LILY SITLHOU Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. K. Chisa, learned counsel for the petitioner who has pressed for grant of bail on behalf of the sister of the petitioner who was arrested initially in connection with Nongpoh P.S. Case No. 51(5) 2023 under Sec. 21(b)/29 NDPS Act. The Investigating Officer upon launching of investigation has completed his investigation and charge sheet was accordingly filed along with the final report. The finding of the I/O is that a prima facie case under Sec. 29 NDPS is found well established against the accused person named herein and the case is now proceeding for trial before the trial court. It is also the submission of the learned counsel for the petitioner that the accused/sister of the petitioner is not at all involved in the case and no evidence is made out against her inasmuch as there are no findings to support the prosecution's case as far as she is concerned.

(2.) Under such circumstances, the prayer of the petitioner is for grant of bail to the said accused person with any conditions this Court may be pleased to impose.

(3.) Mr. J. Thabah, learned GA appearing for the State respondents has submitted that from the papers enclosed with this petition filed by the petitioner, it appears that copies of the relevant statement, particularly that of the co-accused is not available when in fact, it is on the basis of the statement of the said co-accused that the accused/sister of the petitioner is found involved in the said case and her complicity is also found well established. However, the learned GA has submitted before this Court that the State respondents may be allowed to produce the relevant records, including the statement of the said co-accused for consideration by this Court.