CHAMPA DAIMARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Biswas, learned counsel for the petitioner. Also heard Mrs. SH Borah, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Champa Daimari @ Sampa Daimari, in connection with Special (N) Case No. 23/2021, under Sec. 20(b)(ii)(B) of the NDPS Act corresponding to Rowta Police Station Case No. 176/2021 registered under Sec. 20(b)(ii)(B) of the NDPS Act, 1985. Perused the petition as well as the annexures furnished therewith. The fact of the case is that on 8/8/2021, an FIR was lodged by the informant/SI of Police Sri Upen Chandra Barman that the petitioner and another co-accused Mridul Ali were searched on 8/8/2021, at about 8:20 am, on the National Highway No-15 and huge quantity of contraband ganja was recovered from their possession.

(3.) On perusal of the materials, it is found that 7.140 kgs of suspected ganja rolled packed with polythene paper inside a black color air bag were recovered from the petitioner.