NAWAZ SHRIF Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. A. Medhi, learned counsel for the petitioner. Also heard Mr. B. Sarma, learned Addl. Public Prosecutor for the State.

(2.) This is an application under Sec. 483 of BNSS, 2023 praying for granting bail to the petitioners in connection with Dillai PS Case No. 44/2025 under Ss. 21(c)/25/29 of NDPS Act r/w Ss. 61(2)/123 of BNS, 2023.

(3.) The brief facts of the case is that on 18/8/2025, the complainant WSI(P) Munmi Chutia has lodged an FIR before the Dillai Police Station to the effect that on 17/8/2025 while conducting special naka checking duty on NH-29 at Dillai Tiniali at about 6:50 PM stopped one Chevrolet Sparx car bearing registration No. AS-01-AP-0549 which was coming from Dimapur side and heading towards Manja side and while interacting with the driver their facial expressions was suspicious and immediately detained the vehicle along with driver and occupant and informed the matter to SSP Karbi Anglong and SDPO Bokajan and after few minutes SDPO Bokajan arrived and provided authorization to the complainant WSI(P) Munmi Chutia and after that the driver and occupant was searched and two mobile phones and ID proof was found from the possession of the driver and when the vehicle was searched thoroughly recovered two packets wrapped with yellow colour duct tape containing muddy colour powdery substances suspected to be Morphine. Subjected to the field test done by the E/O it gave positive result for Morphine which has been weighted with a good quality weighing machine and found to be 961.04 grams. Seized the recovered Morphine in presence of independent witnesses, and packed, sealed the Morphine by wrapping with white cloth and putting wax seal upon it, as well as apprehended the driver namely, Nawaz Shrif and the occupant namely, Wahida.