CHONGHOI HAOKIP Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Y.S. Mannan, learned counsel for the petitioner. Also heard Mr. S.C. Kayel, learned Standing Counsel for the respondent.

(2.) In this petition, under Sec. 482 of the Code of Criminal Procedure, the petitioner, namely, Smti. Chonghai Haokip, has challenged the correctness or otherwise of the order dtd. 23/12/2022, passed by the learned Addl. Sessions Judge, No.3, Kamrup (M) at Guwahati, in NDPS Case No.215/2022, arising out of DRI Case No. 18/CL/NDPS/HEROIN and METH/DRI/GZU/2021-22, under Sec. 8(C)/21(C)/22(C)/ 23(C)/25 of NDPS Act, pending before the court of learned Addl. Sessions Judge, No.3, Kamrup (M) at Guwahati.

(3.) It is to be mentioned here that, vide impugned order, dtd. 23/12/2022, the learned Addl. Sessions Judge, No.3, Kamrup (M) at Guwahati, has dismissed the petition filed by the petitioner for granting her default bail.