MONOJ KUMAR SAHA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. De, learned counsel for the petitioner, who has submitted that this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 read with Sec. 37(1)(b) of the NDPS Act, 1985 for grant of bail has been preferred on behalf of the accused person named, Shri. Bijoy Saha, who was arrested in connection with Baghmara P.S. Case No. 09 (03) 2023, and which case, on investigation being completed, charge sheet was filed, wherein the Investigating Officer has opined that there is prima facie evidence to link the accused named therein with the offence, and for which the accused persons initially being three in numbers were made to stand trial before the competent court of jurisdiction. Accordingly, the case was registered as Spl. NDPS Case No. 1 of 2025 pending before the Court of the learned Special Judge (NDPS), South Garo Hills, Baghmara under Ss. 21(c)/25/29 of the NDPS Act, 1985.

(2.) The learned counsel also submits that, it was only in the month of August, 2025 that the accused person in question was also implicated in the said case and was accordingly arrested on 12/8/2025.

(3.) The learned counsel has given a brief detail of the case to say that it involves seizure of a vehicle bearing Registration No. AS-25-EC-4493 (Bolero Pickup) which was suspected to be transporting illegal consignment of contraband substance. The said vehicle was intercepted by the Baghmara Police on 1/3/2023 and large quantity of illegal contraband substance such as, 1393 bottles of Phensedyl Cough Linctus 100 ML, weighing 100 ml each and 2864 strips containing 10 tablets each of Tapal 100 Tapentadol Tablets 100 of 100 mg were recovered.