Custom, Excise & Service Tax Tribunal
Somnath Chaudhary vs Customs Ahmedabad on 22 April, 2026
Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
REGIONAL BENCH- COURT NO.1
Customs Appeal No. 10964 of 2025-SM
(Arising out of Order in Original AHM-CUSTM-000-PR-COM-01-25-26 Dated 08.04.2025
passed by the Principal Commissioner of Customs, Ahmedabad)
Somnath Chaudhary ........Appellant
22, Shayona Vihar, Near C.P Nagar,
Ghatlodia, Ahmedabad, Gujarat-380061
VERSUS
Commissioner of Customs- Ahmedabad ........Respondent
Custom House, Near all India Radio, Navrangpura, Ahmadabad, 380009, Gujarat WITH Customs Appeal No. 10975 of 2025-SM (Arising out of Order in Original AHM-CUSTM-000-PR-COM-01-25-26 Dated 08.04.2025 passed by the Principal Commissioner of Customs, Ahmedabad) Sujeet Kumar ........Appellant E-302, Swati Residency-4, IOC Road, Chandkheda, Ahmedabad-382424, Gujarat VERSUS Commissioner of Customs- Ahmedabad ........Respondent Custom House, Near all India Radio, Navrangpura, Ahmadabad, 380009, Gujarat APPEARANCE:
Shri Anil Kumar Mishra, Advocate, Shri Vikas Mehta, Consultant and Shri M K Kothari, Consultant appeared for the Appellant Shri Himanshu Nachane, Superintendent(AR) appeared for the Respondent CORAM:
HON'BLE MR. SOMESH ARORA, MEMBER ( JUDICIAL ) FINAL ORDER NO. 10295-10296/2026 DATE OF HEARING :25.03.2026 DATE OF DECISION: 22.04.2026 SOMESH ARORA
1. Specific intelligence developed by DRI, Ahmedabad indicated that some persons based at Vapi indulged in smuggling of gold through SVPI International Airport, Ahmedabad from Dubai and Abu Dhabi by engaging carriers (air passengers). It was also gathered that gold was being smuggled by them in various forms and that two passengers ('Pax') Shri Sahidul Abdul Chowdhury & Shri Mohmad Sarfraj Mansuri of this group were due to arrive on 27.06.2019 from Abu Dhabi at SVP1 Airport, Ahmedabad. It was also gathered that they would attempt to smuggle saffron and boxes of RMD Gutka also, in addition to gold. Intelligence gathered further indicated that Vapi 2 C/10964,10975/2025-SM based persons viz. Shri Sajahan Chowdhury and his brother, of this syndicate were running a jewellery shop and also a gold refinery in Vapi and above Pax had been instructed to hand-over smuggled gold to Shri Sajahan Chowdhury at Vapi.
1.1 Acting on the above intelligence, on 27.06.2019, DRI officers intercepted the said two pax along with their baggage while exiting the green channel of the Arrival Hall of Terminal 2 of SVPI Airport, Ahmedabad. On being asked, they introduced themselves as Sahidul Abdul Chowdhury and Mohmad Sarfraj Mansuri by showing their passports and informed that they were coming from Abu Dhabi via Etihad Airways Flight No. EY 226. On being asked whether they were carrying any gold or any other dutiable goods with them, in person or in their baggage they stated that they were not carrying any such item with them or in their baggage. Thereafter, both the passengers were brought to the arrival hall of SVPI Airport, Ahmedabad for their personal search and search of their check-in baggages under panchnama dated 27.06.2019 drawn at arrival Hall of SVPI Airport, Ahmedabad.
1.2 Upon personal search of Shri Sahidul Abdul Chowdhury, a polyethene bag of white colour was found in his right pocket and another polyethene bag of white colour was found in his left pocket of his trouser (Denim blue Colour).
From Inside the polyethene bags, two chains which seemed to be of gold, were recovered. Thereafter, he was taken inside a room in Customs area and asked to remove his trouser. He removed his trouser and handed over the same to the officers. On observation of the said trouser, the officers found two packets secreted / stitched between the outer and inner cloth of the trouser waist. One such packet was found inside a pocket in his underwear. The said packets were wrapped with Khaki duct / adhesive tape. On removing the said Khaki duct / adhesive tape, there was transparent Polythene containing brown colour semi solid substance, On being asked, Shri Sahidul Abdul Chowdhury Informed the officers that the said three packets were containing Gold in paste / powder form mixed with some chemical in such a way that the gold could not be detected even with metal detector. Then, upon search of his baggage (Brown Colour Trolley bag), the officers found various packets and pouches for which Shri Sahidul Abdul Chowdhury informed that the same were containing saffron, Gutkas and some clothes (Ladies suit pieces). The details of gold in chain as well as paste form and other items were inventorized. 3 C/10964,10975/2025-SM 1.3 Upon personal search of Shri Mohmad Sarfraj Mansuri, the officers recovered chains which seemed to be of gold from right and left pockets of trousers (Black in colour) and one packet secreted / stitched between the outer and inner cloth of the trouser waist. The details of gold in chains as well as paste form and other items found during the personal search of Shri Mohmad Sarfraj Mansuri and his baggage search were inventorized.
1.4 On being asked Shri Sahidul Abdul Chowdhury informed the officers that the aforesaid gold chains and Gold paste brought by them from UAE were meant for selling through his brother Shri Sajahan Chowdhury who was having a refinery and a shop at Shop No. 2 & 4, Poonambhal Ki Chawl, Joona Ram Mandir, Vapi Town, Vapi-396195, Gujarat and through his brother Rinkubhal from M/s. Tinku Bhai Jewellers, Shop No. 4, Pushpam Complex, Surya Hospital Road, Gunjan, Vapi.
1.5 The representative samples of Saffron as well as RMD Gutkha were drawn by the DRI officer under panchnama dated 27.06.2019.
1.6 The above mentioned items recovered from Sahidul Abdul Chowdhury viz. two Gold Chains were totally weighing 693.14 Grams in total having purity 999 valued at Rs. 2205640/- (Tariff Value) [Rs. 2425990/-(Local Market Value)] 1.7 Two Gold Bars recovered from the three packets of Brown Colour Paste i.e. One Gold Bar weighing 673.610 Grams having purity 999 valued at Rs. 2144672/- (Tariff Value) [Rs. 2358930/-(Local Market Value)] & other Gold Bar weighing 28.980 Grams having purity 831.2 valued at Rs. 76623/- (Tariff Value) [Rs. 84303/-(Local Market Value)]. Saffron weighing 5000 Grams and Gutka (2000 pouches) were attempted to be smuggled into India with an intent to evade payment of Customs duty and it clearly did not constitute part of a bonafide baggage as it was in 'commercial quantity'. Thus, under the reasonable belief that the aforesaid goods were attempted to be smuggled by Shri Sahidul Abdul Chowdhury were liable for confiscation, and since the same were in violation of the provisions of Customs Act, 1962 and Baggage Rules, they were detained for further investigation under the aforesaid panchnama dated 27.06.2019.
4 C/10964,10975/2025-SM 1.8 The above mentioned items which were recovered from Shri Mohmad Sarfraj Mansuri viz. two Gold Chains totally weighing 706.950 Grams in total having purity 999 valued at Rs. 2249585/(Tariff Value) [Rs. 2474325/-(Local Market Value)].
(i) A Gold Bar recovered from the one packet of Brown Colour Paste weighing 424.60 Grams having purity 999 valued at Re 13,51,119/- (Tariff Value) [Rs. 14,86,900/-(Local Market Value)] (II) Saffron weighing 5000 Grams and Gutka (2000 pouches) were attempted to be smuggled into India with an intent to evade payment of Customs duty and it clearly did not constitute part of a bonafide baggage as it was in 'commercial quantity'.
Thus, under the reasonable belief that the aforesaid goods were attempted to be smuggled by Mohmad Sarfraj Mansuri were liable for confiscation, and since the same were in violation of the provisions of Customs Act, 1962 and Baggage Rules, they were detained for further investigation under the aforesaid panchnama dated 27.06.2019. The officers also detained the trousers / underwear used for secreting concealing the gold and packed in a green envelope.
1.9 Since Shri Sahidul Abdul Chowdhury informed about the gold refinery shop of Shri Sajahan Chowdhury at Vapi, search was also carried out at Shop No. 2 & 4, Poonambhai Ki Chawl, Joona Ram Mandir, Near Zanda Chowk, Vapi under panchnama on 27.06.2019 from where 6 pieces of cut Gold bar 17.260 gram with market value of Rs. 60,738/- and Silver coins and Silver bar 723.350 gram with market value of Rs. 21,259/- were recovered and since no documents showing their licit purchase / import were produced as required under Section 123(1) of the Customs Act, 1962 the said goods were detained under panchnama dated 27.06.2019. Valuation of these goods was done vide Panchnama dated 28.06.2019 at DRI Office, Ahmedabad in presence of Shri Sajahan Chowdhury by Government Approved Valuer.
1.10 Since Shri Sahidul Abdul Chowdhury Informed about the gold shop of Shri Rinku Bhai at Vapi, search was also carried out at M/s Tinku Bhai Jewellers, Shop No. 4, Pushpam Complex, Surya Hospital Road, Gunjam, Vapi 5 C/10964,10975/2025-SM under panchnama on 27.06.2019 however no documents / goods which were related to the smuggling of gold were found.
1.11 Statement of Shri Sahidul Chowdhury alias Tinku s/o Abdul Jahangir Chowdhury was recorded on 28.06.2019 & 29.06.2019 under section 108 of the customs Act, 1962 wherein he interalia that:
(i) from 2010 onwards he joined his elder brother Sajahan Chowdhury's refinery shop M/s. Sadguru Touch Refinery, situated at Shop No. 2 & 4, Poonambhai Ki Chawl, Joona Ram Mandir, Near Zanda Chowk, Vapi ("Sdguru"). In Sadguru, they carried out melting of old and used Gold and Silver and also did purchase of gold and Silver and after melting they sold it in market;
(ii) one of his friends Shri Tarik Shaikh having mobile 937700241 and residing at Afsara Market, Vapi introduced him to his Sister's husband named Shri Mohammad Azam having mobile 8546075577 and residing at Andheri, Mumbai and Shri Moham Azam was already in touch with his elder brother Shri Sajahan Chowdhury;
(iii) Shri Mohammad Azam gave his elder brother Shri Sajahan Chowdhury idea of smuggling of pure Gold in the form of ornaments, biscuits, powder & paste form and other costly items such as saffron, Gutkha (RMD brand). Shri Mohammad Azam informed his elder brother Shri Sajahan Chowdhury that he used to do this smuggling with aid of Shri Shamim of Dubai having mobile No. 00971502275263 and India mobile No. 9892249474 and Shri Shamim invested in purchasing Gold, saffron, Gutkha (RMD brand) and clothes from Dubai and after selling the money was sent to Shri Shamim through angadia/hawala routes;
(iv) Shri Mohammed Azam informed his elder brother Sajahan Chowdhury that Shri Shamim will invest major amount remaining amount around 15 to 20 Lakhs was to be invested by elder brother and himself;
(v) that his friend Shri Mohmad Sarfraj Mansuri went to Dubai for leisure so he agreed to go with him and they both went to Dubai on 25.06.2019 and met Shri Shamim and Shri Shamim gave them 4 pure Gold Chain total weighing 1400 grams approx., 4 paackets containing Gold paste total weighing 1800 grams approx., 4 packets 6 C/10964,10975/2025-SM containing Saffron of Iran Origin total weighing 10000 grams, 40 bundles of Gutkha (RMD brand made in India) total weighing 16000 grams;
(vi) he kept 2 pure Gold Chain total weighing 700 grams approx. in his trouser pockets, secreted 3 packets containing Gold paste total weighing 1200 grams approx. hidden between the outer and inner cloth of his trouser waist, kept packets containing Saffron of Iran Origin total weighing 5000 grams in his Check-in luggage, kept bundles of Gutkha (RMD brand made in India) total weighing 8000 grams in his Check-in Luggage;
(vii) Shri Mohmad Sarfraj Mansuri also kept 2 pure Gold Chain total weighing 700 grams approx. in his trouser pockets, secreted 1 packets containing Gold paste total weighing 600 grams approx. hidden between the outer and inner cloth of his trouser waist, kept packets containing Saffron of Iran Origin total weighing 5000 grams in his Check-in luggage, kept bundles of Gutkha (RMD brand made in India) total weighing 8000 grams in his Check-in luggage;
(viii) he along with Shri Mohmad Sarfraj Mansuri took the above said goods given by Shri Shamim and returned to India on 27.06.2019 at Ahmedabad Airport and they exited from the Green Chanel along with the said goods and check in baggage and were intercepted by DRI officers at the Arrival Hall and the above said goods were recovered from their possession under the panchnama; that those gold in chain and paste form belonged to his elder brother Shri Sajahan Chowdhury. himself and Shri Shamim as they all had invested in purchase of those gold and he along with Shri Mohmad Sarfraj Mansuri had knowingly indulged and assisted in smuggling of those Gold in chain and paste forms; that the Saffron of Iran Origin, Gutkha (RMD brand made in India) belonged to Shri Shamim as he had invested in purchase of those goods and he along with Shri Mohmad Sarfraj Mansuri had knowingly Indulged and assisted in smuggling of those goods which were to be handed over to Shri Mohammad Azam of Mumbai for further disposal;
(ix) his elder brother Shri Sajahan Chowdhury was in direct contact with Shri Shamim and they both used to decide the dates and time when he along with other passenger/carrier had to go Dubai to collect the 7 C/10964,10975/2025-SM Gold and smuggle it into India by taking Green channel route from Airports; that on being asked, as to why they were coming to Ahmedabad Airport only and not nearby airports in spite of staying at Vapi, he stated that his elder brother had informed him that Shri Shamim had made arrangement / setting with some Customs officer posted at Ahmedabad Airport who would facilitate the clearance of passengers carrying the smuggled gold and other goods;
(x) Shri Shamim used to send the photo of the passengers who were carrying the gold and other goods for smuggling through WhatsApp to his known Customs Officer posted at Ahmedabad Airport with whom he had made the arrangement for facilitation of clearance of passengers sent by Shri Shamim carrying the gold and other goods for smuggling;
(xi) Shri Shamim referred the name of the custom posted at Ahmedabad Airport as "Chaudhary saheb"; that as arrangement of smuggling of gold and other goods from Ahmedad Airport with facilitation by Customs Officer for clearance of passengers was made, it was easy for them to smuggle the gold and other goods without being caught from Ahmedabad Airport so they specifically chose to come to Ahmedabad International Airport with Gold and other goods for smuggling and used to walk through Green Channel; once the gold chain as well as Gold paste smuggled from Ahmedabad International Airport, was received by them at their Sadguru they melted the said gold and made it in rectangular bar form of 999 purity and thereafter the same was sold by them to local customers in India on cash payment; that the gold which was detained by the DRI officer from himself and Shri Mohmad Sarfraj Mansuri was also to go to their refinery for melting and making bar of 999 purity for sale in local market on cash payment;
(xii) Therefore, himself, his elder brother Shri Sajahan Chowdhury, Shamim of Dubai and Shri Mohammad Azam of Mumbai were knowingly involved in the smuggling of Gold and other goods by taking exit from Green Channel to avoid and evade payment of appropriate applicable Customs duty; as per the version of the department.
