DOTHANGLEN Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Manojit Biswas, learned counsel appearing for the petitioner. Also heard Ms. Mary L Khiangte, learned Additional Public Prosecutor of the State respondent.

(2.) By way of the present application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the petitioner, Sh. Dothanglen @ Lelen, seeks enlargement on bail in connection with Saitual P.S. Case No. 28/2026, registered under Ss. 21(c)/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was arrested on 27/3/2026 and has remained in judicial custody since then.

(3.) The prosecution case, in brief, is that on 26/3/2026 at about 8:30 p.m., during random vehicle checking conducted by the police at Kualmawi, Keifang, one Bolero Neo bearing registration No. MZ-01-AD-6552, coming from Manipur towards Aizawl, was intercepted. The vehicle was allegedly being driven by one Zamchinlam, with the present petitioner travelling as an occupant. Upon search of the vehicle, the police claim to have recovered 200 soap cases containing heroin weighing 2.298 kilograms, allegedly concealed in the rear bumper cavity and in a specially modified compartment beneath the back seat. Consequent thereto, the aforesaid FIR was registered and the petitioner came to be arrested on the following day.