food supplements; Emamectin Benzoate; and LED TVs. Along with accessories. These goods were imported without valid import licence and under mis-declaration. Hence, the applicant has committed forgery and offence under the Explosive Act and Explosive Substance Act. Applicant has also evaded custom duty to the tune of more than Rs. Ten Crores.

(3.) Learned counsel for the applicant submits that the applicant's company is doing the business in SEZ, Pithampur, hence the applicant can import the goods which are otherwise prohibited. The officials of Director of Revenue Intelligence have not authority to enter in SEZ and investigate the matter. There is no reliable evidence that the applicant has committed any offence. He is ready to cooperate with the investigation. He is detained since 5.10.2016 and the investigation will take considerable time to conclude. In such circumstances, applicant be released on bail. In support, he placed reliance on the judgment of the Supreme Court in the case of Sanjay Chandra Vs. CBI-.