(xiii) Shri Shamim was actively involved in doing smuggling of Gold and other goods independently and himself and his brother Shri Sajahan Chowdhury had joined with Shri Shamim from April, 2019 onwards only; that from April, 2019 onwards they had knowingly concerned 8 C/10964,10975/2025-SM in smuggling from abroad 10931 grams of pure gold having market value of Rs. 3,82,58,500/- and the pure gold detained by DRI on 27.06.2019 from him and Shri Mohamad Sarfaraj Mansuri consisting total quantity of 2527.28 grams had market value of Rs. 88,30,448/- ;
(xiv) the smuggled saffron of Iran origin market value in India was around Rupees 550.00 per 1 gram and the smuggled Gutkha (RMD brand made in India) market value in India was around Rs. 20 per pouch.
1.12 Statement of Shri Mohmad Sarfraj Mansuri s/o Mohmad Sharif Abdul Azij Mansuri was recorded on 28.06.2019 & 29.06.2019 under section 108 of the customs Act, 1962 interalia stated that:
(1) his friend namely Shri Sahidul Chowdhury @ Tinkubhai of vapi (Mob.
No. 9898006263) requested him to travel Dubal along with him for which he (Shri Sahidul Chowdhury) said he would bear the expenses of the said journey; that in return, he (Shri Sahidul Chowdhury) asked him to carry some quantity of gold, in his (Mohmad Sarfraj Mansuri) personal possession and saffron and RMD gutka in check in baggage while coming from Dubai to Ahmedabad International Airport; that he agreed with Sahidul Chowdhury's proposal and accordingly, he along with Shri Sahidul Chowdhury went to Dubai on 25.06.2019 for the said purpose through Spice Jet flight; that they stayed there in a hotel; (2) оп 26.06.2019 one friend of Sahidul Chowdhury named Shamim Azmi met them and he gave 02 jeans containing gold concealed in waist band of jeans and 04 chains to Shri Sahidul Chowdhury.
1.13 Statement of Shri Chowdhury Sajahan Jahangir S/o Shri Chowdhury Jahangir was recorded on 28.06.2019 & 29.06.2019 under section 108 of the customs Act, 1962 wherein he interalia stated that:
(1) with regard to recovery of gold and silver from said premises, he stated that he did not have any document showing licit import of these Items; that he was in the business of refining and trading of gold and silver bullion in the name of M/s. Sadguru Refinery in Vapi since last six years; that he came into contact with Shri Mohammed Azam who was staying at Andheri, Mumbal since last two to three years; that Shri Mohammad Azam gave him idea of smuggling of pure Gold in the form of ornaments, biscuits, powder & paste form and other costly items such as saffron, Gutkha (RMD brand);
9 C/10964,10975/2025-SM (2) Shri Mohammad Azam informed him that he used to do this smuggling with the aid of Shri Shamim of Dubai having mobile no. 00971502275263 and India mobile No. 9892249474 and Shri Shamim invested in purchasing Gold, saffron and Gutkha (RMD brand) from Dubai and after selling the money was sent to Shri Shamim through angadia/hawala routes;
(3) that Shri Shamim referred the name of the custom officer as "Chaudhary Saheb"; that he had accepted the said proposal and accordingly started bringing gold through passengers to Ahmedabad International Airport through the passengers sent by as well as some time passengers were arranged by Shri Shamim, as per the arrangement the profit earned from the selling of smuggled gold in India would be shared among himself, Shri Shamim and Sahidul Chowdhury; that the payment of said amount of Rs. 25000/- per passenger, he used to pay to one Shri Pankajbhal of Ahmedabad through Angadia namely, Purnima Angadiya, Govinda Complex, Vapi Char Rasta and Vishnu Kanti Angadiya, Vapi Town;
(4) that from April 2019 onwards till the date of statement, they had smuggled the gold into India as detailed in the table at Page 13 of 442 of OIO (running page No. 96) 1.14 It appeared from the investigation carried out by the department in this case that the persons involved in this case hatched a well-planned conspiracy for smuggling of gold in various forms through carriers/Pax by adopting novel modus of concealing the gold in paste form in such a way that same were not to be detected by customs authorities. Shri Shamim of Dubai / Mumbai was the master mind and king pin of this Syndicate. The other members of the syndicate were Mohd. Azam, Shri Sajahan Chodhury, Shri Sahidul Chaudhary, Shri Mansuri Sarfaraz and the Customs officer Air Intelligence Unit (AIU), SVPI Airport, Ahmedabad.
1.15 Considering the above, Shri Sajahan Chodhury, Shri Sahidul Chaudhary, Shri Mohmad Sarfaraz Mansuri, were arrested on 29.06.2019 in exercise of provisions of section 104 of the Customs Act, 1962. The bail applications filed by them were rejected by the lower courts. They were enlarged on default bail by Hon'ble ACMM Court, Ahmedabad after completion of 60 days from the date of their arrest.
10 C/10964,10975/2025-SM 1.16 Statement of Shri Pankaj Magnani @ Munna was recorded on 30.06.2019 and 16.07.2019 under the Customs Act, 1962 wherein he interalia stated that:
(1) He knew Shri Somnath Chaudhary who was Customs Officer since last 10 to 12 years; that he was posted at Ahmedabad International Airport in Customs Department; that 5 to 6 months ago Shri Somnath Chaudhary had informed on telephone that his cash would come to Angadiya in his name (Pankaj Magnani) and requested him to collect the said cash from Angadiya, that during last five to six months he (Pankaj Magnani) had collected the cash belonging to Shri Somnath sir for around 12 to 13 times from Purnima Angadiya, Ahmedabad;
(2) one Shamim used to inform him on telephone sending money for Somnath sir; Shamim used to ask him to collect money from the Angadiya; that he saved the mobile no. of Shri Somnath as "Chodri Sb 9913197989" & Chodrisb home 07927488236"; that Shamim used to send the money for Somnath Sir two to three times every month; that the amount was Rs, 75000/- and Rs. 30,000 received once and rest of the time the amount was either Rs. 25000/- or Rs.
50000/-; that Somnath sir collected the said money from his (Pankaj Magnani) shop named Aniket Consumer situated at 3-4, Classic Chamber, Navrangpura, Ahmedabad; that last time he (Pankaj Magnani) collected Rs. 50,000 belonging to Somnath Sir from Purnima Angadiya out of which he deposited Rs. 5000/- in the Bank Account of "Alexandra Maureen Tara Jhala" on 21.06.2019; that thereafter he again received a phone call on 28.06.2019 from Shri Somnath Sir asking him to deposit Rs. 12,150/ in the bank account 3101002100024118 of "Arihant Services" out of the above said Rs. 50,000/-, which was deposited by him on 28.06.2019; that remaining balance amount of Rs. 32,850/- was collected by Somnath Chaudhary sir from his (Pankaj Magnani) shop on 28.06.2019; (3) he was shown the relevant portion of statement of Shri Chowdhury Sajahan Jahangir recorded on 28.06.2019, having seen the same he confirmed the phone numbers of Shamim and confirmed the details of Angadiya as well his own details and also confirmed that the Customs officer referred in the said statement was Shri Somnath Chaudhary only; that when a print out of a photo was shown to him, he identified him as Shri Somnath Chaudhary, 11 C/10964,10975/2025-SM (4) he had received total amount of Rs. 5.30 lakhs in cash from Purnima Angadia and same was handed over to Shri Somnath Chaudhary in cash and two times the amount was deposited in bank as advised by Shri Somnath Chaudhary.
(5) the whatsapp message for deposit of Rs. 12,150/ in the bank account of "Arihant Services" dated 28.06.2019 sent by Shri Somnath Chaudhary from his mobile No. 9082228222 to Shri Pankaj Magnani was also corroborated from the forensic analysis of mobile No. 9082228222 used by Shri Somnath Chaudhary.
(6) The above fact was further corroborated by the CDR of mobile no. 9913197989 (used by Somnath Chaudhary) and CDR of mobile no. 8828263331(used by Shri Shamim) wherein Pankaj (mobile number 9898053373) was in contact with Shri Shamim (mobile number 8828263331) for the period from 20.02.2019 to 06.06.2019 including the talk on 29.05.2019 and with Somnath Chaudhary on his mobile number 9913197989.
1.17 The above statement regarding receiving of money from Purnima Angadia was further corroborated by the department by Angadia slips provided by Purnima Angadia, Vapi vide their letter dated 03.07.2019 evidencing the payment made to Shri Pankaj bhai and the sender of the money was Shamim and others. As per the said Angadia slips total payments of Rs. 5,30,000/- as detailed at page No. 17 of 442 of OIO (running page No. 100) received from Sajahan bhai was given to Pankajbhai through their Ahmedabad branch during last two months. He admitted that total cash of Rs. 5,30,000/- which was received from M/S, Purnima Angadiya Sevice was handed over by him to Shri Somnath Chaudhury.
1.18 Based on above revelation, search of the residence premises of Shri Somnath Chaudhary was carried out at 22, Shayona Vihar, C.P.Nagar, Ghatlodia on 30.06.2019, wherein his mobile number 9082228222 was found containing some incriminating messages, therefore the same was resumed under panchnama dated 30.06.2019. However, the mobile I phone 6 bearing mobile 9913197989 had been reported lost by Smt. Renuka Chaudhary (wife of Shri Somnath Chaudhary) that day morning on 30.06.2019. It further appeared that the arrest of Shri Sajahan Chodhury, Sahidul Chaudhary, Shri Mansuri Sarfaraz was made in this case 29.06.2019 and the I-phone with mobile number 9913197989 was lost on very next date morning i.e. on 12 C/10964,10975/2025-SM 30.06.2019. This coincidence appeared to be suspicious to the department. Further, based on the CDR of this number, it appeared to the department that it was the most relevant / crucial mobile probably containing incriminating evidences like photos of the passengers sent by Shri Shamim to Shri Somnath Chaudhary and other evidences.
