MV MURALIDARAN,J. - (1.) Heard Mr. Ch. Ngongo, learned counsel for the petitioner and Mr. H. Samarjit, learned Public Prosecutor for the respondent.
(2.) The petitioner, who was arrayed as an accused in FIR No.42(5)2019 registered under Section 22(c)/29/60(3) of Narcotic Drugs and Psychotropic Substances Act, 1985 (in short "ND & PS Act") on the file of Narcotics and Affairs of Border Police Station (NAB PS) for delivering WY Amphetamine tablets to the other accused, has come forward with this petition under Section 439 of Cr.P.C., to enlarge him on bail.
(3.) The case of the prosecution is that on 28.5.2019 at about 1.00 P.M., a team of police personnel of NAB PS arrested accused Chanambam (O) Bala Devi and Sorokhaibam Bikram Singh while they were proceeding towards Imphal from Kakching side at Mayai Lambi in Hyundai Creta white colour car. While checking the car, the police personnel found white rambo plastic polythene bag on the foot mat of the rear left seat of the car. On examining, accused Bala Devi stated that the rambo bag belongs to her and on opening of the white rambo plastic polythene bag, they found 10 bundles similar packets wrapped with yellow cellophane taps and the 10 bundles contained 5 similarly packed small bundles wrapped with transparent cellophane and tissue. On opening of the bundles, the police personnel found the suspected WY Amphetamine tablets.;