NARAYAN SARKAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. L. Khyriem, learned counsel for the petitioner who has submitted that the brother of the petitioner is an accused in connection with Crl. (NDPS) Case No. 25 of 2023 under Ss. 20(b)(ii)(c)/27(A)/29 NDPS Act. That learned counsel for the petitioner has submitted that this application is filed for grant of bail as regard the said accused person on the ground that he is not at all involved in the alleged offence and that there is no material or evidence which can link him to the alleged offence. The relevant portion of the charge sheet which has been annexed with this petition has been referred to by the learned counsel for the petitioner which appears at page 21 of the petition in the second last para in which the I/O has clearly indicated that no suspected contraband was recovered from the body of the accused person herein nor from the vehicle in which he was travelling. It is on this ground that the prayer for grant of bail is made.

(2.) Ms. N.G. Shylla, leanred Sr. GA has submitted that instructions may be allowed to be sought for and also an extract copy of the case diary or any relevant materials may be produced and as such, it is prayed that this matter may be taken up on the next date fixed.

(3.) On consideration of the submission made, this Court will allow the prosecution to produce whatever relevant materials are available in opposition to the prayer made by the learned counsel for the petitioner.