BIJOY SAHA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An FIR dtd. 2/3/2023 was filed before the Officer-In-Charge Baghmara, Police Station South Garo Hills by Sub-Inspector A. Wahlang, with the information that that on 1/3/2023 at around 9:54 PM, on receipt of confidential information, one Bolero pickup truck No. AS25 EC 4493 was intercepted and on being searched, underneath grocery items which were loaded on the said pickup truck, alleged contraband substance was recovered from the storage compartment of the said vehicle being 1393 bottles of Phensedyl weighing 139.3 kg and 2864 strips of Tapentadol tablets weighing 2864 grams which were seized. The occupants of the vehicle by the name of Dilbar Ali and his helper Monowar Ali were detained in this regard. In course of enquiry it was revealed that, the said consignment was meant to be delivered to one Subash Barman who was also detained. All the three suspects were arrested.

(2.) On receipt of the said FIR, a cognizance case was registered being Baghmara PS Case No. 9(3)2023 under Sec. 21(c)/25/29 NDPS Act. The investigation was accordingly launched.

(3.) The petitioner Shri Bijoy Saha in AB. No. 5 of 2023 and the petitioner Shri Om Prakash Tanwar in AB. No. 6 of 2023 have separately approached this Court with an application under Sec. 438 Cr.PC praying for grant of pre-arrest bail in connection with the said Baghmara PS Case No. 9(3)2023.