C LALRINENGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. Vanlalnghaka, learned counsel apearing for the petitioner as wel as Mr. Lalsawirema, learned Govt. Advocate, Mizoram.

(2.) MR . Vanlalnghaka, learned counsel apearing for the petitioner submits that the petitioner is the owner of a Godown located at Zonuam which he lets out on rent to diferent people at diferent times. The said Godown at Zonuam was rented to one Thantluanga @ Rs.15,00/ - (Rupes fiten thousand) only per month, which the said person used for storage of several items .

(3.) ON 15/10/2012 the petitioner was forcibly and ilegaly held on suspicion by the CADS of CYMA. The CADS of CYMA had forcibly entered the Godown which was rented by Thantluanga and without any authority had seized about 6,96,00 tablets of S -Kuf general medicines on the false pretext hat it contained ilicit article of Pseudoephedrine .