PRAMOD KONWAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This petition under Sec. 439 Cr.P.C. is preferred for releasing accused, Shri Pramod Konwor, on bail, who has been languishing in jail hazot for last 107 days, in connection with KSA/SC (NDPS) Case No. 06/2021 corresponding to Changlang P.S. Case No. 25/2021 registered under Sec. 21(C)/29 of NDPS Act.

(2.) Heard Mr. N. Sharma, the learned counsel for the petitioner. Also heard Ms. T. Jini, the learned Additional Public Prosecutor for the State of Arunachal Pradesh.

(3.) Mr. N. Sharma, the learned counsel for the petitioner, has highlighted following points during his argument:-