LAWS(MEGH)-2023-11-7

LILY SITLHOU Vs. STATE OF MEGHALAYA

Decided On November 16, 2023
Lily Sitlhou Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) This is an application under Sec. 439 Cr.P.C for grant of bail in favour of Miss Neimercy Singsit, who was arrested on 4/5/2023 in connection with Nongpoh P.S. Case No. 51 (05) 2023 under Sec. 21(b)/29 NDPS Act.

(2.) The FIR was lodged before the Officer-in-Charge, Nongpoh Police Station on 3/5/2023. The informant is the I/C Byrnihat Police Outpost, Ri-Bhoi District. From the body of the FIR, what could be seen is that the informant has stated that on 2/5/2023, on receipt of telephonic information regarding a person named Shri. Promod Chettri who is travelling from Guwahati to Shillong and who is suspected to be carrying some drugs consignment on the vehicle approaching the road opposite Byrnihat Police Outpost, it was accordingly stopped for checking after all formalities as required under the NDPS Act, was complied with. It is further stated that 4(four) soap boxes containing substances suspected to be heroin were seized from the said vehicle, and on being tested, the same was confirmed to be heroin. Accordingly, the driver of the vehicle Shri. Promod Chettri was arrested and Nongpoh P.S. Case No. 51 (05) 2023 under Sec. 21(b)/29 NDPS Act was registered.

(3.) In course of interrogation of the arrested accused person, it was revealed by him that the said contraband substances were handed over to him by Miss Neimercy Singsit, who is staying somewhere near the Airport at Guwahati. Accordingly, on the basis of such information, Miss Neimercy Singsit was arrested in connection with the case.