SOUMITRA PAL,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) In the writ petition, the petitioner has challenged the order dated 2nd January, 2012 passed by the Superintendent of Customs (AIU),NSCBI Airport, Kolkata whereby the release of the goods have been turned down primarily on the ground that those are required to be kept under the custody of the customs for being exhibits as an evidence during the trial of the case, that is, the criminal case which is yet to be started.
(3.) Mr.Kar, learned advocate for the petitioner, submits that since the order dated 13th December,2011, directing to redeem the goods in lieu of confiscation under section 125(1) of the Customs Act, 1962 on payment of Rs. 2,60,000/- and on pay baggage duty as applicable on the impugned goods valued at Rs. 6,72,172/- and to pay penalty of Rs. 1,40,000/- have been complied with, as evident from page-70 of the writ petition, appropriate direction may be issued on the customs authorities to release the goods.;