REKIBUDDIN AHAMED Vs. STATE OF MANIPUR

JUDGEMENT

(1.) I heard Mr. Gunedhor, learned counsel for the petitioner and Mr. Y. Ashang, learned PP for the State respondents.

(2.) This is an application under Sec. 439 of the Code of Criminal Procedure, 1973 for releasing the petitioner, who is the third accused, on bail in connection with FIR No.06(02)2022 NAB-PS under Ss. 22(C)/29/60(3) ND and PS Act.

(3.) The facts in a nutshell are as under: