SATMINTHANG KHONGSAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner assisted by Ms. S. Chanda. Also heard Mr. R.K.Dev. Choudhury, learned Dy. SGI and Standing Counsel for the NCB assisted by Ms. L. Gogoi.

(2.) The instant criminal petition and the bail application are being disposed of together due to commonality of issues involved therein.

(3.) The criminal petition has been filed invoking Sec. 528 BNSS by the two petitioners, namely, Satminthang Khongsai and David Jamtinlal Haokip seeking interference with order dtd. 16/10/2025 passed by the learned Special Judge, Cachar, Silchar, in NCB Crime Case No. 5/2025, whereby, invoking the provisions of Sec. 36A(4) of the NDPS Act -the statutory period was extended by another 6(six) months (180) days.