MERCY C. LALHMINGMAWII Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor appearing for the State of Mizoram.

(2.) This is an application under Sec. 439 and 482 Criminal Procedure Code (in short "Cr.P.C.") read with Sec. 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short "NDPS" Act).

(3.) The facts leading to this order in nutshell are that on an alleged tip-off from a secret source, the Excise and Narcotics Station, Lunglei District, Mizoram on dt. 26/8/2021 at 3:30 A.M arrested one Mr. C. Lalrokima S/o C. Lalsangpuia, R/o Theiriat, Lunglei District, Mizoram and recovered 829.55 gms. of yellowish powder suspected to be Heroin kept inside 70 Plastic Soap cases.