ROBINUS RIPNAR 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 12/3/2024 in connection with Nongpoh P.S. Case No. 25(03) 2024 under Sec. 120B/121A IPC read with Sec. 10/13/18 of the Unlawful Activities (Prevention) Act, 1967 read with Sec. 5 & 6 of the Explosive Substances Act.

(2.) It is also the submission of the learned counsel that this is the third bail application preferred before this Court and four other bail applications preferred before the learned Trial Court. The bail application filed before this Court was withdrawn with liberty to file a fresh one, hence this application.

(3.) The learned counsel has submitted that since the time when the petitioner was arrested, on investigation conducted, the Investigating Officer has filed the final report along with the chargesheet, finding a prima facie case well made out against the petitioner herein as well as against other coaccused persons. However, till date the charges have not been framed even though the prosecution has cited about 31 witnesses to be examined from its side.