NGAPNON Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. Alemwapang Ao, learned counsel for the petitioner. Also heard Ms. Inaholi Wotsa, learned Government Advocate for respondents Nos. 1, 2, 3 and Mr. Z. N. Ngullie, learned CGC for respondent No. 4.

(2.) This writ petition is filed by Smti. Ngapnon, who claims to be a friend of Mr. Aphot Sheipha (detenue), challenging the following orders:

(3.) The facts leading to the filing of this writ petition are as follows: On 11/7/2024, a written FIR was received from the 43rd Assam Rifle stating that, based on specific input received from their own source regarding a likely move of a drug consignment on the Niuland-Dimapur Road, on 10/7/2024, at around 2200 hours, a MVCP was launched in the general area of Niuland Dimapur Bridge. At around 2315 hours, a vehicle, Hyundai Eon AS01AY 7288, was intercepted. Upon searching the vehicle, three individuals were found in possession of 81 soap cases of suspected heroin. Consequently, the three persons, including the present detenue, were apprehended and taken to their camp for questioning. Thereafter, all three apprehended individuals were handed over to the Diphupar police station along with the seized consignment on 11/7/2024. Upon receipt of the written FIR, the OC DPR PS registered a case under Sec. 22(c) of the NDPS Act, read with Sec. 3(5) of the BNS, and initiated an investigation. Accordingly, the apprehended accused persons, including the present detenue, were arrested in the presence of witnesses.