1.19 Statement of Shri Somnath Chaudhary, Superintendent of Customs, Ahmedabad was recorded on 29.07.2019 under Section 108 of Customs Act, 1962 wherein he interalia stated that he has been under suspension from 04.07.2019 onwards. He was shown panchnama dtd. 27.06.2019 under which the gold and other items smuggled by two passengers arrived at SVPI Airport through Etihad Flight EY 226. He was also shown statements of Shri Sajahan Chowdhury and Sahidul Chowdhury both recorded on 28.06.2019 and statement of Shri Pankaj Magnani recorded on 30.06.2019. Having seen the statements:
(1) He denied the allegations made in the said statement dtd.
28.06.2019 of Shri Sahajan Chowdhury. He stated that he did not know or was aware about the persons viz. S/Shri Sahidul Chowdhury, Tarik Shaikh, Mohamad Azam, Sajahan Chowdhury, Shamim, Mohmad Sarfraj Mansuri mentioned in the statement dtd. 28.06.2019 of Shri Sahidul Chowdhury.
(2) He did not know any person named Pankaj Magnani, but when he saw the address of Aniket consumer, 3-4, classic chamber, navrangpura, Ahmedabad, he realized that he knew one shop by that name and it was the source who was providing input to him.
(3) There was one person whom he knew as 'Munna'. His statement regarding receiving money from Shamim through Purnima Angadia many times and delivered the same to him was denied by him as they were totally false.
As per the request of Shri Somnath Chaudhary, he was allowed to conclude his statement dtd. 29.07.2019 and he undertook to appear before DRI on 30.07.2019 but he did not appear but sent mail informing that due to health problem, he was unable to come to DRI office on 30.07.2019.
1.20 Further statement of Shri Somnath Chaudhary was recorded on 05.08.2019 wherein in interalia stated that:
13 C/10964,10975/2025-SM
(i) he had an informer who introduced himself as Shamim introduced one person as his friend who could also provide inputs and he had also taken his mobile number; Shamim used to give him inputs out of which some materialized and some did not; His informer introduced himself as Shamim and he was in contact occasionally during investigation of another case of Gold by him;
(ii) Shri Somnath was communicated that he had stated in his statement dtd 29.07.2019 that he had nothing to do with cash money sent by Shri Shamim of Dubal, from Purnima Angadia to Shri Pankaj Hiralal Magnani alias Munna for onward delivery to him, as claimed by Shri Pankaj Hiralal Magnani alias Munna in his statements dated 30.06.2019 and 16.07.2019; that further, he had stated that the concerned 08 nos of the said 16 cash delivery receipts of Purnima Angadia Service, Vapi, for delivery of the cash to Shri Pankaj Magnani alias Munna did not pertain to him in anyway.
(iii) Thereafter, in front of Shri Somnath, the aforesaid person whom he knew as Munna, of Aniket Store, was asked whether he collected any cash from Purnima Angadia Service, sent by one Shri Shamim of Dubai/Mumbai and delivered the same to Shri Somnath, Shri Pankaj Hiralal Magnani alias Munna, in front of Shri Somnath told that he, as it has been stated by him in his earlier statements dtd. 30.06.2019 and 16.07.2019; he collected cash money from Purnima Angadia Service, sent by one Shri Shamim of Dubai/Mumbai and delivered the same to Shri Somnath. For the same, Shri Somnath reiterated that facts stated by him in his earlier statement dtd. 29.07.2019 was true and factual and he categorically denied all allegations made against him as totally false.
1.21 After completion of the investigation by DRI, the instant Show Cause Notice was issued in respect of the goods detained under Panchnama dated 27.06.2019 drawn at arrival hall of SVPI Airport, Ahmedabad and Panchnama dated 27.06.2019 drawn at Shop No. 2 & 4, Poonambhai Ki Chawl, Joona Ram Mandir, Near Zanda Chowk, Vapi and placed under seizure on 08.07.2019 and 16.12.2019 under Section 110 of Customs Act, 1962 only, under Section 124 of Customs Act, 1962.
1.22 Another Show Cause notice in respect of smuggling of gold and other items covered in this case under Customs Act, 1962 was issued separately by 14 C/10964,10975/2025-SM the Principal Commissioner, Customs, Ahmedabad vide F.No.VIII/10- 34/DRI/AZU/Pr.Commr./O&A/2023-24 dtd. 16.02.2024.
1.23 Both the above SCNs were adjudicated by the Principal Commissioner, Customs, Ahmedabad vide OIO No. AHM-CUSTM-000-PR.COM-01-25-26 dtd. 08.04.2025. Penalty has imposed, inter alia on Shri Somnath Choudhary, Custom Officer, as well as Shri Sujeet Kumar, Custom Officer. Aggrieved by the order, both are in appeal.
Appeal No. C/10964/2025
2. Learned Advocate for the appellant, while defending the case, submitted as follows:-
• The Appellant is a serving officer with flawless 31 years of service. • For imposing penalties , the impugned order relies almost exclusively on third party statements of -
i. Sahidul Abdul Chowdhury, Mohmad Sarfraj Mansuri ( alleged
passengers)
ii. Shamim, Mohd. Azam ( Organizers),
iii. Angadia operators (Pankaj Magnani, Purnima Angadia), etc. • All these third-party statements were neither recorded in presence of the appellant and none was tested by cross-examination under Sections 138B.
• In COMMISSIONER OF CUSTOMS (IMPORTS), MUMBAI Versus M/s GANPATI OVERSEAS THROUGH ITS PROPRIETOR SHRI YASHPAL SHARMA & ANR. Reported 2023 (10) TMI 364 - Supreme Court held thst -
"It is in this context that the customs officer who is empowered under Section 108 to record statement etc. has the onerous responsibility to see to it that the statement is recorded in a fair and judicious manner providing for procedural safeguards to the concerned person to ensure that the statement so recorded, which is admissible in evidence, can meet the standard of basic judicial principles and natural justice. It is axiomatic that when a statement is admissible as a piece of evidence, the same has to conform to minimum judicial standards. Certainly a statement recorded under duress or coercion cannot be used against the person making the statement. It is for the adjudicating authority to find out whether there was any duress or coercion in the recording of such a statement since the adjudicating authority exercises quasi-judicial powers."
• Impugned Order heavily relies upon defective and irrelevant angadia slipsi without even referring to anomalies indicated by the appellant on records. The appellant has also placed additional evidence on records to indicate how these slips were made under coercion. 15 C/10964,10975/2025-SM • The impugned Order admits that the Show Cause Notice Table A for alleged smuggling , may be inaccurate as does not have flight details but holds that these are supported by statements. Reliance on such statements while rejecting cross examination is in rejection of cross without being tested under Section 138B were not verified by learned AA.
• The narrations at bullet point 1 of page 58 of the impugned seizure SCN Dated 23.12.2019 that 'other co-accused have also mentioned his name at very instance when they were apprehended at SVPI Airport, Ahmedabad on 27.06.2019' is false. There is no statement recorded on seizure spot and the panchanama dated 27-28/06/2019 drawn by the officers of DRI at SVPI Airport (which concluded at 02.00 hours of 28/06/2019), there is no reference to any Customs officer. • The OIO holds that a number saved as "Choudhary Sahab" in the phone of alleged smugglers is of appellant. This is the only so-called link to the Appellant and there is no CAF ( Customer Acquisition Form) to link a particular sim issued to a person , no subscriber record, no IMEI matching, no tower location, no seizure of the Appellant's phone, no proof he ever used that number. People save numbers in their phones under all sorts of labels. There is no legal presumption that a name saved in somebody else's mobile equals truthful identity. Under Section 65B Evidence Act, electronic records are inadmissible without certification. No certification is produced. Thus even that one piece of alleged linkage fails both factually and legally. • No Independent Corroboration: For alleged gold smuggling there are no CCTV footage, no Entry/exit logs, no Airport duty roster, no Call logs linked to the officer's device, no Angadia CCTV or signature records, no Bank or cash trail. The records do not indicate that the Appellant was on duty, or that he was present at the airport, or that he interacted with passengers, or that he negotiated or received money, or that he communicated with any smuggler. When the foundation is missing, no inference can be drawn.
• Unverified Statements of Co-Accused Are Inherently Weak Evidence- The co-accused have made statements after seizure of gold and such statements are self-exculpatory & self-serving, are recorded while in DRI custody and are given to shift blame onto others. • BURDEN OF PROOF: The appellant never met the smugglers; no passenger identified him; he was not present during any smuggling 16 C/10964,10975/2025-SM attempt and no money trail leads to him. The departments burden of proof is not discharged.
• No smuggler, no carrier, no Angadia, no passenger has ever stated that:
they met the appellant or they saw him or he spoke to them or he gave instructions or he facilitated their clearance or he handled money, or that they even recognized him. At best, some statements say "a Customs officer helped us." This is classic hearsay. The OIO then supplies the missing identity by pure conjecture. This is impermissible in law.
• The impugned order has imposed penalties on assumptions and presumptions such as-
i. The appellant was the Custom Officer that Shri Shamim Ahmed , Shri Sqhjan Chaudhary , Shri Mohammad Azam , Shri Shahidul Chuadhary and Shri Pankaj Magnani were in touch. ii. that once LED TV brought by Shri Shamim was cleared by a Lady officer on duty under an instructions of another Custom Officer Shri Dhiraj Kumar who was directed by the appellant. iii. Despite submissions that regular screening is done by on duty customs officers and not AIU officers like the appellant it is held that in view of show cause notice and irrefutable evidence digital, documentary and oral corroborative statements of passengers/ carriers/ Angadiya/melting traders are sufficient to indict the appellant.
iv. For submissions that Customs Desk officers clearing passengers do not work under AIU Superintendent but under Batch in charge AC/ DC it is held that CCTV footage and Statement of Shri Dheeraj Kumar for LED TV clearance indicate that the appellant was a facilitator of Shri Shamim Ahmed in the smuggling syndicate. v. For submissions against mismatch in CDR call dates and alleged dates of smuggling and for absence of flight details through which alleged passenger arrived it is held that some inaccuracies in charges does not vitiate the entire evidence.
vi. That statement of Shri Vikas Pawar and his certifying the quantity of gold received in domestic trade are primary evidence for quantities and absence of flight details or other minor deficiencies would not derail the investigations.
vii. Regarding Rs.32850/- the appellant had submitted that he was not available on alleged date was engaged in other official duties and gone to residences of two persons in other cases on records it is held
17 C/10964,10975/2025-SM that the appellant was out of Airport AIU office and no confirmation is provided by the applicant for such official work. viii. That contentions regarding timing of commencement of smuggling activities and mathematical errors in calculations of amount could be due to part payments and appellant has never denied receipt of payments by Shri Pankaj Magnani from Angadiya. It is held that this proves culpability of the appellant.
ix. That oral statements confirm exchange of photographs, and loss of appellants phone is an afterthought.
x. It is held that angaria slips not matching the alleged pattern could be due to part payments and or previous dues.
xi. That statements are recorded under Section 108 and there is hardly any cause to accord any cross examinations.
• NO NEXUS WITH ON DUTY OFFICERS : DFMD MANNED BY OTHERS:
After clearing immigration, all the passengers entering the Arrival Hall have to pass through a Door Frame Metal Detector (DFMD) which is manned either by a ACO or ACS. The intercepted passengers were not stopped or subjected to any detailed checks by the officer entrusted with these duties. The Appellant had no control over such officers. • NO NEXUS WITH ON DUTY OFFICERS : NO INVESTIGATIONS: No officer on duty at dates referred in SCN Table A is investigated. • The statements of both Shri Sahidul Chowdhury and Shri Sajahan Chowdhury are similarly worded and uses intricate legal terms which may not be known to them. Rejecting their cross examination has created handicap.
• THEORY OF PHOTOHRAPHS IS FALSE: BURDEN OF PROOF NOT DISCHARGED- In view of above the theory of advance sharing of photographs falls flat as concocted. No such photographs are recovered from the Phone of Shri Shamim or any other person. It is not for the Appellants to prove that there were no photographs and there is no evidence to discharge the burden of proof for allegations that such photographs even existed.
