SANGET DEB BARMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. S. Nongsiej, learned counsel for the petitioner who has submitted that the petitioner being aggrieved by the order dtd. 18/7/2023 passed by the learned Special Judge (NDPS) in DRI Case No.07/CL/NDPS/GANJA/DRI/SHG/2023-24 has now approached this Court with a prayer for quashing and setting aside the said order impugned herein.

(2.) It is the submission of the learned counsel that the petitioner was arrested by the officers of the Directorate of Revenue Intelligence (DRI), Shillong Regional Unit on 14/1/2023 and was remanded to judicial custody on the same day. The petitioner is still under custody till date, his custody being extended from time to time on prayer of remand.

(3.) The petitioner being in custody for more than 180 days, therefore on 14/7/2023 an application for grant of default bail was preferred before the trial court, the application being registered as Bail Application No. 174(H) 2023 wherein the learned Special Judge had posted the matter for hearing on 18/7/2023.