SEI MINTHANG TOUTHANG Vs. OFFICER-IN-CHARGE

JUDGEMENT

(1.) These petitions have been filed by the petitioners under Section 439 of the Code of Criminal Procedure, 1973 read with Section 37 of ND and PS Act, 1985 to enlarge them on bail in connection with the FIR Case No.24(3)2020 MRG PS registered under Section 18(b)/28&60(3) of ND and PS Act.

(2.) Since both the petitions are arising out of the same Crime number and the issue involved is also one and the same, both the petitions are taken up together and disposed of by this common order.

(3.) The petitioners were arrayed as accused 1 and 2 and were arrested in relation to the FIR Case No.24(3)2020 MRG PS. Earlier, the petitioners have approached the Special Judge (NDPS), Bishnupur for bail. By an order dated 12.6.2020, the Special Judge, rejected the bail petitions.