RONALD KYNDIAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.S. Yadav, learned counsel who has submitted that the petitioner has approached this Court by way of this application under Sec. 483 of the BNSS with a prayer for grant of bail since he was arrested on 1/7/2023 in connection with Umsning P.S. Case No. 21(07) 2023 under Sec. 21(c) and 29 of the NDPS Act.

(2.) The learned counsel has submitted that the case has since been charge sheeted and the learned Special Judge (NDPS), Ri-Bhoi District, Nongpoh had taken cognizance of the same in Crl. (NDPS) Case No. 23 of 2023. The stage of the case is for recording of evidence of the prosecution's witnesses.

(3.) The learned counsel has also fairly admitted that this is the second bail application filed before this Court, the first one was dismissed by this Court vide order dtd. 26/6/2025. Since then, certain material witnesses have been examined in the case, their deposition of which has prompted the petitioner to approach this Court with a prayer for grant of bail, centered on the merits of the case.