LAWS(MEGH)-2025-3-9

MANORANJAN MODAK Vs. STATE OF MEGHALAYA

Decided On March 04, 2025
Manoranjan Modak Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) These two petitions have been filed with a prayer for grant of bail on behalf of the accused persons namely, Shri. Tutan Sarkar and Shri. Sujit Sarkar who are involved in a case registered as Khliehriat P.S. Case No. 47(06)2023 under Sec. 279/307/353/427 IPC read with Sec. 20(b)(ii)(c)/29 NDPS Act, 1985.

(2.) Ms. M. Rahman, learned counsel for the petitioners has submitted that the accused persons in question were occupants of a vehicle bearing Registration No. TR 01BW 0231 which was driven by the accused person, Tutan Sarkar. It is also submitted that on 19/6/2023 one vehicle bearing Registration No. TR 01BT 0265 driven by one Joyel Das which was intercepted during Naka checking at Nongsnging near BMS Fuel Station, East Jaintia Hills District wherein the police personnel on conducting a search of the vehicle had discovered a large quantity of alleged contraband substance. Accordingly, the occupants of the said vehicle were all arrested and booked under the relevant provisions of the NDPS Act.

(3.) During investigation, an examination of the said occupants of the vehicle, it was the statement of the accused person, Joyel Das that the contraband substance belonged to one Shri. Karnajit Sarkar who was the occupant of the vehicle driven by the said accused person, Tutun Sarkar. Accordingly, on such complicity being linked, the occupants of the vehicle bearing No. TR 01BW 0231 were arrested in connection with the case.