• NO PROBABILITY - COLLECTOR OF CUSTOMS, MADRAS AND OTHERS Versus D. BHOORMULL INAPPLICABLE - The learned AA while indicating anomalies on records has wrongly placed reliance upon the decision of COLLECTOR OF CUSTOMS, MADRAS AND OTHERS Versus D. BHOORMULL in as much as -
i. The complete absence of flight details in Table A indicates that dates in said table are constructed from dates of domestic trade
18 C/10964,10975/2025-SM transactions. There is no probability to link such dates to any international flight arrival at SVPI Airport Ahmedabad. ii. Even Otherwise , there is no probability of indicated passenger travelling on such dates as there are no passport details. iii. There is nothing to indicate any probable nexus of on duty officer allowing such smuggling.
• NO REFERENCE IN CHATS: It has also been alleged in the said para 58.11 at page 249 and 250 that there have been various chats between the masterminds and the carriers wherein there is reference to the Appellant. It is submitted that not a single chat or message bears any reference to the Appellant by name. The allegations are merely a cover-up for the lack of evidence and for absence of discharge of burden of proof.
• Reliance is placed upon 1.1. Arvind Kumar v. CC, New Delhi, 2001 (136) E.L.T. 439 (Tri. -Del.) 1.2. AMIT DAS VERSUS COMMISSIONER OF CUSTOMS - MUNDRA 2024 (11) TMI 1241 - CESTAT AHMEDABAD.
1.3. 2010 (1) TMI 841 - CESTAT, MUMBAI Other Citation: 2011 (272) E.L.T. 596 (Tri. - Mumbai) ARIF SHAIKH VERSUS COMMISSIONER OF CUSTOMS (GEN), MUMBAI • DENIAL BY SHRI RATANBHAI PRAJAPATI : The appellant has produced on records, a cross examination of Shri Ratan Bhai Prajapati dated 18/6/2025 as an additional evidence. His denial completely vitiates the alleged grounds.
• BURDEN OF PROOF Vs STANDARD OF PROOF: It is contended that the narratives of advance sharing of photographs is rendered absurd. Even otherwise , such photographs were communicated to on duty officers is neither alleged nor established. No such photographs are recovered from the Phone of Shri Shamim or any other officer. It was incumbent upon investigations to prove how the alleged photographs helped passengers to get clearance when appellant was not handling passenger clearance. There is no evidence that customs officers received photographs from appellants. There are no investigations with officers on duty without which the allegations fall flat. It is contended that there were no photographs and there is no evidence to discharge the burden of proof for allegations that such photographs even existed.
• NO COMPLIANCE TO SECTION 138C FOR DIGITAL EVIDENCES: It is contended that there are huge procedural lapses in matters of digital evidences such as recordings and audio clips. There are no seizure memos for seizure of mobile phones of Shri Pankaj Magnani. He has not signed any 19 C/10964,10975/2025-SM certificate as a lawful owner / operator of such phones. There is no evidences of chain of custody of digital equipment like phones. Extracts presented as digital evidences are unreliable. The appellant places reliance on rule laid by Hon'ble Supreme Court in Anvar P.V Versus P.K. Basheer and others - 2014 (9) TMI 1007 - Supreme Court.
2.1 Further, after the hearing, additional submissions have been made to bring out the chronology of events.
CHRONOLOGY OF EVENTS
Date Event Ref. in Records Remarks Page No
description
27.06.2019 Flight - Etihad Seizure Panchanama dated 27.6.2019 No reference of Volume-
14.45 Hrs EY 226 - ETA appellant in III Page
14.45- Panchanama 972-981
Seizure of
Gold , Safron
and Gutkha
from PAX Shri
Sahidul
Chowdhary
@Tinku & Shri
Mohamad
Sarfraj
Mansuri
27.06.2019 Search at gold Seized 17.26 Gr Gold and 723.350 No reference of Volume-III
refinery shop Silver Coins and Bars appellant in Page 986
of Shri Panchanama
Sajahan
Chowdhury at
Vapi
27.06.2019 Search - Vapi NIL PANCHANAMA No reference of Volume-III First
gold shop of appellant in Para @ Page
Shri Rinku Panchanama 990
Bhai at
M/s Tinku Bhai
Jewellers,
28.06.2019 Statements of o One Tarik introduced PAX Sahidul PAX quoted that a third Volume-III First
& PAX Shri to Azam Mumbai party, his brother Para @ Page
29.06.2019 Sahidul o AZAM Mumbai gave Idea to his Sajahan told him that 998
Chowdhary brother Sajahan Vapi for doing a 4th party Shamim
smuggling through Shamim Dubai. Dubai is sending
o Sajahan was in contact with photos of passengers
Shamim Dubai.
to a 5th Party which is
o Sajahan informed him Shamim
some custom officer
Dubai is in touch with some
Customs officer " Chaudhary "Chaudhary Saheb" at
Saheb". SVPI Apt to facilitate.
Neither Phone Number
nor full identity of
"Chaudhary" available
in his phone or
statement
28.06.2019 Statements of No reference of Appellant Volume-III @
2nd PAX Shri Page 1005-
Sahidul 1007
Chowdhary
28.06.2019 Statement of o Shamim Dubai told Vapi refiner Neither Phone Number RUD 8 Volume-
& Shri Sajahan Sahjan that Shamim Dubai is in nor full identity of III
29.06.2019 Chaudhary contact with some Custom Officer "Chaudhary" available First Para
alleged "Chaudhary Saheb". in his phone or @ Page 1013
refinery o to whom Sajahan was sending statement. Phone
owner at Vapi 25000/- through 2nd party number of Pankaj Bhai
Ratanbhai Purnima Angadia who
M/s. Sadguru Ahmedabad was
was further remitting it to 3rd party
Touch Refinery provided.
Pankaj Bhai Ahmedabad for alleged
4th Party Appellant.
o Shamim Dubai was sending images
of PAX to appellant
30.6.2019 Statement of o Knew appellant for 10-12 years. o Never knew Sajahan Volume-III
And Pankaj Bhai o Seen Vapi refiner Sahja's but confirmed his 2nd Para
16.7.19 Magnani statement about some statement @ Page 1043
Owner of "Chaudhary Sahab" and o Ratified irrelevant
Appellants full name and Phone and defective
20 C/10964,10975/2025-SM
Aniket number to DRI ( First allegation angadia slips having @ Page 1066-
consumer of nexus) no reference of 1067 for stmnt
store selling o Affirmed having received 75 from Shamim or Sahjan on slips
foreign Shamim Dubai as per recording. or the appellant
origin goods. o Named appellant as beneficiary o foreign origin @Page 1076-
o Confirmed Sahjan Statement goods trader in 1085 Copies of
regarding Shamim Dubai sending contact with
vague Angadia
money another foreign
Slips
o Shamim Dubai's money was for goods dealer
appellant Shamim Dubai.
o Admitted having done some bank o Statedly Knew
transactions at request of Appellant Shamim for last 5-6
months whereas
transaction on
records are May
2019 onwards
10.7.19 Receipt of CDR NO TRANSCRIPTS
29.7.2019 1st Statement o Refuted statements of PAX Sahidul
of Appellant and denied that the term Volume-III
Somnath "Chaudhary Sahab" in his 3rd or
Chaudhary 4th party hearsay references are @ Page 1102-
not for him. 1107
o Refuted Statement of Pankaj
known to him for several years
only as "Munna" of Aniket
Consumer Stores.
o When asked about Shamim Dubai
he said did not know him but one
of his informer is Shamim but don't
know his full details either.
05.08.19 2nd Statement Volume-III
of Pankaj Bhai o Admitted he is known to the
Magnani @ appellant as Munna @ Page 1112
Munna of o Identified Shri Somnath Chaudhary
Aniket
consumer
store
Ahmedabad
5.8.19 2nd Statement o Shamim as informer giving stray
of Somnath inputs Volume-III
the Appellant o Has also used Shamim for
overseas address verifications @ Page 1117-
o Identified Shamim in photograph 1122
o Not concerned with TV custom
cleared by other officers
o Refuted aangdia slips and money
receipts
20.11.19 Statements of o Engaged in bringing perfumes , No photos recovered Volume-III
21.11.19 Shamim Dubai suits etc. from phone of Sahidul
22.11.19 (after five o Knew appellant Somnath @ Page 1141-
months of Chaudhary since Nov. 18 1122
initial seizure) o In Nov 18 the appellant refused his
proposals. @1142 - He
o Sahidul used to send passengers
used to bring
photos which he forwarded to the
perfumes, suits
appellant ( @ Page 1152 LAST
PARA) etc.
o One sided narrations.
o Refuted by Appellant
o Later Retracted by Shamim
07.10.2020 Statement of o Key accused Azam denied any Volume-III
Azam involvement @ Page 1260
o Azam refuted all third party
statements ALSO
Reiterated in
OiO Internal
Page 66 Appeal
Book Vol-I
@Appeal Page
149
28.12.2020 3rd Statement o Refuted third party statements Volume-III
of the o Denied Allegations
Appellant @ Page 1299
1307
Findings o Presumed nexus on the basis of 3rd @ 488 First Para from Unsustainable
Vol-1 Page party statements top findings
495 - 502 o Admitted that Appellant not on @ 488 3rd Para from
active duty @ Page 488 , 3rd Para top
from TOP
o Presumption of part payment @ page 495 3rd para
o Challenged TV clearance by other
from Top.
officer - footage held to hold that
@ page 495 3rd para
despite being not on duty , the
appellant was involved from Top.
21 C/10964,10975/2025-SM
o Admitted that AIU officers are not
involved in passenger clearance @Page 490 5th Para
o Admitted Discrepancy in Table -A & from Top Table B @Page 493 1st & last Para from Top 2.2 NARRATIVES OF SYNDICATE- SCN proceeds against the appellant on a pre-determined narrative moulded by the "syndicate". The so-called "intelligence" (SCN Para 1) does not mention the Appellant by any concrete role. and is not supported by surveillance, financial records, or independent witnesses.
• ARRIVING PAX GAVE ONLY ABBRIVIATED SURNAME - The bullet point 1 of page 58 of the impugned seizure SCN Dated 23.12.2019 that 'other co- accused have also mentioned his name at very instance when they were apprehended at SVPI Airport, Ahmedabad on 27.06.2019' is incorrect. There is no statement dated 27.06.2019. The reference to mention of "Chaudhary Saheb" in statement of Sahidul dated 28.6.2029 is statedly a hearsay of third party Sahidul PAX by a fourth party Sajahan of Vapi refinery telling him that a fifth party Shamim has setting with some Chaudhary Sahab. The references and mentions are without full name or without phone number , without identity credentials is vague, unspecific and cryptic. • Even alleged Vapi based refiner of syndicate Shri Sajahan was not having full name or phone number of the Custom Officer.
• FULL NAME - FOREIGN GOODS TRADER PANKAJ BHAI IMPLICATED THE APPELLANT -
a. For first four days of seizure , identity of the alleged Custom Officer "Chaudhary Saheb" was not known.
b. Then on 30.06.2019 Shri Pankaj Bhai Magnani, an old acquittance of the appellant as dealer of Foreign Origin cosmetics , phones and gadgets and owner of Aniket Consumer Store Ahmedabad was apparently coerced on 30.06.2019 to connect defective angadia slips to falsely implicate the appellant as beneficiary of money sent by Vapi Based refiner Shri Sahjan for and on behalf of Shamim Dubai which was received by Pankaj of Aniket Consumer Store.
c. Shamim also earlier admitted in dealing of foreign goods. Shamim's business dealings in foreign goods , with Pankaj are not investigated. Pankaj's business in foreign origin goods is neither investigated nor questioned.
d. The appellant knew Pankaj @ Munna of Aniket Consumer Stores Ahmedabad for last 10-12 years as Munna only. He is a dealer of foreign 22 C/10964,10975/2025-SM goods. His business linkage with other foreign origin goods dealer are more obvious but not investigated.
e. Shamim did not disclose where he was disposing foreign origin goods ( other than gold) after landing in Ahmedabad.
f. Pankaj having appellants phone number under an acquittance for 10-12 years is not an adverse evidence.
• PHOTOGRAPH FORWARD THEORY FALS FLAT -
a. The alleged syndicate accused reiterated that Shamim Dubai used to send photographs of arriving passengers to the appellant. None of them could produce any such forward.
b. The syndicates baseless narrative are ridiculously baseless. Alleged modus operandi required -
i. Forwarding of media image ii. Receipt of image in appellants phone iii. Re forward of PAX image to on duty custom officers pool iv. Assignment of a duty officer to facilitate baggage of PAX resembling image v. Communication to officer manning of Door Metal Frame Detector to facilitate personal wearing vi. circulation of alleged photographs by the appellant to pool duty officers. No such circulation of photographs is alleged , investigated or proved.
vii. No statement of duty pool officers are recorded having facilitated anyone on photograph basis. NOT EVERYONES PHONE WAS LOST.
viii. Appellant was never posted in passengers clearance pool.
