AMRIT MANDAL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.A. Sheikh, learned counsel for the petitioner who has submitted that the petitioner is the nephew of an accused person namely, Smti. Bina Sarkar who was arrested in connection with Nongpoh P.S. Case No. 190 (10) 2022 under Sec. 21(b)/29 NDPS Act.

(2.) The investigation having been completed, the Investigating Officer has filed the final report, including the charge sheet on 20/11/2022 with the observation that a prima facie case is found well established against the accused in question as well as another co-accused.

(3.) The case has been duly taken cognizance of by the Court of the learned Special Judge (NDPS) at Nongpoh and was registered as Crl. NDPS Case No. 11 of 2022. The stage of the case is for framing of charge.