NARAYAN SHARMA Vs. CUSTOMS AND CENTRAL EXCISE

JUDGEMENT

(1.) Through this petition under Section 439 Cr.P.C., petitioner- Narayan Sharma, has prayed for grant of regular bail in a case registered under Section 135 of the Customs Act, 1962, by Customs Department at Amritsar.

(2.) Reply filed by respondent is taken on record. Be tagged at the appropriate place. A copy thereof, has been supplied to learned counsel for the petitioner.

(3.) According to the prosecution, on 22.03.2019, driver of bus, namely; Sahib Singh, who was carrying the passengers from Indigo Flight returned from Dubai to Amirtsar Airport, was apprehended with 1 Kg gold. On interrogation, he disclosed that on instructions of Pardeep Saini, Assistant Manager Fire Services of the Airport Authority of India, he carried the alleged gold with him. Said Pardeep Saini, was also arrested, who on interrogation disclosed the name of petitioner as carrier of 1 Kg gold from Dubai, on behalf of one Vaibhav Rai. Consequently, the petitioner was arrested on 26.03.2019 and during custody he was also summoned by Custom Authorities, Amrisar. During interrogation, the petitioner disclosed the names of all the persons, who were involved in smuggling gold from outside countries to India.