Without his posting in pool it is impossible to assist any passengers.
ix. The syndicate successfully diverted investigations in this regard.
• NO PROBABILITY - Hurried ratification by Pankaj Magnani of Defective , unnamed , sorted and selected angadia slips received under a handwritten note of Ratan Prajapati is in an undue haste to absolve himself and his business nexus with alleged syndicate to divert investigations by implicating the appellant. Consequently his business, his commercial nexus with syndicate and his sources of foreign origin goods remained investigated.
23 C/10964,10975/2025-SM • REVERSE ENGINEERING OF CDR THEORY- ASSUMED PROBABILITY IS NOT AN EXCUSE FOR ABSENCE OF INVESTIGATION -
a. The quantification of past smuggling as in SCN Page 123 Table- A is derived from quantities purchased by domestic buyers Vikas Pawar from Vapi Refiner Shri Shahjan. These dates are taken as probable dates of smuggling without any supporting documents such as passport , boarding passes , manifests etc, CCTV Footage. Even a single mail to Airline referred in Table -II would have confirmed whether alleged PAX arrived or not. Such dates are linked to various PAX names in Table -B without proof of their actual arrival.
b. The Findings of impugned Order admit that the Show Cause Notice Table A for PAST alleged smuggling , may be inaccurate as does not have flight details.
c. When probability of travel is linked with date of domestic transaction , that too after refining / melting operation, neither the travel nor smuggling can be presumed probable. Consequent presumptions of connivance stands void.
• SHAMIM KNOWING OR CALLING- NOT A CONCLUSIVE PROOF- A Custom Officer works in a wide span of public interactions and is also expected to generate intelligence inputs and maintain resources for such inputs. Humint is generated though personal assets who operated in similar trades. An informer may have different shades. A CDR without incriminating transcript cannot even be a circumstantial evidence. Case relied-
a. 2016 (2) TMI 142 - CESTAT NEW ( DELHI (LB) Other Citation: 2016 (333) E.L.T. A178 (Tri. - Del.) Commissioner of Customs Versus Kamal Bajaj [ PARA 8, PARA 10, PARA 15, PARA 16] • No Independent Corroboration: For alleged gold smuggling there are no CCTV footage of passengers, no Entry/exit logs, no Airport duty roster, no Call logs linked to the officer's device, no Angadia CCTV or signature records, no Bank or cash trail.
• NO INVESTIGATIONS WITH ON DUTY OFFICER FOR LIVE SEIZURE- The records do not indicate that the Appellant was on duty, or that he was present at the airport, or that he interacted with passengers, or that he negotiated or received money, or that he communicated with any smuggler. When the foundation is missing, no inference can be drawn. 24 C/10964,10975/2025-SM • Unverified Statements of Co-Accused Are Inherently Weak Evidence-
Such statements are self-exculpatory & self-serving, are recorded while in DRI custody and are given to shift blame onto others.
a. Punjab and Haryana High Court in Jindal Drugs P. Ltd. and Another v. Union of India and Another [(2016) 340 ELT 67], - 22. Clearly, if this procedure, which is statutorily prescribed by plenary Parliamentary legislation, is not followed, it has to be regarded, that the Revenue has given up the said witnesses, so that the reliance by the Commissioner of Central Excise, on the said statements, has to be regarded as misguided, and the said statements have to be eschewed from consideration, as they would not be relevant for proving the truth of the contents thereof."
• BURDEN OF PROOF: The appellant never met the smugglers; no passenger identified him; he was not present during any smuggling attempt and no money trail leads to him. The departments burden of proof is not discharged.
• No smuggler, no carrier, no Angadia, no passenger has ever stated that:
they met the appellant or they saw him or he spoke to them or he gave instructions or he facilitated their clearance or he handled money, or that they even recognized him. At best, some statements say "a Customs officer helped us." This is classic hearsay. The OIO then supplies the missing identity by pure conjecture. This is impermissible in law.
• NO REFERENCE IN CHATS: It has also been alleged in the said para 58.11 at page 249 and 250 that there have been various chats between the masterminds and the carriers wherein there is reference to the Appellant. It is submitted that not a single chat or message bears any reference to the Appellant by name. The allegations are merely a cover-
up for the lack of evidence and for absence of discharge of burden of proof.
3. Learned AR, defending the case for the Department, submitted that the findings based on investigation, as recorded in the impugned order, are justified. While reiterating the findings of the lower authority, he particularly emphasized that para 115 at page No. 399 (running page No. 482) of the Order-in-Original brings out the culpability of the appellant in the present case. He also relied upon the decision reported at 2000 (126) E.L.T. 737 (Tribunal) in the case of Poddar Tyres (Pvt.) Ltd. Vs. Commissioner of Central Excise, Chandigarh. However, the said decision pertains to clandestine removal and classification of tyres under the Central Excise Act and involves 25 C/10964,10975/2025-SM remand of the matter; its relevance to the present case is not clearly evident. The relevant pages No. 493-502 are reproduced below:- 26 C/10964,10975/2025-SM 27 C/10964,10975/2025-SM 28 C/10964,10975/2025-SM 29 C/10964,10975/2025-SM 30 C/10964,10975/2025-SM 31 C/10964,10975/2025-SM 32 C/10964,10975/2025-SM 33 C/10964,10975/2025-SM 34 C/10964,10975/2025-SM 35 C/10964,10975/2025-SM 36 C/10964,10975/2025-SM 3.1 The AR also made further submissions on 21.04.2026 as follows:-
CHRONOLOGICAL ALLEGATIONS/DESCRIPTION AGAINST THE PERSONS WHO HAVE FILED APPEALS IN HON'BLE CESTAT, AHMEDABAD AGAINST THE IMPUGNED ORDER (OIO) No. AHM-CUSTM-000-PR.COM-01-25-26 DTD. 08.04.2025 Para No. & Page No. of the impugned order [OIO dtd.
Sr. Name allegation / description Statement 08.04.2025] issued by the No. (S/Shri) recorded on Principal Commissioner, Customs, Ahmedabad.
Smuggled gold and other items Para (xiv), Page No. 9 of 442
Para No.4(xiii), page No. 8 of 442
Sahidul Abdul He named the appellant.
Chowdhury (Mob No.
1
9898006263 {India} &
Arrested on 29.06.2019 and were
588615554
enlarged on default bail by Hon'ble Para No. 8, Page No. 16 of 442
{Dubai}) and hailing from
ACMM Court, Ahmedabad after
Hoogly, West Bengal.
completion of 60 days from the
date of arrest.
28.06.2019 & Para 4, Page No. 6 of 442
29.06.2019
another Para 32, Page No. 62 of 442
statement
dtd.
07.07.2020
Smuggled gold chains, gold paste,
Para 4, Page No. 10 of 442
saffron and gutkha as
a carrier.
2 Mohmad Sarfraj 28.06.2019 & Para No.5, page No. 9 of 442
Mansuri 29.06.2019
Arrested on 29.06.2019 and were
enlarged on default bail by Hon'ble Para No. 8, Page No. 16 of 442
ACMM Court, Ahmedabad after
completion of 60 days from the
date of arrest.
Having a refinery named Sadguru
Para No. 6(i), page No. 11 of 442
Touch Refinery and a
shop in Vapi, Gujarat. Knowingly
involved in
smuggling
gold.
Sajahan Chowdhury 28.06.2019 & Para 6, Page No. 11 of 442
3 (brother of Sahidul 29.06.2019
Abdul Chowdhury) {Mob Arrested on 29.06.2019 and were No. enlarged on default bail by Hon'ble Para No. 8, Page No. 16 of 442 9924393834) ACMM Court, Ahmedabad after completion of 60 days from the date of arrest.
further Para 30, Page No. 50 of 442
statement on
12.10.2019
another Para 32.1, Page No. 64 of 442
statement
dtd.
08.07.2020
mastermind of the syndicate and
carriers in the whole modus of Para 43, Page No. 152 of 442
smuggling gold from Dubai to India
at SVPI
Airport, Ahmedabad.
37 C/10964,10975/2025-SM
Mastermind in the whole
syndicate. He gave idea of Para 33, Page No. 64 of 442
smuggling gold to Sajahan
Chowdhury and involved in
smuggling gold and other items
Mohammad Azam at SVPI Airport
4
Jalaluddin, Arranged meeting of Sajahan
Mumbai (Mob Para (xiv), Page No. 69 of 442
Chowdhury and Shamim
No. 8546075577) Azmi
06.10.2020 Para 33, Page No. 64 of 442
further Para 33.1, Page No. 66 of 442
statement
dtd.
07.10.2020
further Para 33.2, Page No. 71 of 442
statement
dtd.
08.10.2020
Arrested on Para 33.3, Page No. 73 of 442
08.10.2020
Actively involved in smuggling gold
Para (xvii), Page No. 9 of 442
& other items.
Mastermind, carrier and kingpin of
the whole syndicate
He had setting at Ahmedabad
International Airport with one "Shri
Para (v), Page No. 12 of 442
Chaudhary Saheb" who would
facilitate in smuggling against
consideration of Rs. 25000/- per
passenger
Shamim Azmi of Dubai Shamim used to send the
5 (Mob No.
photographs of passengers to
9892249474 {India} &
Somnath Choudhary through Para 58.10, Page No. 233 of
00971502275263
whatsapp messages on Somnath 442
{Dubai})
Choudhary's mob No. 9913197989
and payment of Rs.25,000/- per
passenger was paid through pankaj
magnani through Ratan prajapati,
Angadia, vapi to Somnath
Chaudhary.
20.11.2019 Para 31, Page No. 52 of 442
Arrested on 20.11.2019 Para 31.1, Page No. 57 of 442
One day custody was granted by Para 31.1, Page No. 57 of 442
ACMM.
further
Para 31.2, Page No. 58 of 442
statement on
21.11.2019 &
22.11.2019
Somnath Choudhary informed
Para C, Page No. 61 of 442
Shamim that he did not have to
pay custom duty on LED TV
brought for him.
sending cash received from Sajahan Para A(iv), Page No. 337 of
Chowdhury to 442
6 Ratan Prajapati (Purnima Pankaj magnani, Ahmedabad
Angadia, Vapi)
Sr. No. 3 in the table at Para (xviii),
Statement
Page No. 416 of 442
not recorded
collected money from purnima
Para 9(i), Page No. 16 of 442
angadia, vapi and
Pankaj magnani (Aniket handed over to somnath choudhary 7 consumer, 30.06.2019, Para No. 9, Page No. 16 of 442 navrangpura, 16.07.2019 Ahmedabad) 38 C/10964,10975/2025-SM Para No. 21, Page No. 23 of further 442 statement dtd.
05.08.2019 facilitated in smuggling gold and other items and safe exit of Para 41, Page No. 142 of 442 carriers/passengers from customs area and out of airport in lieu of monetory consideration Para No. 20, Page No. 22 of 29.07.2019 442 Para No. 21.1, Page No. 23 of further 442 statement dtd.
05.08.2019 essential link in organized Para 25, Page No. 27 of 442 smuggling of gold and other items 8 Somnath Arrested on 06.08.2019 under the choudhary provisions of Section 104 of the Para 26, Page No. 27 of 442 Customs Act, 1962 and was enlarged on default bail by Hon'ble ACMM Court, Ahmedabad after completion of 60 days from the date of his arrest.
further Para 36, Page No. 109 of 442
statement
dtd.
28.12.2020
Played a pivotal role as
"facilitator" in conspired
smuggling activity and
Para 115, Page No. 399 of 442
instrumental in organizing
schedules of date, time and
flight as per his
convenience/availability as on
duty AIU officer, for passengers
carrying smuggled gold into
India through
Ahmedabad Airport.
Somnath Choudhary's mob No.
