MD ALIMUDDIN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ch. Narendra, learned Counsel for the petitioner as well as Mrs. Ch. Bidyamani Devi, learned P.P.

(2.) This bail application is moved before this Court by the petitioner on behalf of his son, Md. Gazi Khan, who was arrested on 17-10-2000 in connection with FIR Case No. 17(10) 2000 SPT P.S. under Sections 20(b), 60(3) NDPS Act.

(3.) The facts of tile case, as emerges from the FIR are that the accused, Gazi Khan, along with one T. Hopping were arrested by the personnel of 21 Assam Rifles at the time of making normal checking at Senapati. During the course of such checking by the Assam Rifles, a jeep bearing Regn. No. MN 04/6135 wherein both the individuals were travelling the personnel of Assam Rifles found therein 106 kgs. of Ganja contained in 6 gunny bags which were also seized.