SABBIR A ARENPURWALA Vs. B K MOULIK

JUDGEMENT

(1.) The instant revisional application under sections 401 and 482 of the Code of Criminal Procedure has been preferred by the petitioner Sabbir A. Arenpurwala against the order dated 3.6.1994 passed by the learned Metropolitan Magistrate, 17th Court, Calcutta in Case No. C/5/92 under section 135 of the Customs Act, 1962 (hereinafter referred to as the Act).

(2.) By the order impugned, the learned Metropolitan Magistrate, 17th Court, Calcutta, rejected the petition filed by the petitioner/accused No. 2 on 2.2.93 praying for dropping the case against him and discharging him from the bail bond.

(3.) It appears from the materials on record that the case under section 135(1)(b)(ii) of the Act was initiated against the present petitioner along with another at the instance of the complaint, Sri B.K. Moulik, Superintendent of Rummaging Intelligence, Customs House, Calcutta, presently figuring as opposite party No. 1.