Mohan Manikandan vs. The Superintendent Of Customs (Preventive)

CRLP/7904/2026HC TelanganaGSTCNR HBHC01034269202621 May 2026Bench: T.MADHAVI DEVI4 pages

AI SummaryDismissed

Facts

The petitioners, Mohan Manikandan and Sithik Ali Hafilur Rahuman, filed a criminal petition before the High Court for the State of Telangana at Hyderabad. They sought to be enlarged on bail in connection with HQPOR No. 09/2026-cus (PREV) C. No. AIR CUS/49/ADJN/2612026/ATU-C, which was on the file of the Customs Preventive Customs Commissionerate, Hyderabad. The petition was filed under Sections 480 and 483 of the BNSS. The case involved the Superintendent of Customs (Preventive), Hyderabad Customs Commissionerate, as the respondent. The petitioners were identified as Accused Nos. 1 and 2.

Held

The Court considered the request made by the learned counsel for the petitioners. Permission was granted to withdraw the criminal petition. Consequently, the criminal petition was dismissed as withdrawn. Any pending miscellaneous petitions related to this criminal petition were also ordered to stand closed. The operative direction was the dismissal of the petition. No specific findings were made on the merits of the bail application itself, as the petition was withdrawn.

Key Issues

1. Whether the petitioners are entitled to be enlarged on bail in connection with HQPOR No. 09/2026-cus (PREV) C. No. AIR CUS/49/ADJN/2612026/ATU-C, pending inquiry and trial? (Mixed question of law and fact, concerning the principles of bail under Sections 480 and 483 of the BNSS). Arguments for the Petitioner: The learned counsel for the petitioners sought permission from the Court to withdraw the criminal petition. Arguments for the Respondent: The judgment does not record any specific arguments made by the respondent. The Assistant Public Prosecutor appeared on behalf of the respondents.

Sections Cited

Section 480, Section 483

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

[ 321e ] Between: AND 1 2 1 2 Mohan Manikandan, S/o Mohan, Aged about 2g years, Oc-c. private Job, Rt/o 4/5'1, Sivashakti Nagar, Tirupathur, Vellore, Tamilnadu State. sithik AIi Hafilur Rahuman, s/o Sithik Ali tvtohamed Abdul Kather, Aged about 24 years, occ. Private Job, Ro 1 3/15, perumar Kovir sannaihi -Street-01 Thondi, Ramanthapuram, Tamilnadu state. IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD THURSDAY, THE TWENTY FIRST DAY OF MAY TWO THOUSAND AND TWENTY SIX . PRESENT THE HONOURABLE SMT JUSTICE T.MADHAVI DEV! CRIMINAL PETITIO N NO: 7904 0F 2026 ...PETITIONER/ACCUSED NO,1 & 2 The Superintendent of Customs (preventive), Hyderabad Customs Commissionerate GST Bhavan, Basheerbagh, Hyderabad-500108. The Special Public Prosecutor, SpE and ACB and CUSTOMS Cases, High Court for the State of Telangana, at Hyderabad. Cell No. gggig2)242. ...RESPONDENT/COM PLAINANT Petition under section 480 & 483 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of criminal petition, the High cou( may be pJ9T9q to enlarge the petitioners/Accused Nos. 1 and 2 on bail in connection with HQPOR No. 09/2026-cus (PREV) c. No. Air cus/49/Adjn/26l2026/AtU-c) on the file of customs Preventive customs commissionerate Hyderabad during the pendency of inquiry and triat ^ This P_etition coming on for hearing, upon perusing the Memorandum of Grounds of criminal Petition and upon hearing the arguments of Sri sIDDAIAH B , Advocate foi the Petitioner and ihe Asst piublic piosecutor on behalf of the Respondent No 1 and 2.

The Court made the following: ORDER

--a--, {ffi::F-,-r€-tr/' _1 To, IN THE, HIGH COURT FOR THE STATE OF TELANGANA AT IIYDERABAD THE HONOURABLE SMT. JTJSTICT] T. MADHAVI DEVI CRIMINAL PETITION No.7904 of 2026 DATED: 21.05.2026 Be tween: Mohan Manikandan and another ... Petitioners ANI) Ihe Superintendent of Custorns (preventive) and another ... Respondents ORDER \4r. B. Siddaiah, learned Counsel lor the petirioncrs seek permission of this Court to withdraw the present crimirral petition

Perrlission is accorded as sought for.

Accordingty, this Criminat petition is dismissed as rvithdrawn 4 Pending miscellaneous petitions, if any, in this Criminal petition shall stand closed . B.REKHA RANI ASSISTANT REGISTRAR //II ECTION OFFICER 1 The XXV Additional Metropolitan Magistrate cyberabad Rangareddy Il:":f::' House orficer customs Preventive customs commissionerate One CC to SRI. S|DDA|AH B Advocate tOpUCJ 2 J I I I r

One CC to SRl. DOMINIC FERNANDES (senior standing counsel for CBIC) Advocate [OPUC]

Two CD Copies AG/ba +

HIGH COURT DATED: 2110512026 VACATION COURT 1ELA,v /, ,,? 't : ,I t { .\Y ORDER CRLP.No.79O4 of 2026 CRLP IS DISMISSED AS WITHDRAWN g1 * ll ;.rl \ e . a,i ,*'t) .a- r) ''.' I I 9> \ I ll 1-: 9 vb

Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.