- (1.) Heard learned counsel for the accused-applicant as well as Sri Dipak Seth, learned Special Counsel for Customs and perused the record.
(2.) This bail application has been moved on behalf of the accused-applicant/ M.M.Idris Ali for grant of bail in Case Crime Case R/O Case No. 7/2018-19, under Sections 135(1)(a)(i) r/w 104, 110, 11, 119, 123 Customs Act, 1962, P.S. Sarojani Nagar, District Lucknow.
(3.) Learned counsel for the accused-applicant while pressing the bail application submits that the accused-applicant has been falsely implicated in this case. No gold as shown by the prosecution has been recovered from the possession of the accused-applicant and the prosecution story is false and concocted. He further submits that accused-applicant was going from Alipur Dwar (West Bengal) to Delhi for the purpose of purchasing goods for his shop on 07.11.2018 by Mahananda Express and on 08.11.2018 some police personnels in civil dress came in train and forcefully took him away and this fake and forged recovery of gold has been shown from the possession of the accused-applicant.;