LAMKHOLAL HAOKIP Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Chihanpei PA, learned counsel appearing for the petitioners and Mr. H. Samarjeet, learned PP appearing on behalf of the respondents.

(2.) The present petition has been filed under Sec. 482 of Code of Criminal Procedure, 1973 with the following prayers :

(3.) The petitioners were arrested on 10/2/2023 in connection with the FIR No. 03(2) 2023 PCGI u/s 21 (c), 60(c) and 23 NDPS Act by a joint team consisting of two teams of CDO Unit BPR. On 11/2/2023 both the petitioners were first remanded to Police Custody for 7 (seven) days w.e.f. 11/2/2023 to 17/2/2023 by the Ld. Chief Judicial Magistrate, Bishnupur and the same was allowed. Later, they were sent to judicial custody on 17/2/2023 and till date they are languishing in Sajiwa Central Jail, Manipur.