VICKY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Pandit, learned counsel for the petitioner who has submitted that this application has been preferred with a prayer for grant of bail on behalf of Shri. Vicky Kumar, the accused person who was arrested on 24/5/2023 in connection with Custom Seizure Case No. 01/CL/NDPS/GANJA/HQRS. PREV./SH/2023-24 under Ss. 20, 27A and 29 NDPS Act and upon investigation, the Investigating Officer (IO) having filed the charge sheet and finding that a prima facie case is well established against the accused person along with the other accused persons, they have been made to stand trial before the competent court of jurisdiction.

(2.) The regular case being registered as Crl. (NDPS) Case No. 8 of 2023 under Sec. 20(b) (ii) (c), 23 and 29 NDPS Act before the court of the learned Special Judge (NDPS) at Nongpoh, Ri Bhoi District, the stage of the case is for framing of charge which has not yet been framed till date. It is the submission of the learned counsel for the petitioner that this Court as far as the two other co-accused are concerned, has granted bail on consideration of the facts and circumstances of the case of the parties therein and as such, the accused person in question, his case being similarly situated, may therefore be enlarged on bail with any conditions that this Court may deem fit to impose.

(3.) Mr. J.I. Nongrum, learned counsel for the respondent/Union of India has submitted that the accused person in question was the driver of the vehicle which had ferried the other co-accused persons and has led the police to the discovery of the contraband substance at a place called Liarbang, Ri-Bhoi District for which the prosecution has initiated the proceedings against all the accused persons involved in the case.