STATE OF JHARKHAND Vs. SUNNY KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the impugned judgment and order dtd. 24/11/2022, passed by the High Court of Jharkhand at Ranchi in B.A.No. 9276 of 2022, whereby the High Court had allowed the said application filed by the respondent-accused seeking bail in connection with Case No. 231 of 2022, registered at Police Station- Sadar, District- Chatra, Jharkhand for the offence punishable under Sec. -18 of the Narcotic Drugs and Psychotropic Substances Act (for short 'the NDPS Act').

(3.) It is sought to be submitted by the learned counsel appearing for the appellant-State that after the release of the respondent-accused on bail, vide the impugned order dtd. 24/11/2022 passed by the High Court, the respondent- Reason accused was involved in another case under the NDPS Act, and was also arrested for the same on 12/7/2023. He also submitted that the trial in respect of the present appeal, has already commenced and only three witnesses have remained to be examined.