PURUSOTTAM DAS SHARMA Vs. MANOJ

JUDGEMENT

(1.) In the present application under Section 482 of the Code of Criminal Procedure, 1973, prayer has been made by the Petitioner to set aside certain conditions fixed by the Inspector (Preventive) Central Excise, Customs & Service Tax, Bhubaneswar-II (Opposite Party No. 1) while granting bail to the Petitioner pursuant to an order dated 11.3.2010 passed by this Court in BLAPL No. 2887 of 2010, granting anticipatory bail to the Petitioner.

(2.) Shorn of unnecessary details, it appears that the Central Excise authorities conducted search and seizure on the premises of M/s. Seeta Integrated Steel & Energy Ltd. on 4th November, 2009 and on the basis of such search and seizure, a proceeding for enquiry for violation of the provisions of Central Excise Act, 1944 has been initiated thereunder. From the pleadings in the present application, it appears that the Petitioner pursuant to summons issued to him appeared before the Superintendent (Prev.), Commissionerate of Central Excise, Customs and Service Tax, Bhubaneswar (Opposite Party No. 2) on 5.11.2009, 15.1.2010 and 28.1.2010 and also produced certain documents and also had his statements recorded.

(3.) It is stated that the Petitioner had been issued with a further summon dated 19.2.2010 by which order, he was directed to produce some more documents mentioned in the schedule to such summons under Annexure-1. Apprehending arrest by the Central Excise Officers as well as apprehending that he may not be admitted on bail, an application under Section 438 Code of Criminal Procedure for anticipatory bail was filed by the Petitioner in BLAPL No. 2887 of 2010, before this Court and the same came to be disposed of on 11.3.2010 with the following directions: