Page No.# 1/3 vs Union Of India
2022 Latest Caselaw 3455 Gua

                                                                      Page No.# 1/3

GAHC010029422021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : I.A.(Crl.)/100/2021

            VIKKY PACHAURI @ VIKASH PACHAURI AND ANR.
            S/O- SHRI BASU RAM PACHAURI, R/O- SHRI SANJAY YADAV, VILL.-
            DHOOPCHANDI, NATI-IMLI, P.O. VESESHWARGANJ, P.S. JETHPURA, DIST.-
            VANARASI, UTTAR PRADESH. ADDRESS PROVIDED BY SERVICE
            PROVIDER- SHRI VIKASH PACHAURI, S/O- BASU RAM PACHAURI, R/O- J-
            11/43, A-17 VIJAY GRAM COLONY, NAI BASTI NEAR LABOUR COURT,
            VARANASI, UTTAR PRADESH, PIN- 221002.

            2: ANAND PATEL
             S/O- LATE BABULAL PATEL
            VILLAGE- J-13/42
             CHAUKAGHAT
             P.O. VISESHWARGANJ
             P.S. JATIPURA
             DIST.- VANARASI
             UTTAR PRADESH- 221002

            VERSUS

            UNION OF INDIA
            REP. BY KSH, ROJIKANTA SINGH, INSPECTOR, ANTI-SMUGGLING UNIT,
            CUSTOM DIVISION, GUWAHATI.



Advocate for the Petitioner   : MR. N AHMED

Advocate for the Respondent : SC, CUSTOMS




             Linked Case : Crl.A./53/2021
                                                      Page No.# 2/3


VIKKY PACHAURI @ VIKASH PACHAURI AND ANR.
S/O- SHRI BASU RAM PACHAURI
R/O- SHRI SANJAY YADAV
VILL.- DHOOPCHANDI
NATI-IMLI
P.O. VESESHWARGANJ
P.S. JETHPURA
DIST.- VANARASI
UTTAR PRADESH. ADDRESS PROVIDED BY SERVICE PROVIDER- SHRI
VIKASH PACHAURI
S/O- BASU RAM PACHAURI
R/O- J-11/43
A-17 VIJAY GRAM COLONY
NAI BASTI NEAR LABOUR COURT
VARANASI
UTTAR PRADESH
PIN- 221002.

2: ANAND PATEL
S/O- LATE BABULAL PATEL
VILLAGE- J-13/42
 CHAUKAGHAT
 P.O. VISESHWARGANJ
 P.S. JATIPURA
 DIST.- VANARASI
 UTTAR PRADESH- 221002.
VERSUS

UNION OF INDIA
REP. BY KSH
ROJIKANTA SINGH
INSPECTOR
ANTI-SMUGGLING UNIT
CUSTOM DIVISION
GUWAHATI.


------------
Advocate for : MR. N AHMED
Advocate for : SC
CUSTOMS appearing for UNION OF INDIA
                                                                       Page No.# 3/3

                                 BEFORE
                  HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                     ORDER

Date : 09/09/2022

Heard Mr. N. Ahmed, the learned counsel appearing on behalf of the appellant/applicant and Ms. P. Das, the learned counsel appearing on behalf of the respondent.

After taking into consideration the judgment impugned in the instant appeal, this Court is not inclined to grant the interim bail during the pendency of the instant appeal.

Further taking into consideration that the appellant/applicant is in custody since 17/6/2015, the Registry is directed to list the appeal for early hearing so that the appeal can be disposed of as early as early possible.

JUDGE

Comparing Assistant