SDANGKI MYRPHET Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. M.A. Laitmon, learned counsel for the petitioner/applicant, who has submitted that the petitioner/applicant is an accused person, who was arrested on 30/6/2023 in connection with Jowai P.S. Case No. 80 (6) 2023 under Sec. 21(a) of the NDPS Act for recovery of 4.61 grams of heroin (small quantity). The matter is proceeding for trial in Crl. (NDPS) Case No. 7 of 2023.

(2.) It is also the submission of the learned counsel that in the meantime, the petitioner/applicant has obtained bail in connection with the said Jowai P.S. Case No. 80 (6) 2023.

(3.) However, the petitioner/applicant was again arrested on 18/9/2024 in connection with Jowai P.S. Case No. 76 (9) 2024 under Sec. 21(b)/27/27A NDPS Act. He was also granted bail in connection with this case vide order dtd. 21/11/2024.