KHUPLIANSUM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an application under Sec. 439 Cr.P.C with a prayer for grant of bail on behalf of the accused person Smti. Kimneikhol Khongsai who was arrested with Khliehriat P.S. Case No. 64 of 2022 under Sec. 21(c)/22(a)/29 NDPS Act and also in another case being Khliehriat P.S. Case No. 65 of 2022 under Sec. 21(c)/29 NDPS.

(2.) Heard Mr. M.F. Qureshi, learned counsel for the petitioner who has submitted that the accused person abovenamed, on 27/10/2022, while on her way to Shillong from Manipur to appear before the Special Judge (NDPS) in Crl.(NDPS) Case No. 9 of 2020, in the early hours of the same day, she was arrested and taken into custody.

(3.) It is the submission of the learned counsel that the accused person was shown arrest in the aforementioned criminal cases, allegedly on being implicated by the co-accused, who were arrested in connection with the said criminal cases.