GOLAP KHANDAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. J. Dutta, learned counsel for the petitioners. Also heard Mr. R. R. Kaushik, learned Additional Public Prosecutor for the State.

(2.) This is an application under Sec. 483 of BNSS, 2023 by the petitioners namely, 1. Golap Khandakar and 2. Shahanur Mir, who has been detained behind the bars since 8/1/2023 (for more than 2 years 4 months) in connection with Special NDPS Case No. 30/2023, arising out of Dillai P.S. Case No. 02/2023, under Sec. 21(c)/29 of the NDPS Act, 1985 pending in the Court of learned Special Judge, Karbi Anglong.

(3.) The gist of accusation in this case is that on 8/1/2023, one Deepak Lahon, SI of Police, had lodged an FIR before the Officer-In-Charge of Dillai Police Station, inter-alia, alleging that on receipt of an information through reliable sources regarding transportation of huge quantity of banned narcotic substance from Manipur in a vehicle, a search team was constituted, and during naka checking, a Bolero vehicle bearing registration number AS-01-MC-4996, which was coming from Dimapur side, was intercepted and the driver of the said vehicle was apprehended.