NGHIANGCHHANI Vs. STATE OF MIZORAM

JUDGEMENT

(1.) THIS application has been filed by the accused who has been arrested in connection with Cri. Trial (Excise) Case No. 1793 of 2009 under Section 21(b) of the NDPS Act, 1985 for possessing 6(six) grams of manufactured drugs. The offence prescribes sentence of rigorous imprisonment which may extend to 10 years and fine upto Rs. 1 lakh.

(2.) THE accused was arrested and produced in court on 19.8.2009. During the course of investigation the accused filed bail application No. 810 of 2009 and the said bail application was decided on 3.11.2009, allowing the accused to be released on bail on furnishing of bond of Rs. 40,000 with one surety of like amount.

(3.) I have heard Mr. Vanlalenmawia, learned Counsel for the petitioner and Mr. N. Sailo, learned Public Prosecutor, Mizoram. I have also perused the impugned order.