AINUL HAQUE Vs. DIRECTORATE OF REVENUE

JUDGEMENT

(1.) Heard Mr. Juno Rehman, learned counsel appearing for the petitioner and Mr. Th. Sanachouba, learned counsel appearing for the respondent at length.

(2.) The present Bail Application has been filed under Sec. 439 of Cr.P.C, 1973 r/w Sec. 37 of the ND&PS Act, 1985 and Sec. 167 (2) Cr.P.C, 1973 for releasing the petitioner on bail till the conclusion of Special Trial (ND&PS) Case No. 05 of 2023 pending before the Court of Special Judge, ND&PS, Tamenglong, Manipur. with the following prayers:

(3.) On 18/3/2023 at around 03:30 pm while en-route to Imphal, the petitioner's Truck was stopped at Khongsang Village, Nungba, Tamenglong by the officials of Directorate of Revenue Intelligence, Imphal. Thereafter, the petitioner along with his Truck was directed/ instructed to follow the officials to their office at Porompat, Imphal East District, Manipur. Upon reaching the office of the Directorate of Revenue Intelligence at Porompat, Imphal East District, Manipur the officials recovered around 170 (one hundred and seventy) soap cases believed to be Heroin. Accordingly, the petitioner was arrested and placed under custody on 18/3/2023 in connection with case No. 01/LD/NDPS/HEROIN/DRI/IMP/2022-23 dtd. 18/3/2023 U/s 21(c), 23(c), 25, 29 and 60 of the ND&PS Act, 1985.