9913197989 was reported lost by
his wife on the next day i.e. on
30.06.2019, of arrest of Sahidul Para 11, Page No. 18 of 442 & Para
Chowdhury and Mohamad Sarfraj (xvi), Page No. 414 of 442
Mansuri on 29.06.2019. This was
done deliberately by Somnath
Chaudhary to avoid surrendering
the custody of mobile phone
(purportedly containing photos of
passengers/carriers carrying gold)
to the investigating agency.
he has acted as per the directions of
his- superior officer, Shri Somnath
Chaudhary, Superintendent, AIU, 2nd para, Page No.408 of 442
9 Dhiraj kumar
Ahmedabad airport , who urged
him to get the clearance of LED TV
from the customs officers present
at the desk without payment of
Customs duty
07.08.2019 Para 27, Page 27 of 442
Scrutiny of CDR of Somnath
Choudhary and Shamim Para 28, Page No. 29 of 442
Azmi, it was revealed that Sujit
Kumar was in continuous contact
39 C/10964,10975/2025-SM
with Shamim
1 Changed the mobile handset Para 28.1 continued on page
0 Sujit kumar between 27.06.2019 and No. 30 of 442
03.07.2019
30.08.2019 Para 28.2, Page No. 30 of 442
further Para 28.3. Page No. 34 of 442
statement on
31.08.2019
further Para 35, Page No. 106 of 442
statement
dtd.
14.12.2020
Sujeet Kumar actively played that
role of another officer and connived Para 28,5, Page No. 36 of 442
with smugglers to clear smuggled
gold and
other items.
Sujeet Kumar would facilitate in Para 116(A)(i), Page No. 419 of
absence of Somnath 442
Chaudhary
Mahesh Pawar and Vikas pawar,
both brothers had an active role in
disposal of smuggled gold by Para 29.16, Page No. 47 of 442
selling the same into market by
converting into gold Bars without
Mahesh Pawar, the cover of invoices, in cash
1
responsible person of which they used to purchase from
1
M/s Vikas Trading Co., sajahan chowdhury.
Ahmedabad 24.08.2019 Para 29, Page No. 37 of 442
further Para No. 29.7, Page No. 44 of
statement on 442
03.09.2019 &
04.09.2019
Further Para 29.15, Page No. 47 of 442
statement on
04.09.2019
Para 29.16 continued on Page
Arrested on
48 of 442
04.09.2019
Mahesh Pawar and Vikas pawar,
both brothers had an active role in
disposal of smuggled gold by selling Para 29.16, Page No. 47 of 442
the same into market by converting
into gold Bars without the cover of
Vikas Pawar, Technical
1 invoices, in cash which they used to
person of M/s Vikas
2 receive from sajahan chowdhury.
Trading Co.,
Ahmedabad. 03.09.2019 & Para 29.1, Page No. 38 of 442
04.09.2019
Further Para 29.6, Page No. 43 of 442
statement on
04.09.2019
Para 29.16 continued on Page
Arrested on
48 of 442
04.09.2019
FINDINGS:-
4. This Court has gone through the rival submissions. This Court finds that there has been complete denial of cross-examination, which is now statutorily provided for under Section 138B. The same is reproduced below:-
40 C/10964,10975/2025-SM "138B. Relevancy of statements under certain circumstances.--
(1) A statement made and signed by a person before any gazetted officer of customs during the course of any inquiry or proceeding under this Act shall be relevant, for the purpose of proving, in any prosecution for an offence under this Act, the truth of the facts which it contains,--
(a) when the person who made the statement is dead or cannot be found, or is incapable of giving evidence, or is kept out of the way by the adverse party, or whose presence cannot be obtained without an amount of delay or expense which, under the circumstances of the case, the court considers unreasonable; or
(b) when the person who made the statement is examined as a witness in the case before the court and the court is of opinion that, having regard to the circumstances of the case, the statement should be admitted in evidence in the interests of justice.
(2) The provisions of sub-section (1) shall, so far as may be, apply in relation to any proceeding under this Act, other than a proceeding before a court, as they apply in relation to a proceeding before a court.]"
4.1 It is thus clear that any statement, if it is to be considered relevant, can be taken into cognizance only after examining the person whose statement has been recorded as a witness. The three exceptions to this requirement are where the person who made the statement is dead, cannot be found, is incapable of giving evidence, or is kept out of the way by the adverse party, or where his presence cannot be obtained without unreasonable delay or expense as considered by the Court.
Various Hon'ble High Courts, while interpreting the provisions of Section 138B, have consistently held that wherever reliance is placed on a statement, an opportunity for cross-examination must be afforded. The same provisions exist mutatis mutandis under the Central Excise Act as well. The following case laws are relevant:-
I. 2022 (380) E.L.T. 264 (Bom.) in the case of Prakash Raghunath Autade Vs. Union of India, wherein it was held that cross-examination can be insisted upon only after the witness is first examined by the Adjudicating Authority.
II. 2021 (377) E.L.T. 510 (Mad.) in the case of Sri Balaganesan Spinners Vs. Jt. Commissioner of Customs, Tuticorin, wherein it was held that cross-examination of a person whose statement is relied upon must be granted, even if such person is a co-noticee.
III. 2020 (372) E.L.T. 156 (Tri. - Ahmd.) in the case of Borsad Tobacco Co. Pvt. Ltd. Vs. Commissioner of Central Excise & Service Tax, Ahmedabad-III, wherein denial of cross-examination of the Chemical 41 C/10964,10975/2025-SM Examiner and non-supply of correspondence was held to be violative of principles of natural justice.
IV. 2019 (366) E.L.T. 280 (Cal.) in the case of Sampad Narayan Mukherjee Vs. Union of India, wherein it was held that statements are admissible in evidence only when the witness is offered for cross- examination in terms of Section 138B.
V. 2019 (366) E.L.T. 970 (Del.) in the case of Krishan Kishore Aggarwal Vs. Additional Commissioner of Customs, wherein denial of cross- examination, based on misinterpretation of earlier judgments, was held to be a violation of principles of natural justice.
VI. 2018 (362) E.L.T. 94 (Guj.) in the case of Balaji Enterprise Vs. Union of India, wherein it was held that denial of cross-examination of witnesses is not justified merely on the ground that they have not retracted their statements.
VII. 2018 (361) E.L.T. 90 (P & H) in the case of Ambika International Vs. Union of India, wherein it was held that the procedure under Section 9D of the Central Excise Act (pari materia to Section 138B of the Customs Act) must be followed both in adjudication and prosecution.
VIII. 2018 (18) G.S.T.L. 415 (Ker.) in the case of Mohammed Fariz & Co. Vs. Commissioner of Customs, Cochin, wherein it was held that denial of cross-examination of a person whose statement is relied upon renders the order a nullity.
IX. 2016 (340) E.L.T. 67 (P & H) in the case of Jindal Drugs Pvt. Ltd. Vs. Union of India, relying on Parmarth Iron Pvt. Ltd. [2016-TIOL-2749-HC- P&H-CX], wherein it was held that cross-examination is mandatory and the Adjudicating Authority cannot rely upon statements without examination-in-chief.
X. Ambika International Vs. Union of India (CWP No. 12615/2016 dated 17.06.2016), also reported at 2016 (337) E.L.T. A204 (S.C.), wherein it was reiterated that examination-in-chief is necessary to make statements admissible under the law.
4.2 In the instant case, no effective defence could have been put forth by the appellant without affording cross-examination of all those witnesses whose statements have been relied upon against him. This assumes greater significance as the statements recorded of Shri Somnath Chaudhary are in the nature of denial and no inculpatory statement under Section 108 has been 42 C/10964,10975/2025-SM made by him. Therefore, reliance on the statements of other persons to implicate Shri Somnath Chaudhary, without following the due procedure prescribed under law and Section 138B, is legally unsustainable. Further, the reliance placed on the letters of the Angadiya during the course of investigation is also misplaced. Such letters were merely furnished in response to queries raised by the Department and were not obtained by summoning the person or records in accordance with law. These documents have neither been recorded under Section 108 nor tested for their evidentiary value. There is nothing on record to show whether the entries referred to therein were maintained in the regular course of business so as to be admissible in evidence. Moreover, these documents were not provided to the appellant for effective rebuttal nor was any opportunity granted to examine or comment upon the same. It is also pertinent that the alleged payments from the so- called smugglers to the appellant have been treated as relevant without any proper evidentiary foundation. The persons making such statements ought to have been examined under Section 108 and offered for cross-examination. Instead, the Department has merely relied upon unverified letters, without establishing whether the same are based on properly maintained books of account. Such material, therefore, cannot be treated as reliable evidence, particularly when cross-examination of the concerned persons has been denied to the appellant. Additionally, no identification of the appellant has been carried out by the accused persons or passengers. Significantly, for the initial period of 3-4 days, none of the persons named the appellant and only made vague references such as "some Chaudhary". Subsequently, his name was introduced in statements without any proper investigation, including identification through personal appearance, photographs, or otherwise. It is further noted that entities such as M/s. Purnima Angadiya Services and Vishnubhai Kantilal Angadiya, who are alleged to have handled the Angadiya slips and transactions, have not even been issued show cause notices despite their purported involvement in handling payments relating to contraband goods. The denial of cross-examination of such crucial witnesses has caused serious prejudice to the appellant. In view of the above, such statements and documents ought not to have been relied upon. Alternatively, the persons giving such statements should have been subjected to cross-examination, particularly in light of the legal position emerging from the judicial precedents discussed hereinabove and the mandatory requirements of Section 138B, which are equally applicable to adjudication proceedings.
