HRANGKAPTHANGA Vs. SECRETARY TO THE GOVERNMENT OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Zochhuana, the learned counsel for the petitioner as well as Mrs. Linda L. Fambawl, the learned Addl. Public Prosecutor for the State of respondent.

(2.) The petitioner by filing this bail application under Section 439 of the CrPC read with Section 37 of the ND&PS Act, 1985 has sought for his enlargement on bail in connection with Champhai PS Case No. 117/2018 registered under Section 22(c)/ 25 of the ND&PS Act, 1985 read with Section 14 of the Foreigners Act.

(3.) The case of the petitioner is that he was arrested on 27.09.2018 by the Champhai Police in connection with the case and thereafter, he has been kept in judicial custody till date. The petitioner prior to coming before this Court filed Bail Application No. 91/2019 before the Court of Special Judge under the ND&PS Act at Champhai Judicial District, but the same was rejected vide Order dated 29.01.2019.