KORIMAYUM RUKSANA Vs. OFFICER-IN-CHARGE, NAMBOL POLICE STATION

JUDGEMENT

(1.) Heard Mr. H. Chandrakumar and Ms. L. Ashapriya, learned counsels appearing for the petitioner and Mr. Y. Ashang, learned PP appearing for the respondent.

(2.) The present application has been instituted on behalf of Miss Korimayum Ruksana @ Ruksana Rahman under Sec. 439 of the CrPC read with Sec. 37of the ND and PS Act, 1985 read with Sec. 482 of the CrPC with the following prayer:

(3.) Mr. H. Chandrakumar, learned counsel appearing for the petitioner submitted that on 26/4/2024, the petitioner, while travelling along with her mother namely, Mrs. Wahida Rahaman in an auto-rickshaw for medical treatment of her fractured leg besides routine health check-up of her mother, was apprehended by police personnel of Bishnupur Police Station at Govindagram Makha Leikai near Lai Haraopham at 01:10 p.m. without any jurisdiction, since the alleged place of occurrence falls within the jurisdiction of Nambol Police Station on the allegation that they were in possession of 238 grams of heroin powder which is an intermediate quantity as per relevant law. On the same day at around 10:30 p.m., they along with driver of the auto-rickshaw at Nambol Police Station were arrested and an FIR being FIR No. 15(4)2024 NBL-PS, U/S 21(b)/60(3)/23 ND&PS Act was registered against them.