Patna High Court - Orders
Dipak Bajaj vs Union Of India Through Department Of ... on 8 March, 2017
Author: Navaniti Prasad Singh
Bench: Navaniti Prasad Singh, Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.1209 of 2016
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Dipak Bajaj
.... .... Petitioner
Versus
Union of India through Department of Revenue, Government of India,
North Block, New Delhi-110001 & Ors
.... .... Respondent
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Appearance :
For the Petitioner : Mr. Rakesh Chandra, Advocate.
For Union of India : Mr. S.D. Sanjay, Addl. Solicitor General
For the Resp. Nos. 4 & 5 : Mr. Satya Prakash Tripathy, Sr. SC
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CORAM: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH
And
HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH)
4 08-03-2017Mr. S.D. Sanjay, learned Additional Solicitor General, seeks time to bring on record certain notification to show that the items which were sought to be smuggled into India by the petitioner were in fact prohibited items. That being so, in terms of Section 137(3)(c)(ii) of the Customs Act, the Chief Commissioner, Customs was justified in refusing the permission to compound the offence. Let him do so.
2. Put up this matter on 21st of March, 2017.
(Navaniti Prasad Singh, J)
B.T/- (Vikash Jain, J)
U T