KAMARUNNISSA BADHRUNNISSA SITHY AYSHA KAMARUNNISSA BADHRUNNISSA SITHY AYSHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Three persons, namely (1) M. M. Shahul Hameed alias Gani Aslam, (2) Haja Mohideen alias Shahul Hameed Asarudeen and (3) Naina Mohammed alias Raja Mohd. Zafar were intercepted by the officers of Department of Revenue Intelligence on 5th October, 1989 at the Sahar International Airport, Bombay, as they were suspected to be involved in smuggling activities. They were escorted to the office of Directorate of Revenue Intelligence, Waldorf, Colaba, Bombay, where they were interrogated. On interrogation it was found that M. M. Shahul Hameed was to board flight No. CX-750 to Hongkong while the other two were to proceed to Dubai by Emirate Flight No. E-5 10 on that day. The said three persons were searched. Two balloon covered rolls secreted in the rectum of M. M. Shahul Hameed were removed and were found to contain diamonds and precious stones weighing about 905.70 carats and 77.37 carats, respectively. The said diamonds and precious stones valued at about Rs. 70 lacs were attached under a Panchnama. In addition to the same foreign currency of the value of Rs. 10,706 was also recovered and attached. His passport was also seized.

(2.) The other two persons were found to have swallowed 100 capsules each containing foreign currency of the total value of Rs. 6,99,930/-. The capsules were extracted from their person and the currency was recovered and attached under a Panchnama. In addition thereto foreign currency of the value of Rs. 1,466.50 was also found on their person during their search and the same too was attached and seized. Their passports were also seized.

(3.) All the aforesaid three persons belonged to Village Namboothalai of District Ramnath, Tamilnadu. Their statements were recorded on the same day i.e. 5th October, 1989. M. M. Shahul Hameed disclosed that his cousin Kasim, owner of a film company at Madras, had offered him a sum of Rs. 4,000/- for smuggling diamonds, etc., to Hongkong. On his agreeing, he was trained and was sent to Bombay with one Mohammad who was to introduce him to Mohideen and Rahim who were supposed to entrust him with the diamonds, etc., to be carried to Hongkong. Accordingly he came to Bombay with the said Mohammad and was duly introduced to the aforesaid two persons at a flat in Chembur where he stayed. The said Mohideen and Rahim arranged for his passport and ticket and gave him two rolls wrapped in balloons containing diamonds, etc., on the night of 4th October, 1989 for being carried to Hongkong. As per the training he had received, he concealed these balloons in his rectum before leaving for the Airport to catch the flight to Hongkong. In addition to the same he was given a paper on which something was scribbled in Arabic. In the course of his interrogation he admitted the recovery and seizure of diamonds and precious stones and also gave the description of Kasim and Rahim. On 12th October, 1989 he wrote a letter retracting his statement made on 5th October, 1989. However, in his further statement recorded on 19th October, 1989 he admitted that his signature was obtained on the letter of 12th October, 1989 without disclosing the contents thereof to him and that his earlier statement of 5th October, 1989 was both voluntary and correct. Incidentally the statement of retraction was rejected by the Deputy Director of Revenue Intelligence on 20th October, 1989.