SANTOSH KRISHNA TALPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner who was a public servant was proceeded by the department of the Customs by issuing a show cause notice. Said proceedings which are taken before this Court by the Revenue in Customs Appeal No. 6 of 2011.

(2.) In view of the policy of Revenue, Revenue withdrew the appeal against the present petitioner on 10/04/2017, as a consequence there are no departmental proceedings under the Customs Act against the petitioner as on date.

(3.) There are parallel criminal proceedings initiated against the petitioner seeking his prosecution based on the departmental proceedings initiated against him.