TAPASHI DEB Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Mr. BR Dey, the learned senior counsel assisted by Mr BK Deb Roy, the learned counsel for the petitioner submits that, Shri Sukesh Deb is in no way connected in this instant case. After detention/detaining of vehicle No. TR 01 AL 0655 (Tata Sumo), he came to inquire into the matter to know the reason why the said vehicle was detained by the police at Byrnihat.

(2.) The learned senior counsel further argued that the owner of the vehicle and his son have got every right to know the movement of or any detention, and there is nothing wrong, if he inquire from the police and for that reason the police cannot arrest him. Moreover, he is 63 years old and ailing person, so bail may be granted with any condition.

(3.) Mr. R Gurung, the learned State counsel argued that on thorough checking and search of the vehicle, 1100 bottles of Phensedyl (Cough Syrup) were recovered being a banned drugs which contained codeine as found mentioned in the table prepared under Section- 2 (viia), (xx), (xxiiia) of the NDPS Act, 1985.