4.3 There is no evidence on record in the form of passport details of the alleged passengers or their dates of arrival and clearance from the airport on 43 C/10964,10975/2025-SM the dates when they are alleged to have brought contraband goods and exited with the connivance of the present appellant. The Department has failed to establish any correlation between the call data records, the dates of arrival of the passengers, and the duty roster of Shri Somnath Chaudhary, or the presence of any other officers who could have acted on alleged instructions. There is no material to show any synchronized link between the alleged acts of smuggling and the involvement of the appellant. In fact, para 2.1 and 2.2 of the Order-in-Original, reproduced below, do not substantiate such linkage:-
"2.1 Upon personal search of Shri Sahidul Abdul Chowdhury, a polyethene bag of white colour was found in his right pocket and another polyethene bag of white colour was found in his left pocket of his trouser (Denim blue Colour). From Inside the polyethene bags, two chains seemed to be of gold, which were recovered. Thereafter, he was taken inside a room in Customs area and asked to remove his trouser. He removed his trouser and handed over the same to the officers. On minute observation of the said trouser, the officers found two packets secreted / stitched between the outer and Inner cloth of the trouser waist. One such packet was found inside a pocket in his underwear. The said packets were wrapped with Khaki duct / adhesive tape. On removing the said Khaki duct / adhesive tape, there was transparent Polythene containing brown colour semi solid substance, on being asked, Shri Sahidul Abdul Chowdhury informed the officer's that the said three packets were containing Gold in paste / powder form mixed with some chemical in such a way that the gold could not be detected even with metal detector. Then, upon search of his baggage (Brown Colour Trolley bag), the officers found various packets and pouches for which Shri Sahidul Abdul Chowdhury Informed that the same were containing saffron, Gutkas and some clothes (Ladies suit places). The details of gold in chain as well as paste form and other items were inventorized as under:
Gross Sr Name of Cloth Name of the Packing Material Weight No / Luggage Goods (Gms) Trouser (Right One white colour red printed 1 Yellow Metal Chain 345.11 side pocket) polyethene bag Trouser (Left One white colour red printed 2 Yellow Metal Chain 348.03 side pocket) polyethene bag Gold (Brown colour Transparent packet wrapped with 3 paste inside 148.7 khaki duct/adhesive tape Trouser waist transparent packet) Gold (Brown colour Transparent packet wrapped with 4 paste inside 468.5 khaki duct/adhesive tape transparent packet) Gold (Brown colour Transparent packet wrapped with 5 Underwear paste inside 613.2 khaki duct/adhesive tape transparent packet) 12 × 10 × Polythene bundles containing 10 Saffron (Zibad 6 25 = pouches (each weighing 25 gms) Termes) Origin Iran Check-in 3000 Luggage Bag 80 pouches (each weighing 25 Saffron (Zibad 80 × 25 = 7 (Brown Colour gms) Termes) Origin Iran 2000 Trolley bag) 20 × 100 20 bundles each containing 100 Gutka (RMD Brand 8 × 4 = pouches (each weighing 4 gms) made in India) 8000 2.2 Upon personal search of Shri Mohmad Sarfraj Mansuri, the officers recovered chains which seemed to be of gold from right and left pockets of trousers (Black in colour) and one packet secreted /stitched between the outer and inner cloth of the trouser waist. The details of gold in chains as well as
44 C/10964,10975/2025-SM paste form and other items found during the personal search of Shri Mohmad Sarfraj Mansuri and his baggage search were inventorized as under:"
Name of
Sr Name of the Weight
Cloth / Packing Material
No Goods (Gms)
Luggage
Trouser (Right One white colour red printed
1 Yellow Metal Chain 348.69
side Pocket) polyethene bag
Trouser (Left One white colour red printed
2 Yellow Metal Chain 358.26
side Pocket) polyethene bag
Gold (Brown colour
Transparent packet wrapped with paste inside
3 Trouser waist 603.7
khaki duct / adhesive tape transparent
packet)
4 Check-in Polyethene bundles containing 10 Saffron (Zibad 12 × 10 ×
Luggage Bag pouches (each weighing 25 gms) Termes) Iran Origin 25 =
(Mahroon 3000
5 Colour Trolley 80 pouches (each weighing 25 Saffron (Zibad 80 × 25 =
bag) gms) Termes) Iran Origin 2000
6 20 bundles each containing 100 Gutka (RMD Brand 20 × 100
pouches (each weighing 4 grams) made in India) × 4 =
8000
4.4 Indicate that the consignments were being carried in a well-conceived manner which was more consistent with an attempt to remove contraband through concealment rather than through connivance. It has also not been brought on record as to how such passengers cleared customs in the UAE and why, despite alleged connivance, goods like saffron and gutka were carried. Apart from this, various discrepancies pointed out by the appellant have not been dealt with by the lower authority. It is also not explained how the passengers could pass through the dual frame metal detectors, which are normally manned by different officers on a rotational basis. The CDR data relied upon merely shows that the appellant was in contact with one of the persons alleged to be part of the syndicate. However, no details of any conversation have been provided. At best, what is established is a vague link between the appellant and such person. In fact, call records ought to have clearly indicated that the appellant was in touch with the so-called kingpin immediately before, at the time of, or after the clearance of the consignments, and that the head of the syndicate was in turn contacting other persons for coordination. No such evidence is forthcoming. For all the above reasons, supported by various case laws relied upon by the appellant, particularly Arvind Kumar Vs. Commissioner of Customs, New Delhi reported in 2001 (136) E.L.T. 439 (Tri.-Del.), wherein it was held that allegations of abetment against Customs officers cannot be sustained without affording cross- examination of witnesses, and Arif Shaikh Vs. Commissioner of Customs (Gen), Mumbai reported in 2011 (272) E.L.T. 596 (Tri.-Mumbai), wherein it was held that in the absence of corroborative evidence, charges against the officer cannot be sustained, the case of the appellant merits acceptance. 45 C/10964,10975/2025-SM Further, this Court also finds substance in the submission of the appellant that the penalty imposed under Section 112(b) cannot be sustained. In this regard, Section 112(a) and (b) are reproduced below:-
"112. Penalty for improper importation of goods, etc.--
Any person,--
(a) who, in relation to any goods, does or omits to do any act which act or omission would render such goods liable to confiscation under section 111, or abets the doing or omission of such an act, or
(b) who acquires possession of or is in any way concerned in carrying, removing, depositing, harbouring, keeping, concealing, selling or purchasing, or in any other manner dealing with any goods which he knows or has reason to believe are liable to confiscation under section 111, shall be liable,--
(i) in the case of goods in respect of which any prohibition is in force under this Act or any other law for the time being in force, to a penalty 5 [not exceeding the value of the goods or five thousand rupees], whichever is the greater; 1 [(ii) in the case of dutiable goods, other than prohibited goods, subject to the provisions of section 114A, to a penalty not exceeding ten per cent. of the duty sought to be evaded or five thousand rupees, whichever is higher: Provided that where such duty as determined under sub-section (8) of section 28 and the interest payable thereon under section 28AA is paid within thirty days from the date of communication of the order of the proper officer determining such duty, the amount of penalty liable to be paid by such person under this section shall be twenty-five per cent. of the penalty so determined;] [(iii) in the case of goods in respect of which the value stated in the entry made under this Act or in the case of baggage, in the declaration made under section 77 (in either case hereafter in this section referred to as the declared value) is higher than the value thereof, to a penalty 3 [not exceeding the difference between the declared value and the value thereof or five thousand rupees], whichever is the greater;
(iv) in the case of goods falling both under clauses (i) and (iii), to a penalty 4 [not exceeding the value of the goods or the difference between the declared value and the value thereof or five thousand rupees], whichever is the highest;
(v) in the case of goods falling both under clauses (ii) and (iii), to a penalty 5 [not exceeding the duty sought to be evaded on such goods or the difference between the declared value and the value thereof or five thousand rupees], whichever is the highest.]"
4.5 It is clear that there is no specific allegation that the appellant had dealt with any goods with knowledge or reason to believe that they were liable for confiscation under Section 111. In fact, there has been no identification of the appellant, and no witness has stated that he had seen the officer in person. The appellant, therefore, cannot be said to be a person concerned with dealing in any such goods, and there is no evidence on record to establish the same,
46 C/10964,10975/2025-SM specially in the absence of his own culpatory statement and also no statement of Angadiyas under Section 108 as also no cross examination or examination having been done. In these circumstances, even the invocation of Section 112(b) appears misplaced. However, even on the standard of preponderance of probability, the case against the appellant cannot be sustained. The statements relied upon have not been subjected to cross-examination and, therefore, lack evidentiary value. The adjudication has proceeded by placing reliance on such untested statements as well as on Angadiya records, which have not been properly brought on record in accordance with law and hence cannot be relied upon. Further, the call data records (CDR) have been relied upon without any proper transcription or corroborative material, which is contrary to the legal position laid down in Commissioner Vs. Kamal Bajaj, reported in 2016 (333) E.L.T. A178 (Tri.-Del.). Accordingly, the reliance placed on such material is unsustainable in law. The contraband recovered on the day of inspection also does not inspire in favour of conspiracy theory. The Contraband is stated to be gold chains, gold in paste form so made as will defy metal detectors kept in sewn packets stitched to the pant, lady suits, saffron and Gutkha. There is also no allegation or statement that such contraband needed any connivance/ collusion at the port of embarkation with their customs or security. The theory therefore has loose ends and is not plausible.
5. Appeal of appellant Shri Somnath Chaudhary is therefore liable to succeed.
Appeal No.C/10975/2025
6. The learned Consultant for the appellant, while making his submissions against the impugned order arising out of the same investigation, submitted as follows:
• That the appellant is serving in Customs department at the post of Superintendent.
• That Ld. Principal Commissioner has adjudicated 02 show cause notice(s) by way of common order impugned herein and has imposed penalty of Rs. 1.0 lakh (for first show cause notice) and Rs. 4.0 lakh (for second show cause notice) on the appellant under Section 112 (b) of Customs Act, 1962 on the sole charge of 'facilitation' of smuggling, mainly of gold, from Sardar Vallabhbhai Patel International Airport, Ahmedabad.
• The impugned order is not tenable on facts as well as law for the following amongst other reasons:
47 C/10964,10975/2025-SM
(i) Ld. Adjudicating Authority has placed reliance on the statement of Shri Shamim Ahmad (para 116 of show cause notice on page 578 of appeal memo) wherein he (Shri Shamim Ahmad) has stated that on directions of Shri Somnath Choudhary, Shri Sujeet Kumar would facilitate in absence of Shri Somnath Choudhary. Thus, the sole premise to penalise the appellant is 'facilitation' in absence of Shri Somnath Choudhary. However, (i) there is no allegation or findings citing evidence to show that Shri Somnath Choudhary had given any such directions to the appellant and (ii) the table contained in para-D (ii) on page 425 of impugned order on page 584 of appeal memo does not pinpoint a single instance (out of 7 detailed therein), where Shri Somnath Choudhary was absent. As a matter of fact, on 02 occasions, i. e. 14.06.2019 and 18.06.2019 (Sl. Nos. 5 & 6), the appellant was not on duty, being an off for him. Thus, the impugned order fails on both these primary criteria adopted by Ld. Adjudicating Authority for implicating the appellant.
(ii) The impugned order is self-contradictory inasmuch as on one hand, it has refused to accept the plea of innocence advanced by appellant on the ground Shri Sahidul Chowdhary and Shri Mohmad Sarfraj Mansuri (the two passengers from whom gold, etc. was recovered on arrival at the airport on 27.06.2019) had not named the appellant as 'facilitator' (page 421 of impugned order on page 580 of appeal memo), whereas, on the other hand, it relies on statements of other passengers (co-accused as well) who had also not named the appellant as a 'facilitator'.
(iii) Ld. Adjudicating Authority has wrongly implicated the appellant without considering the details of cases booked by him on the inputs received by Shri Shamim Ahamad (page 102 of appeal memo) based on which the appellant identified Shri Shamim Ahamad as informer and explained the calls received from him, which are relied by him. The details of all these cases were placed by appellant before Ld. Adjudicating Authority under reply dated 10.10.2024. The same is nowhere rebutted in the impugned order.
(iv) The sole evidence of alleged quid pro quo cited in the show cause notice to support the allegation of 'facilitation' against the appellant, is that Shri Shamim Ahmad had given one LED TV to appellant, is found false by Ld. Adjudicating Authority. It is held in the impugned order that there is no evidence of receipt of any TV by appellant. 48 C/10964,10975/2025-SM
(v) Section 112 (b) of Customs Act, 1962 is not applicable to appellant inasmuch as the appellant has not acquired possession of or was in any way concerned in carrying, removing, depositing, harbouring, keeping, concealing, selling or purchased or in any other manner dealing with any goods which he knew or had reason to believe were liable to confiscation under section 111. Unless the twin criteria laid down by Ld. Adjudicating Authority at Sl. No. (i) above is satisfied, there is no question of attributing any knowledge or reason to appellant so as to invoke Section 112 (b) of Customs Act, 1962 against him.
(vi) The notice/order does not rely upon any transcript of telecalls between any persons including the appellant. Hence, the same is entirely based on assumptions and presumptions, which, as per settled law is not tenable in the eyes of law. This particularly when the appellant has explained the calls received from Shri Shamim Ahmad on the basis of cases booked by the appellant based on inputs received from latter.
• Thus, it may be kindly appreciated that the appellant never facilitated alleged smuggling of gold and other items covered by the Show Cause Notice. Accordingly, he is not liable to penalty under Section 112 (b) of Customs Act, 1962.
• On this basis, it is prayed to allow the appeal filed by appellant and oblige.
6.1 Further submissions dated 15.04.2026 have been adduced by the learned Consultant for the appellant, which are as follows:
• In the findings of part of the O-I-O passed by the Ld. Pr. Commissioner of Customs, Ahmedabad held that [Page No. 425, table of sub-para
(ii) of the OIO refers] in all on seven (7) various dates as tabulated in the said para, as per call records coincide with dates on which smuggling was carried out by the respective passenger/ carrier. The findings so derived is baseless and not supported with any evidence. It is submitted that the said list is prepared from ANNEXURE-I and ANNEXURE-A to the SCN. However, above two ANNEXUREs referred to are not in agreement with each other and are self- contradictory. In view of these inconsistencies, any inference sought to be drawn on the basis of such contradictory material is inherently unreliable and unsustainable in law.
• Further, it is respectfully submitted that, as per the table appended to the findings (page 425 of the impugned order), the passenger, Shri 49 C/10964,10975/2025-SM Chowdhury Abdul Jehangir Shahidul, is stated to have arrived on 23/24.05.2019. However, it is an admitted position that when the said passenger was apprehended by the DRI on 27.06.2019, he was specifically questioned regarding the identity of the officer who allegedly facilitated his smooth exit. In response, although he did name an officer, the officer so identified was not the present appellant.
