PULIKKIPPOYIL SHARAFUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks for regular bail under Sec. under Sec. 439 of the Code of Criminal Procedure, 1973, in O.S. No.142/2023 of AIR Customs, Calicut International Airport.

(2.) According to the respondent, pursuant to information received by the AIR intelligence unit of the AIR Customs, International Airport Calicut, they intercepted petitioner and his wife at the Calicut International Airport on 16/5/2023. Upon a thorough search they recovered 950 gms of gold in a compound form concealed in four capsules in the rectum of the petitioner and a further 1198 gms of gold from inside the panties worn by the wife of the petitioner. The total value of gold recovered from the petitioner and his wife was more than Rs.1.20 Crores and therefore, the offences were treated as non bailable and they were arrested.

(3.) In an earlier bail application filed as B.A.No.4602/2023, by order dtd. 27/6/2023, this Court granted bail to the wife of the petitioner, but rejected the bail application of the petitioner. This application is filed subsequent thereto.