MANGLINHAO ZOU Vs. NARCOTIC CONTROL OF BUREAU

JUDGEMENT

(1.) Heard Mr. Ch. Bimolchandra, learned counsel appearing for the petitioners and Mr. N. Brojendro Singh, learned counsel appearing for the respondent.

(2.) The present petition has been field by the petitioners under sec. 439 of the CrPC read with sec. 37 of the ND&PS Act for enlarging them on bail in connection with NCB Crime No. 05/04/NCB/Imp/WY/CL/2020 dtd. 7/12/2020 u/s 8 (c), 22 (c), 27-A and 29 of the ND&PS Act, 1985.

(3.) The prosecution case is that on receiving reliable specific information about the illegal production and processing of Methamphetamines Tablets at a Makeshift Clandestine Laboratory at Ward No. 3 near public ground, Moreh, a team of NCB Officials with the help of personnels of 43 Bn. Assam Rifle and some Panchas conducted a raid on 7/12/2020 at about 15.30 hours for necessary search and seizures. In the said raid, 3 (three) persons were found inside the suspected wooden house and during the search operation a large quantity of Methamphetamine and other items were found and the same were seized after following due process. Thereafter, acting on the input provided by one of the suspected persons, the aforesaid team of NCB along with the personnels of AR and Panchas proceeded to a suspected location supposed to be producing and processing Methaphetamine at a Makeshift Clandestine Laboratory located at Moreh Ward No. 3, Tengnoupal, near Tamil Temple, Manipur and conducted another search operation. In the said such operation conducted inside the suspected house, the team found 3 (three) persons along with a large quantity of Methaphetamine and other drugs and illegal items and the same were seized after following due process. In connection with the seizure of the said illegal drugs and other items, the accused persons including the present petitioners were arrested and they have been placed under judicial custody till today.