KYAW KYAW NAING Vs. THE DISTRICT MAGISTRATE AND ORS.

JUDGEMENT

(1.) Heard Shri P. Tomcha Meetei, learned Advocate appearing for the petitioner and Smt. L. Monomala, learned Government Advocate appearing for the respondents.

(2.) The validity and correctness of the order of detention dated 29.01.2020 passed by the District Magistrate, Thoubal District, Manipur is under challenge in this writ petition.

(3.) The allegations as stated in the grounds of detention dated 29.01.2020 are, short, that the detenu is an international drug smuggler and has network of transportation of WY Tablets from across Myanmar into India. The modus operandi of the detenu was the smuggling of WY Tablets rolled into carpets and then, transported to Silchar and Dimapur via Moreh and Imphal. In the statements given by all the accomplices, the name of the detenu has figured as the Kingpin. It came to light when a seizure of drug consignment worth Rs.400 crore was made by the Thoubal Police on 24.08.2019 which were rolled into carpets and loaded into a DI Truck driven by Md. Hussain who revealed that he was getting the consignment into India upon his instructions. The detenu was arrested based on the information given by the driver of the truck. The total value of drug seizure was estimated to be around Rs.400 crore for which a case under FIR No. 94(8)2019 TBL-PS u/s 22(C)/29/60(3) ND and PS Act dated 24.08.2019 was registered by the police. Thereafter, the entire network of drug smuggling was busted at Thoubal and Agartala. The detenu revealed his nexus in the smuggling of WY Tablets into India and confessed that he used to transport WY Tablets from Myanmar to Manipur and then, to Bangladesh. On 28.01.2020, the detenu was granted bail by the Special Judge, ND and PS, Thoubal District, Manipur.