MAYA GWALA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard learned counsels appearing for the parties.

(2.) This petition has been filed under Sec. 528 BNSS seeking quashing of the order dtd. 23/9/2024 passed in NDPS Case No.23 of 2023 arising out of Khliehriat P.S. Case No.37(5) of 2023 by which the bail granted to the petitioner by order dtd. 1/12/2023 was cancelled.

(3.) A perusal of the petition shows that the petitioner has disclosed the relevant facts of the case till 23/9/2024, on which date the impugned order was passed. The present petition has been preferred before this Court after lapse of a period of more than one year from the date of impugned order of cancellation of bail, but the petition is absolutely silent as regard to the occurrence of any event or development in the case which took place in the intervening period.