NAJIMUDDIN CHOUDHARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a common order for these 2(two) matters.

(2.) Heard the learned counsel Mr M. Biswas appearing for the petitioners. Also heard Mr. B.B. Gogoi, the learned Addl. Public Prosecutor, Assam. The petitioners namely (1) Md. Najimuddin Choudhury @ Md. Raja Ali, (2) Md Kamal Ahmed @ Md. Titil Ali and (3) Jamal Ahmed @ Md. Mitil Ali have prayed for an order under Section 438 of the Cr.PC in Rangia P.S. Case No. 442/2020.

(3.) On 14.05.2020, police had some information that some persons were going to sell Narcotic Drugs at a place at Rangia. Police Officials were waiting on ambush to apprehend the culprit. At about 1.55 PM, one silver colour Alto Car bearing Registration No. AS. 01 BE 2491 arrived there. Police immediately apprehended the driver of the vehicle and searched him and from his possession 9(nine) nos. of plastic pouches containing suspected heroine were recovered. Police also recovered another plastic packet containing suspected heroine and one empty syringe.