P. SOUL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. M. Bora, learned senior counsel assisted by Mr. V. A.Chowdhury, learned counsel for the petitioners. Also heard Mr. S. C. Keyal, learned Standing counsel for the DRI.

(2.) This application under Sec. 483 of BNSS has been filed by the petitioners, namely, 1. P. Soul, 2. P. Maraipa and 3. Sahil Gurung who are detained behind the bars since 14/12/2024 in connection with DRI Case No. 21/CL/ NDPS/ HEROIN/ DRI/ GZU/ 2024-25 registered under Ss. 8(c)/ 21(c)/22(c)/ 23(c)/25 of the NDPS Act, 1985.

(3.) The gist of accusation in this case is that on 13/12/2024, on receipt of an information through reliable sources by the Officers of DRI Guwahati Zonal Unit that a truck bearing Registration No. AS-25-EC-3517 carrying two male persons and closely escorted by one white colour Toyota Fortuner car bearing Registration No. UK-07-BS-0189 carrying two male persons and one female person are coming from Jorabat side, a team of DRI officers were constituted and a search operation was conducted. The search team intercepted one Tata truck bearing Regist-ration No. AS-25-EC-3517, where the person sitting in the front cabin of the said truck was identified as P. Soul (petitioner No. 1) in this case as well as one Sailash Sephen, who is the driver of the said truck. The search team also intercepted one Toyota Fortuner car bearing Registration No.UK-07-BS-0189 and the occupant of the said vehicle were identified as Sahil Gurung, Pretty Thoitak and P. Maraipa.