AISHA KHATOON Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S. Pandit, learned counsel for the petitioner, who has submitted that the petitioner herein has once again approached this Court with a prayer for grant of bail, and earlier prayer being made was rejected by this Court vide order dtd. 5/8/2025 passed in BA. No. 37 of 2025.

(2.) In due course, the petitioner/accused has again prayed for grant of bail on the ground of changed circumstances, the said prayer was made before the learned trial court in Bail Application No. 16 (H) 2026, but the same was rejected vide order dtd. 9/2/2026.

(3.) Now, the petitioner/accused has approached this Court with this instant bail application with a prayer for enlargement of bail on the ground that, in course of proceedings before the trial court and from the evidence of the prosecution witnesses who have since deposed before the trial court, it transpired that the petitioner/accused has not committed any offence of possession of contraband substance of a quantity more than the prescribed small quantity, and even, if the petitioner/accused is to be punished for such an offence, having been in custody for more than the prescribed period of punishment for possession of contraband of small quantity, therefore, the petitioner/accused is entitled to be released from custody.