MD. TAMIJUR RAHAMAN Vs. OFFICER-IN-CHARGE, LILONG POLICE STATION

JUDGEMENT

(1.) These petitions have been filed by the petitioners under Sec. 438 Cr.P.C. seeking to enlarge them on bail in the event of their arrest in connection with FIR No.29052022 on the file of Lilong Police Station under Ss. 21(c)/29 of the ND&PS Act.

(2.) Heard Mr. M. Devananda, learned counsel for the petitioners and Mr. Lenin Hijam, the learned Advocate General for the respondents.

(3.) The case of the prosecution is that on 20/4/2022 at about 2.00 a.m., one Md. Ajmir Hussain of Lilong Leijaokhong MathakLeikai came to Md. Aslam Khan and informed that Md. Ershad Khan was arrested by a team of Narcotic Cell, Imphal East led by ASI Md. Tamijur Rahaman (petitioner in A.B.No.27 of 2022). Thereafter, Aslam Khan and the father of Ershad Khan went for Canchipur and on reaching Palahanbi, Canchipur area, they met ASI Md. Tamijur Rahaman of Narcotic Cell and had a talk with him. At that time, ASI Md. Tamijur Rahaman demanded Rs.5.00 lakh for releasing accused Ershad Khan and the seized drugs (brown sugar). But, after a long discussion, the amount demanded was settled at Rs.1.5 lakh for releasing of Ershad Khan and the drugs. Thereafter, the father of Ershad Khan called Md. Ajmir Hussain for delivering the said amount of Rs.1.5 lakh to him for releasing his son.