SIRAJUDHEEN K. P. Vs. SUPERINTENDENT OF CUSTOMS

JUDGEMENT

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

(2.) The petitioner is accused No.4 in O.R.No.49/2022/HPU of Commissionerate of Customs(Preventive), Kochi alleging commission of offence punishable under Sec. 108 of Customs Act.

(3.) The prosecution allegation is that, on 23/4/2022, at about 5.00 pm, while accused No. 1 was proceeding out of Air-cargo Complex, Cochin through the exit gate, he was intercepted by the Officers of Customs (Preventive). He was found carrying a cargo out. While the cargo was opened, a Bone Saw Machine was found inside it. On examination of the Bone Saw Machine, Gold Bullions and Tola Bars weighing 2232 grams worth Rs.1,20,34,944.00 were found concealed inside the machine. The same was seized and the accused No. 1 was arrested. On the basis of his statement recorded u/s 108 of Customs Act, the accused herein and the other accused Shabin Ebrahim A E were figured as the kingpins of the deal.