SUPERINTENDENT OF CUSTOMS Vs. AHAMMED KABIR

JUDGEMENT

(1.) These petitions are filed by the Superintendent of Customs, Air Intelligence Unit, Cochin International Airport, under Sections 439(2) and 482 Cr.P.C, for cancellation of the bail granted to accused 1, 2 and 4 to 6 in the case which was 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').

(2.) 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.

(3.) The statement of the first accused was recorded under Section 67 of the Act on 27.01.2019. His statement revealed that his ticket to Doha was booked by the second accused. The second accused was summoned and his statement was recorded on 29.01.2019. His statement revealed that he had booked the ticket for the first accused for Doha as per the direction given by one Ashraf @ Sharafudheen, who was working in Qatar. The second accused was arrested on that day.