NISHA CHETTRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. P. Chettri, learned counsel for the petitioner, who has submitted that the petitioner has approached this Court with this instant application for grant of bail in favour of Shri. Promod Chettri, who was arrested on 3/5/2023 in connection with Nongpoh P.S. Case No. 51(5) 2023 under Sec. 21(b)/29 of the NDPS Act, 1985.

(2.) The learned counsel has also submitted that the charge sheet have since been filed by the Investigating Officer and the matter is now proceeding for trial before the Court of the learned Special Judge (NDPS), Nongpoh, Ri-Bhoi District.

(3.) In course of trial, six prosecution witnesses have been examined out of a total of nine witnesses. It is also the submission of the learned counsel that the co-accused in the case has already been granted bail by this Court vide order dtd. 16/11/2023. The learned counsel has fairly submitted that on previous occasion, a bail application on behalf of the said accused person has already been preferred before this Court, which was duly rejected vide order dtd. 8/12/2023. However, there has been a change in circumstances which was not noticed by the accused person or the petitioner for the same to be brought to the notice of this Court in the previous round of consideration of the said bail application.