RAM NIWAS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) For the reasons stated in the application, the same is allowed and the Commissioner of Customs, Amritsar is ordered to be impleaded as respondent No.2. Amended Memo of Parties (Annexure C1) is taken on record.

(3.) Prayer in this petition filed under Sec. 438 of the of the Criminal Procedure Code (in short 'Cr.P.C.') is for grant of anticipatory bail to the petitioner, who is anticipating his arrest in compliance of the non-bailable warrants issued by the Chief Judicial Magistrate, Amritsar in a custom case pertaining to seizure of 27 gold bars at International Check Post (ICP) Attari, Amritsar.