STATE OF MANIPUR Vs. LALHMINGSANGA MIZO @ MINSANG

JUDGEMENT

(1.) THE present cril revision petition has been filed by the State challenging order dated 17.05.2013 passed by the learned Judge, Special Court (ND & PS), Manipur in Cril.Misc (B) Case No.87 of 2013 granting bail to the accused namely Lalhmingsanga Mizo @ Minsang.

(2.) BRIEF facts of the case leading to the present revision petition may be stated as follows:

(3.) ACCORDING to learned P.P., the said Lalhmingsanga Mizo entered into a conspiracy with the said Md.Ali of Lolong and SI, RK Binodjit Singh, in -charge of the CDO Moreh, for transportation of Pseudo ephedrine tablets from Imphal to Moreh and thereafter to Myanmar which have been clearly mentioned in the bail objection report submitted by the Investigating Officer as follows: