JAMSHERALI Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application for bail filed under Section 439 Cr.P.C.

(2.) The petitioner is the third accused in the case which is registered as O.R.No.38/2019 of the Air Intelligence Unit, Nedumbassery under Sections 23(c), 27A, 28 and 29 of the Narcotic Drugs And Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act').

(3.) On 26.01.2019, at about 23.25 hours, the Air Intelligence Unit of Cochin Customs got information from the security staff of the Cochin International Airport that they had seen some images suspected to be of a narcotic substance in a blue colour trolley bag, which belonged to the first accused. Thereafter, the customs officers of the Air Intelligence Unit intercepted the first accused, who was bound to travel to Doha. The blue trolley bag, which belonged to him, was searched and 1602 grams of hashish was seized from it and he was arrested.