ANILBHAI NAYAKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. T. Momo, learned senior counsel assisted by Ms. N. Diana, learned counsel for the petitioners and Mr. W. Darakeshwar, learned Sr. PCCG for the respondent.

(2.) As the facts are similar in nature in both the bail applications, these applications are heard together and are disposed of by this common order.

(3.) The present bail applications have been filed by the petitioners under Sec. 439 of the Code of Criminal Procedure, 1973 read with Sec. 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 with a prayer for enlarging the petitioners/accused persons on bail in connection with the Special Trial Case No. 26 of 2023 which is pending before the learned Special Court (ND&PS), Manipur.