THOKCHOM SILA DEVI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. M.K. Borah, learned counsel for the petitioner who has submitted that the petitioner herein is the wife of Shri. Thokchom Naba Singh, an accused arrested in connection with Umsning P.S. Case No. 21 (7) 2023 under Sec. 21(c)/29 of the NDPS Act.

(2.) The learned counsel has submitted that the accused person was arrested on 1/7/2023, on his alleged involvement with seizure of a certain amount of alleged contraband drugs from two persons and on the basis of such information, the vehicle in which he was travelling was intercepted by the police and accordingly, he was also roped in connection with the said Umsning P.S. Case No. 21 (7) 2023.

(3.) At this stage, the only contention of the learned counsel for the petitioner is that the accused was not found to be in possession of the alleged contraband and that he has no connection whatsoever with the coaccused who were arrested in this case. This being the case, he is therefore entitled to be enlarged on bail.