SH. SOWAB UDDIN Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Md. Ikbal Hussain Laskar, learned counsel for the applicant and Ms. Vanneihsiami, learned Addl. P.P for the State respondents.

(2.) This bail application has been filed under Sec. 483 of the BNSS, 2023. By the order dtd. 4/9/2025, the Registry was required to call for the scanned copy of the Trial Court Record and the learned Addl. P.P was directed to obtain the scanned copy of the updated Case Diary. The scanned copy of the NDPS Case No.1/2025 has been received from the court of the learned Special Judge, NDPS Act, Judicial District, Aizawl. It appears that the charge-sheet had been submitted in the case and therefore, there was no requirement of the updated CD.

(3.) The FIR in this case was lodged by Sub-Inspector of Excise and Narcotic, AntiNarcotic Squad, Excise and Narcotics, Mizoram on 9/11/2025 before the Officer-in-Charge, ANS, Excise and Narcotics. As per the FIR, on 8/11/2024 at around 10:00 P.M, information had received that one Chevrolet car was suspected to be transporting a big amount of heroin from Kelfang side. After stationing themselves for some time at the road side of Zemabawk East Kananthar Veng, a Chevrolet car driven by a non-Mizo was intercepted and on search, 1177 grams of heroin kept in 94 soap cases were recovered and seized along with silver color Chevrolet Beat LT vehicle bearing registration No. MZ01-H-9470. The petitioner herein was arrested in connection with the said offence. The intimation dtd. 9/11/2024 recorded that grounds of arrest was informed to the relatives of the arrested person. The petitioner was thereafter produced before the learned CJM, Aizawl, Mizoram on 9/11/2024 on which day, the court recorded the following order;