This material fact has been completely overlooked. The testimony the said passenger to the above effect, clearly negates the allegation of facilitation. The findings recorded in the impugned order, therefore, rest merely on presumption and assumption, without any cogent or corroborative evidence, and are consequently untenable in law. • It is further submitted that, as per the table of findings referred to above (Sub-para (ii) of the OIO at page 425), at Sl. Nos. 5 and 6, it is alleged that the passengers arrived on 13.06.2019 and 18/19.06.2019 and were facilitated by the appellant. However, this allegation is factually unsustainable. On 13.06.2019, the appellant was off duty, as evidenced by the duty rosters dated 07.06.2019 and 14.06.2019 issued by Customs, Airport (annexed herewith as Annexure-A & B). Therefore, the appellant could not have facilitated any passenger on that date. Further, with respect to the alleged incident dated 18/19.06.2019, the Ld. Adjudicating Authority itself, in findings at (Para 116(C)(iii) (page 422 of the OIO), has categorically recorded--upon perusal of the CCTV footage and the duty roster--that the appellant was neither present in the CCTV footage nor on duty at the relevant date and time. In view of the above, the findings recorded in the table are self-contradictory and unsustainable, thereby rendering the allegation against the appellant devoid of merit. • It is further submitted that, as per the aforesaid table in the OIO, the alleged telephonic conversations between the appellant and Shri Mohd. Shamim are stated to have taken place on 14.06.2019 (Sl. No. 5) and 23.06.2019 (Sl. No. 7). However, the same table records that the concerned passengers arrived on 13.06.2019 and 22.06.2019, respectively. In this regard, it is pertinent to note that, on both occasions, the alleged telephonic communication is shown to have occurred subsequent to the arrival of the passengers. In such circumstances, it is manifestly illogical and untenable to allege that the appellant facilitated the passengers in connection with their arrival on the basis of conversations that took place after the relevant events had already occurred. Accordingly, the sequence of dates, as recorded in 50 C/10964,10975/2025-SM the OIO itself, clearly negates the allegation of facilitation by the appellant, rendering the same devoid of any factual or legal basis. • The impugned order is self-contradictory in as much as, on the one hand, it rejects the appellant's plea of innocence on the ground that Shri Sahidul Chowdhary and Shri Mohmad Sarfraj Mansuri--being the two passengers from whom gold and other items were recovered upon their arrival at the airport on 27.06.2019 by DRI did not name the appellant as a "facilitator" (as noted in the opening paragraph of page 421 of the impugned order). On the other hand, the same order places reliance on the statement of another passenger, Shri Mohd. Shamim (also a co-accused), who purportedly implicated the appellant as a "facilitator." Significantly, the said statement of Shri Mohd. Shamim has itself been found to be unreliable and untrue by the Ld. Adjudicating Authority upon examination of the CCTV footage. In view of the above, the impugned order adopts inconsistent standards in appreciating evidence, thereby rendering its findings arbitrary, contradictory, and unsustainable in law.
• The Ld. Adjudicating Authority has erroneously implicated the appellant without duly considering the material evidence on record. In this regard, the appellant had specifically furnished details of cases booked by him on the basis of inputs received from Shri Shamim Ahmad (as reflected at page 102 of the appeal memo). It was on the strength of such prior interactions that the appellant had known Shri Shamim Ahmad as an informer and duly explained the nature and context of the calls received from him, which have otherwise been relied upon in the impugned order. It is further submitted that comprehensive details of all such cases were placed before the Ld. Adjudicating Authority vide reply dated 10.10.2024. However, the impugned order is conspicuously silent on this crucial aspect and fails to rebut or even consider the said evidence. Such non-consideration of relevant and material facts renders the findings vitiated and unsustainable in law. • The sole piece of evidence cited in the show cause notice to substantiate the allegation of "facilitation" against the appellant is the purported quid pro quo, namely, that Shri Shamim Ahmad had gifted an LED TV to the appellant. However, this allegation has been categorically found to be false by the Ld. Adjudicating Authority. As recorded in (Para (iii) at page 422 of the impugned OIO), there is no evidence whatsoever to establish that the appellant received any such TV. The Ld. Adjudicating Authority has, in unequivocal terms, held 51 C/10964,10975/2025-SM that the alleged LED TV was never gifted to the appellant and further noted that the appellant was not on duty on the relevant date and time. These findings strike at the very root of the prosecution's case and demolish the foundation of the alleged quid pro quo. In light of the above, it necessarily follows that the deposition made by Shri Shamim Ahmad, alleging that the appellant facilitated him in ensuring safe passage, is wholly unreliable and devoid of credibility. His statements stand discredited, particularly in view of the findings recorded by the Ld. Pr. Commissioner in relation to the LED TV allegation. Moreover, the CCTV footage of the Airport, as duly considered and relied upon by the Ld. Pr. Commissioner, conclusively establishes the absence on given date and innocence of the appellant. Accordingly, the statements of Shri Shamim Ahmad, having been demonstrably proven false, cannot be relied upon, and the allegations against the appellant are liable to be set aside.
• Section 112(b) of the Customs Act, 1962 is not attracted in the present case, as the appellant has neither acquired possession of, nor was in any manner concerned with, the carrying, removing, depositing, harbouring, keeping, concealing, selling, purchasing, or otherwise dealing with any goods which he knew or had reason to believe were liable to confiscation under Section 111 of the Act. It is submitted that the essential ingredients for invocation of Section 112(b), as noted by the Ld. Adjudicating Authority itself at page 419 of the impugned OIO, are not satisfied in the present case. Firstly, there is no finding whatsoever that Shri Somnath Chaudhary had instructed the appellant to facilitate or allow smooth passage to any passenger. Secondly, it is also not disputed, as evident from the dates reflected in the table (page 425, sub-para (ii) of the OIO), further it is not claimed or established that Shri Somnath Chaudhary was not on duty on the relevant dates in question. In the absence of these foundational elements, no knowledge or reasonable belief can be attributed to the appellant so as to bring his case within the ambit of Section 112(b) of the Customs Act, 1962. Consequently, the invocation of the said provision against the appellant is wholly misconceived and unsustainable in law. • It is respectfully submitted that the appellant's name does not find mention at any stage in the alleged financial trail purportedly unearthed by the DRI and set out in the show cause notice. Furthermore, no material whatsoever has been brought on record to establish any financial nexus or connection of the appellant with the alleged 52 C/10964,10975/2025-SM transactions. In the absence of such evidence, the allegations against the appellant remain wholly unsubstantiated and unsustainable in law. • The citations in support of the contentions made herein above:-
1) This Hon'ble Tribunal in the case of AMIT DAS Vs. Commr of Customs, Mundra held in Final Order No. 12833/2024 dated 26.11.2024 that statement of co-accused not corroborated by any other evidence cannot be relied. In the present case half of the statement of co-accused Shri Shamim has been held to be untrue in LED TV gifting matter after due perusal of CCTV footage by the Ld Pr Commissioner, the first adjudicating authority. Thus, on the basis of statement of co- accused the applicant cannot be held to be guilty.
2) in the case of Shakil Patel Vs. Commissioner of Customs (General) Mumbai -2018 (361) ELT 382 (Tri.-Mum.)
3) Dabesh Prashad Nanda Vs. Commissioner of C.Ex.- 2016 (332) ELT 733 (Tri.Del.)
4) K. K Jain Vs. Commissioner of Customs, Kandla- 2009 (235) ELT 170 (Tri. Ahmd.) •
5) Dhananjay N. Khalwadekar Vs. Commissioner of Customs (Prev.), Mumbai- 2003 (156) ELT 888 (Tri.- Mum.)
6) Haricharan Kurmi Vs. State of Bihar- AIR 1964 SC 1184
7) Commissioner of C.Ex. Indore Vs. Prag Pentachem Pvt. Ltd.-
2018 (360) ELT 1025 (Tri.- Del.) • Commissioner of C. Ex..& S.T. Raipur Vs. P. D. Industires Pvt. Ltd.-
8) 2016 (340) ELT 249 (Tri.- Del.) • Habib Uz ZamanVs.
Commissioner of Customs, New Delhi
9) 2021 (376) ELT 666 (Tri. Del.) THAT THIS IS NOT A CASE WHERE PENALTY UNDER SECTION 112 OF CA, 1962 CAN BE IMPOSED : -
10) Punam Chand Bhotrav. Collector of Customs - 1993 (63) E.L.T. 237.
11) Jai Narain Verma v. Collector of Customs, New Delhi -
1995 (76) E.L.T. 421.
12) Jaswinder Singh v. Collector of Customs, New Delhi -
1996 (83) E.L.T. 175.
13) Mahabir Prasad v. Commissioner of Cus. (Prev.), I.N.B., Patna - 2000 (126) E.L.T. 803.
53 C/10964,10975/2025-SM
14) Pradeep Shah Vs. Commissioner of Customs, Patna -
2006 (197) E.L.T. 301 (Tri. - Kolkata) • Vikram Singh DahiyaVs. Comm. Of Cus.(Export), New Delhi -
15) 2008 (223)ELT 619 (Tri. Del.) • Surinder Kumar Khanna Vs. Intelligence Officer, DRI-
16) 2018(362) ELT 935 (SC) • Habib Uz Zaman Vs. Commissioner of Customs, New Delhi -
17) 2021(376) ELT 666 (Tri. Del.) • K.K. Jain Vs. Commissioner of Customs, Kandla - 2009(235) ELT 170 (Tri. Ahmd.) • Departmental Testimonials in Support: -
(i) The letter of DC, Airport to CBI Gandhinagar No. VIII/10-06/AIU/B/CONF./2020-21 dated 13.9.2021. (Page No. 83 to 85 of appeal Memo) (Relevant para-2.5 at page no.85 of the appeal memo)
(ii) Letter from Joint Director, DRI to DG (Vigilance) DRI/AZU/GI/CONF-23/2019 dated 23.9.2019 where in last para of the said letter, it is informed that Shri Sujeet Kumar (Appellant) has not came to any adverse notice. (at page No. 89 of appeal Memo) • The Ld. Adjudicating Authority has observed in the impugned order that it is incorrect to contend that no new facts have emerged after 23.09.2019. In this regard, it has been noted that voluntary statements of various co-noticees, namely Shri Sajahan Chowdhury, Shri Mohamad Azam, Shri Raujesh Dhakkad, Shri Akkhil Dhakkad (along with audit evidence), Shri Sankrin Jugdar, Shri Dilip Jugdar, Shri Tejas Sah, Shri Rahul Jain, Shri Syed Rasul, and Shri Hafizur Rehman Khan, as well as certain audio evidence, were recorded, on the basis of which the investigation agency proceeded to implicate Shri Sujeet Kumar in the show cause notice (as recorded in paragraph (iv) at page 423 of the impugned order dated 08.04.2025). However, it is pertinent to submit that none of the aforesaid co-noticees, in their respective voluntary statements, have in any manner referred to or implicated the appellant as a "facilitator" or otherwise connected him with the alleged activities.
In these circumstances, the allegations against the appellant are wholly unsustainable and devoid of merit. In the absence of any incriminating statements, corroborative documentary evidence, or other substantive material linking the appellant to the alleged 54 C/10964,10975/2025-SM offence, such serious allegations remain entirely unsubstantiated. Accordingly, the findings recorded in the impugned order, insofar as they pertain to the appellant, are liable to be set aside. • In support some of the orders were placed on record by way of Annexure A and Annexure B.
7. As regards the rebuttal of the Authorised Representative (AR), the same was presented through a common synopsis for both matters, reiterating the findings of the lower authority.
8. This Court has carefully gone through the extensive arguments advanced by the learned Consultant for this appellant. It finds merit in the contention that the charge has not been proved by the standard of preponderance of probability with regard to the alleged facilitation/connivance of Shri Sujeet Kumar with Shri Somnath Chaudhary or with other accused persons stated to be involved in acts of smuggling. It is observed that Shri Sujeet Kumar and Shri Somnath Chaudhary were officials of equal rank and were on duty simultaneously on a number of occasions when, as per the department, passengers were allegedly crossing the airport with such connivance of either of them helping in clearance. This is also evident from the Annexures submitted by the learned Consultant for the appellant. Contraband recovered during interception does not inspire confidence that connivance was at work. Stitched packets in gold paste with chemical to escape detection by metal detectors, Saffron, Indian Gutkha, Ladies Suit are not the kind of contraband carried by passengers who are in collusion with officers. Such probability is rather low. It is further noted that, despite reliance on CCTV footage, neither the duty of the appellant at the relevant date and time nor his alleged involvement has been established. Further, various statements relied upon by the department suffer from lack of evidentiary value, as the same have not been subjected to examination and cross- examination, which, as per settled legal position and case laws, is essential to render such statements admissible and reliable. Apart from the department's reliance on untested statements, there is no inculpatory statement of Shri Sujeet Kumar on record before the Customs authorities. The vital evidence regarding alleged payments, supported by any credible record, is also missing. It is further unclear whether the alleged acts amounted to mere facilitation (implying lack of knowledge of smuggling) or active connivance. The passport entries merely indicate that Shri Sujeet Kumar was present at the airport on certain occasions, but not surely on the import side. No evidence has also been brought on record to establish that he had the capacity or wherewithal to facilitate the movement of any passenger through the entire system, 55 C/10964,10975/2025-SM including the preventive officers posted on the airport . In the absence of such material evidence, the case of the department remains uncorroborated. The statements relied upon are untested during adjudication and, therefore, cannot establish the case even on the basis of preponderance of probability.
8.1 In view of the foregoing, the case is not sustainable, and the appellant is entitled to relief. The appeal is allowed by setting aside the penalties.
9. Both appeals are allowed.
(Pronounced in the open court on 22.04.2026) (SOMESH ARORA) MEMBER ( JUDICIAL ) Bharvi