ALI UBAIS Vs. SENIOR INTELLIGENCE OFFICER

JUDGEMENT

(1.) This Criminal Petition is filed seeking to quash the conditions imposed vide docket order dtd. 29/6/2024 passed in F.No.DRI.No.5 of 2024 (Comp.No.) in DRI/HZU/48D/ENQ - 25 (INT - 25)/2024, that was filed against the petitioner herein, by the respondent herein, on the file of the learned Special Judge for Trial of Cases under Economic Offences, Hyderabad i.e., seeking to direct the petitioner herein to deposit original passport bearing No.B82211252, along with original Resident Identity Card bearing Id No.784-1993-4202970-1 and to take permission from the Court before leaving the country. Thereby, by way of this petition, the petitioner herein prays this Court to direct the trial Court to return/release the original passport bearing No.B82211252 and original Resident Identity Card with I.D. No.784-1993-4202970-1, to him.

(2.) Heard Sri Syed Ghiyasuddin, learned counsel appearing on behalf of the petitioner as well as Sri Dominic Mario Fernandes, learned Standing Counsel for Directorate of Revenue Intelligence appearing on behalf of the respondent.

(3.) Learned counsel for the petitioner submits that the petitioner was arrayed as an accused for the offence punishable under Ss. 132 and 135 of the Customs Act, 1962 and was produced before the trial Court on 29/6/2024 for remand. He further submitted that the value of the alleged goods recovered from the possession of the petitioner is Rs.67,11,250.00, which is less than one crore rupees, thereby, making the offence bailable under Sec. 135 of the Customs Act. Accordingly, the trial Court granted bail on the same day, directing the petitioner to execute a personal bond for Rs.1,00,000.00 with two sureties and imposed a condition requiring the petitioner to deposit his passport before the Court and obtain permission before leaving the country.