The Superintendent Of Customs vs Sri Pijush Banik & Ors
2021 Latest Caselaw 353 Tri

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                                 HIGH COURT OF TRIPURA
                                       AGARTALA
                                       WA No. 96 of 2021
       The Superintendent of Customs, Agartala Land Customs Station, Agartala
                                                                 ............Appellant(s)
                                           Versus
       Sri Pijush Banik & Ors.
                                                                 ............Respondent(s)

       For Appellant(s)            :       Mr. P. Datta, Advocate.
       For Respondent(s)           :       Mr. B. Majumder, CGC.

                 HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
                  HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
                                              Order
        16/03/2021

This appeal is filed by the Customs Department being aggrieved by

the judgment of the learned Single Judge dated 08.02.2021 directing release of the

goods of the original petitioner on furnishing indemnity bond. The grievance of

the department is that the condition for giving security should have been imposed,

mere providing indemnity bond would not protect the interest of the revenue.

Learned counsel for the Customs Department stated that in compliance of the

order of the learned Single Judge the goods have already been released.

Under what conditions there shall be provisional release of the

goods, is a matter of discretion. In facts of the present case we do not find any

reason to interfere, more so since goods are already released.

In the result writ appeal is dismissed.

(S.G.CHATTOPADHYAY),J (AKIL KURESHI ),CJ

Rudradeep