MUHAMMED SHAMEEM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the sole accused in O.S. No.241/2022 of the Air Customs, Calicut alleging commission of offence punishable under Sec. 135 of the Customs Act.

(3.) The prosecution allegation is that, on 31/7/2022, the Air Intelligent Unit of Airport, Calicut had intercepted the applicant, who is a Ground Staff in Air Arabia and a search was conducted and based on the search, the Customs found 2647 Grams of Gold mixture from the petitioner and thus he has committed the aforesaid offence.