INDIRA BANERJEE,J. - (1.) The writ petition has been filed seeking order on the respondent Customs authorities to return the passport No. J2632047 issued in the name of the petitioner, Afaque Alam.
(2.) On 28th September, 2011, when the petitioner was returning to Kolkata from Hong Kong by Flight No TG 313, the petitioner was intercepted by the officers of the Air Intelligence Unit of the Netaji Subhas Chandra Bose International Airport, Kolkata. Several articles were recovered and seized. It is stated that the estimated value of the goods seized was about, Rs. 11,36,930/-.
(3.) The petitioner was arrested under Section 104 of the Customs Act, 1962 and produced before the Chief Judicial Magistrate, Barasat. At the time of interception and seizure of the goods, the passport of the writ petitioner was also taken away.;