NIANGKHANNGAI GUITE Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) From the records what has emerged is that on 19/6/2023 the police after receiving a confidential source information that certain persons are involved in the transit of illegal narcotic substance, a check point was erected to intercept the suspected vehicle and accordingly in the process, one Tata Winger bearing registration No. NL-07T-0815 with the driver and another occupant was intercepted at BMS fuel station, Nongsning Village NH-6.

(2.) After following due procedure, a search was conducted on the person of the two occupants as well as the said vehicle wherein about 200 soap cases containing yellowish orange powder were found concealed in various hidden compartments of the vehicle. On a sample of such powder being tested on the spot the result of the test gave a positive for heroin. Accordingly, the two suspects namely Shri. Imliakum Longkumer and Shri. M. Tuanbiaklian Guite were arrested and a police case was registered as Khliehriat P.S. Case No. 48(6) 2023 under Sec. 21(C)/29 NDPS Act.

(3.) The investigation conducted in this regard, on being completed, the Investigating Officer has filed the charge sheet dtd. 6/9/2023 with a finding that a prima facie case under Sec. 21(c)/29 is found well established against the above named accused persons and also against another co-accused named Shri. Jehangir Alom who were now directed to stand trial before the competent court of jurisdiction.