CHINGLEMKIM W/O LIANZAMUAN SIMTE Vs. JOGESH SINGH SAIN, CUSTOMS OFFICER

JUDGEMENT

(1.) Heard learned counsel, Mr. P.K.Borah for and on behalf of the accused, Shri. Lianzamuan Simte, who submits that Customs Officers found nothing nor seized anything from the possession of the accused person and on their request he called 4(four) persons and the Customs officers seized some contraband item from the possession of the other persons. Therefore, learned counsel argued that nothing was found from the possession of the accused, Shri Lianzamuan Simte and moreover he is in custody for the last 165 days so he may be released on bail.

(2.) In response to the order passed by this Court dated 06-12- 2016, Investigating Officer, Mr. Ramekbar Roy appeared and produced the CD before this Court.

(3.) On the other hand, learned standing counsel for Customs Department, Mr. N.Mozika submits that from the possession of the accused, Amphetamine tablets was recovered as well as a money counting machine and a revolver.