JENEL D. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) It is the case of the petitioners that on 19/1/2024, while they were proceeding towards Ranikor by two Motor Bikes, they were intercepted at the Ranikor Bridge by some BSF personnel. After quite some time, the police along with two Magistrates came to the place of incident, and on search and seizure being made, some alleged contraband narcotic substance (Yaba tablets) were seized from the possession of one of the petitioners namely, Sri. Jenel D. Sangma.

(2.) Accordingly, an FIR was lodged by Shri. Irfan Bashir Magrey, Assistant Commandant, 193 Bn, BSF and the three accused persons/petitioners were arrested and detained in custody in connection with a Crl.Case registered as Ranikor P.S. Case No. 3 (01) 2024 under Sec. 22(c)/29 NDPS Act.

(3.) After investigation is completed, the charge sheet was filed by the Investigating Officer (I/O) with an observation that a prima facie case is found well-established against the accused persons/petitioners under Sec. 22(c)/29 NDPS Act and a regular case being Crl.NDPS Case No. 3/2024 is pending before the Court of the learned Special Judge (NDPS), South West Khasi Hills District, Mawkyrwat. Till date, three witnesses have been examined as prosecution witnesses.