LAKYNTIEWRISHA NONGRUM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) These batch of bail applications involving similar and identical facts and questions are proposed to be disposed of by this common order.

(2.) Heard Mr. R. Gurung, learned counsel for the petitioners, who has submitted that an FIR dtd. 2/5/2023 was lodged before the Officer-in-Charge, Nongpoh Police Station, Ri-Bhoi District, wherein the informant, who is a police official of the Byrnihat Outpost, Ri-Bhoi District has stated that on 1/5/2023, at about 7:30 pm, on receipt of reliable information, a Naka checking was conducted and accordingly, one vehicle (Local Taxi) bearing registration No. ML 10 C 4908 was intercepted at Umling check gate.

(3.) On a search and seizure being made, the alleged contraband substance was found from the dashboard of the said Local Taxi, wherein four persons who are said to be passengers of the Local Taxi are suspected to be in possession of the contraband substance which substance on being tested, would reveal that it contain heroin. The weight of the suspected drug is 9.64 grams. Accordingly, on investigation being launched, the said four passengers were arrested.