LALTHANSANGI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Zoramchhana, learned counsel for the petitioners. Also heard Mrs. Linda L. Fambawl, learned Addl. Public Prosecutor for the State.

(2.) The petitioners have been arrested as they were found to be in alleged possession of heroin weighing 555 grams, while coming from Zokhawthar to Melbuk on a bike.

(3.) Thereafter, Champhai Police Station Case No. 13/2017 under Section 21 (c) and 29 of the ND and PS Act, 1985 was registered against the petitioners. The petitioners, who were arrested on 09.02.2017 preferred a bail application vide Bail Application No. 876/2017.