BIRJIT AHANTHEM Vs. UNION OF INDIA

JUDGEMENT

(1.) The Court proceedings have been conducted through VideoConference due to Covid-19 pandemic.

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1) Sri Birjit Ahanthem, and 2) Sri Manoj Kumar Thingujam, in connection with D.R.I. Case No.16/CL/EXP/FC/DRI/GZU/2021-22 registered under Ss. 104/110/135 of the Customs Act, 1962.

(3.) Heard Mr. M.G. Singh, learned counsel for the petitioners. Also heard Mr. S.C. Keyal, learned Standing Counsel, DRI, appearing for the respondent.