Punjab-Haryana High Court
Kewal Singh vs Inspector Customs (Anti-Smuggling) on 19 July, 2012
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.M.No.M-14579 of 2012(O&M)
Date of Decision: July 19, 2012
Kewal Singh
.....Petitioner
v.
Inspector Customs (Anti-smuggling)
.....Respondent
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.Upender Prasher, Advocate
for the petitioner.
.....
RAM CHAND GUPTA, J.(Oral)
Crl.M.No.29511 of 2012 Application is allowed subject to all just exceptions. Crl.M.No.M-14579 of 2012 The present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in complaint case No.32/10, dated 20.7.2010, under Sections 11, 135 of the Customs Act and under Sections 489B, 489C IPC read with notification No.23/99 customs (N.T.) dated 13.4.1999 issued under Section 11 of the Customs Act, pending in the Court of learned Chief Judicial Magistrate, Amritsar.
Learned counsel for the petitioner requests for withdrawal of this petition.
Dismissed as withdrawn.
However, petitioner is directed to surrender before learned trial Court on the date fixed.
19.7.2012 (Ram Chand Gupta) meenu Judge