HAFIZUR RAHMAN Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Ms. D. Mawthoh, learned counsel for the petitioner, who has submitted that this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 for grant of bail has been filed on behalf of his elder brother, Shri. Sirajul Hoque, who is an accused, who was arrested in connection with Nongpoh P.S. Case No. 83 (08) 2025 under Sec. 21(b)/27A/29 NDPS Act.

(2.) The accused brother of the petitioner was arrested on 6/8/2025 and is still in judicial custody.

(3.) When inquiry was raised whether charge sheet was filed or not, Mr. R. Gurung, learned GA appearing on behalf of the State respondent has sought for some time to seek instructions.