Bangalore District Court
Is A vs For The Offences Punishable Under ... on 16 April, 2021
16-04-2021
Complt: KMM
Accused
This is a private complaint instituted against the accused by the
Assistant/Deputy Commissioner of Customs(Special). I have thoroughly
read the averments of the complaint. The accused is alleged to have
committed the offences punishable under section 132, 135(1)(a) and 135(1)
(b) of the Customs Act, 1962, by attempting to smuggle gold of foreign
origin weighing 2566.08 grams worth Rs.67,61,621/-, into India without
payment of customs duty. At this stage, the averments of the complaint
and the documents available on record prima-facie disclose that the
accused has committed the aforementioned offences. Moreover, it is found
that on 26-08-2020, the Principal Commissioner of Customs has accorded
sanction as required under section 137 of the said Act, to launch criminal
prosecution against the accused herein and authorized th Assistant
Commissioner of Customs(legal and prosecution) to file this complaint.
Thus, there are sufficient materials to proceed against her. Therefore,
cognizance is taken for the offences punishable under sections 132, 135(1)
(a) and 135(1)(b) of the Customs Act, 1962. Since the complainant is a
public servant, recording his sworn statement is dispensed with and the
following order is passed:-
ORDER
Office is directed to register a criminal case against the accused for the offences punishable under sections 132, 135(1)(a) and 135(1)((b) of the Customs Act, 1962, in Register-III, and issue summons to the accused through court and RPAD r/by: 02-06-2021.
PRESIDING OFFICER.