VIJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application is directed against the order dated 26.9.2003 for the release of the seized gold passed by the learned Special Judge, Economic Offences, Patna in Complaint Case No. 100(C) of 1998.

(2.) EARLIER an interlocutory application vide I.A. No. 433 of 2003 was filed before this Court which was permitted to be withdrawn.

(3.) THE facts relating to this case are as follows: (i) That on receipt ofinformation regarding carrying of gold biscuits of foreign origin through Border, Raxaul Preventive team under the leadership of A.C. of Customs was formed which reached Gandhi Setu at 01:30 hrs. on 15.3.98.