PRINCE KUMAR Vs. INTELLIGENCE OFFICER, NCB, IMPHAL

JUDGEMENT

(1.) Heard Mr. L. Seityandra, learned counsel appearing for the petitioner and Mr. Darakishore, learned senior PCCG assisted by Miss Niana, learned counsel appearing for the respondent at length.

(2.) The present Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 praying inter-alia for releasing the Accused/Petitioner on bail during the pendency of NCB Crime No. 11/NCB/Imp/2022 dtd. 28/11/2022 u/s 8(c) r/w S. 21(c) ND&PS Act, in connection with the order dtd. 26/6/20233 passed by the Ld. Special Judge (ND&PS), Manipur, at Lamphelpat in Cril. Misc. (B) No. 122 of 2023 by necessary/appropriate bond(s), surety/sureties as deem fit for the satisfaction of the Hon'ble Court. The prayer of the application reads as follows:

(3.) The grounds for filing the present application are as follows :