LAWS(MEGH)-2018-10-7

GULAM WAZID BURBHUIYA Vs. STATE OF MEGHALAYA

Decided On October 16, 2018
Gulam Wazid Burbhuiya Appellant
V/S
STATE OF MEGHALAYA Respondents

JUDGEMENT

(1.) In connection with Jowai P.S. Case No. 149 (6) 2018 four persons including the two petitioners were arrested. The two petitioners herein had applied for grant of bail before the Court of Special Judge (NDPS), Jowai their application has been dismissed vide order dated 21st August, 2018. Hence the instant petition under Section 439 Cr.P.C.

(2.) Precisely the background of the case is that on specific information a team of police officers was constituted. The team on receiving information from the Superintendent of Police proceeded towards 4th Mile and conducted NAKA checking at Ialong near Pine Breeze Guest House, two vehicles bearing No. MN 01 X 8542 and MN 01 AK 6984 reached the checkpoint, 34 identical packets containing 100 pink colour tablets suspected to be psychotropic drug were recovered and seized from vehicle No. MN 01 AK 8542 and 33 identical packets were also recovered from another vehicle. In total 67,000 tablets and cash Rs. 2,34,220/- was recovered from Smti M. Niangkasuan Zou, another Rs. 55,690/- was recovered from the possession of Shri Pausuanlam and drug traffickers namely Shri M Sianjathang Zou, Shri Shinsuanlam alias Lamboi Zou, Shri Mangminthang Zou, Smti Nenglam Zou, Shri Pausuanlam and others were accordingly apprehended. During course of investigation Sienjathang revealed that the contraband was to be delivered to Tingku.

(3.) On 13th July, 2018 confidential information was received to the effect that Gulam Wazid Burbhuiya (Petitioner No. 1) and Saha Alam Musamdar (Petitioner No. 2) were proceeding to Jowai for visiting Sienjathang at District Jail, Jowai. On receiving such information a team was constituted who intercepted the vehicle and arrested the petitioners. During the course of interrogation petitioner revealed that on 15th June 2018 he had crossed Malidor for rendezvous with Sienjathang, further stated that they have been doing business with Sienjathang for two years. It is on said basis petitioners have also been arrested.