AYMEN AHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicants in B.A.No.6621 of 2018 are the accused Nos.1 to 3 and the applicant in B.A.No.6525 of 2018 is the 4th accused in Crime No.722 of 2018 of the Cantonment Police Station registered under Section 20(b)(ii)(C) r/w Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The Inspector of Police, Cantonment Police Station, received information that certain persons have secreted Narcotic substances in Room No.423 of Hotel Residency Tower at Thiruvananthapuram. The said information was reduced into writing and the same was conveyed to his Superior Officer, the Assistant Commissioner of Police, Cantonment Sub Division. A search warrant was obtained from the learned Magistrate and the hotel room was raided at 11.30 am on 4.6.2018, after observing all statutory formalities. Three persons of Maldivian descent were found inside the room. Search in the presence of the Gazetted Officer and witnesses yielded in the detection of Hashish Oil from their possession. From the 1st accused, 3.510 kgs, from the 2nd accused, 2.860 kgs, and from the 3rd accused, 10.160 kgs were seized. The total quantity of Hashish Oil seized was 16.530 kgs, which is worth several Crores in the International Market. The contraband was sampled and sealed as per law. The accused were arrested and they were later produced before the jurisdictional court and were remanded.