SH. DAVID LALA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Nei Chunga Darlong, learned counsel for the applicant and Mr. Johny L. Tochhawng, learned Special P.P for the respondents.

(2.) The present application has been filed by the applicant under Sec. 483 of the BNSS read with Sec. 37 of the ND&PS Act, 1985 with prayers to enlarge the petitioner on bail in connection with Sessions Registration Case No. 440/2023 A/o Custom Case No.01/CL/NDPS/AS-AIZ/23 dtd. 4/7/2023 under Sec. 22(C) and 23(c) of the NDPS Act, 1985.

(3.) The brief facts of the case is that the applicant was placed under arrest on 5/7/2023 at about 0800 hrs at the Customs Divisional Office, Chanmari, Aizwal in connection with Custom Case No. 01/CL/NDPS/AS-AIZ/23 dtd. 4/7/2023 under Sec. 22(C) and 23(c) of the NDPS Act, 1985. The Officers of AntiSmuggling Unit, Customs Division, Aizawl received information on 4/7/2023 at about 1800 hours that 2 Myanmarese persons would be coming to a hotel from Aizawl on the night of July 2023 with the intention to sell some contraband drugs to unknown purchases or buyers. The officers of the Anti-Smuggling Unit along with officials of Mizoram Police waited at the hotel and at around 2130 hours, 2 persons matching the information entered the hotel. After checking the jute bag, which was found in the room occupied by the two persons, four packets containing further 20 smaller packets were recovered. The contents of the 20 small packages were weighed. In a preliminary test of the recovered tablets with a drug testing kit, the test indicated positive for methamphetamine.