CHONGHOI HAOKIP Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri YS Mannan, learned counsel for the applicant, namely, Smt. Chonghoi Haokip, who has filed this bail application under Sec. 439 of the Cr.PC praying for bail in connection with DRI Case No.18/CL/NDPS/HEROIN and METH/DRI/GZU/2021-2022 under Sec. 8(c)/21(c)/22(c)/23(c)/25 of the Narcotics Drugs and Psychotropic Substances (NDPS) Act, 1985.

(2.) The applicant was arrested on 4/2/2022.

(3.) Pursuant to the order of this Court dtd. 12/7/2022, the scanned copies of the case record have been received. Further, Shri SC Keyal, learned Standing Counsel, DRI has also produced the records of the case in original.