SH LENGCHUNGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mrs. Dinari T. Azyu, learned Amicus Curiae for the appellant as well as Mr. A.K. Rokhum, learned Public Prosecutor, Mizoram for the State.

(2.) BY this appeal, the appellant who is presently lodged in the District Jail, Lunglei, is praying for his release on bail on the ground that he was falsely implicated in the case and the other two co -accused are already on bail.

(3.) ON 27.02.2013, Lunglei Police conducted search in the residence of Lalmuanpuia and seized one yellow bag containing 9 Kgs of suspected dried cannabis plant and one sport bag containing 2 Kgs of suspected dried cannabis plant and arrested the said Lalmuanpuia. Accordingly, Lunglei P.S. Case No. 32/2013 under Section 20(b) (ii) (B) of the ND and PS Act was registered against him. On further investigation, the police further arrested one Lalnuntluanga of Thingsai Village and on 1.03.2013, the present appellant i.e. Lengchunga was arrested in connection with the said Lunglei P.S. case. Thereafter, Crl. Tr. No. 150/2013 under Section 20(b)(ii)(B) under the ND and PS Act commenced before the Court of the learned District and Sessions Judge, Lunglei.