Punjab-Haryana High Court
Rambir Singh Gahlaut vs Inspector (Customs) Of Customs ... on 16 November, 2021
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
213/2 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-41981-2021
th
Date of Decision: 16 November, 2021
... Petitioner
Rambir Singh Gahlaut
Versus
Inspector (Customs) of Customs Commissionerate, Ludhiana
... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Mr. Deepak Gupta, Advocate for the petitioner.
Mr. Sunish Bindlish, Senior Standing counsel, CBIC with
Mr. Gagandeep Singh Malhotra, Advocate for the respondent.
***
AVNEESH JHINGAN , J.(Oral)
Due to COVID-19 situation, the Court is convened through video conference.
This petition under Section 439 Cr.P.C. is filed seeking regular bail under Section 132 or 133 or 135 or 135A or 136 of the Customs Act, 1962.
Learned counsel for the petitioner submits that petitioner was granted default bail.
In view of statement made, the petition is disposed of as infructouous.
(AVNEESH JHINGAN ) JUDGE th 16 November, 2021 Parveen Sharma Whether reasoned/speaking Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 17-11-2021 00:04:45 :::