KHEIRUN BIBI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) MRS . Kheirun Bibi, the Petitioner, has made this petition for grant of bail to her husband, Md. Satter Shah @ Khuraton, who as an accused in Imphal PS Case No. FIR 273 (6)/93 Under Section 21 NDPS Act, in jail's hazot since his arrest on 6.6.93.

(2.) PROSECUTION case against him is that the police recovered and seized 35 grams of heroin powder from the quarter of the Chowkidar of Minor Irrigation Office, Imphal, which was being occupied by the accused though was not chowkidar. He denies the case against him.

(3.) THE accused is a poor and ageing local man and there is no denial Unit if bail is granted there is no likelihood that he would abscond or would be able to obstruct the investigation in any manner and, on PP's own showing the I.O. has already got sufficient materials to submit the charge sheet and the investigation has also reached almost the stage of closing. This being the position, I am now inclined to grant the bail.