Seikhongam Haokip vs The Union Of India
2024 Latest Caselaw 8379 Gua

Gauhati High Court

Seikhongam Haokip vs The Union Of India on 14 November, 2024

Author: Manash Ranjan Pathak

Bench: Manash Ranjan Pathak

                                                                   Page No.# 1/2

GAHC010274112023




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : Bail Appln./4429/2023

            SEIKHONGAM HAOKIP
            S/O LATE PAOJATONG HAOKIP
            PERMANENT RESIDENT OF VILL M. SONGPI, JOUJANG, P.O. MOTBUNG,
            P.S. GAMNOM SAPARMEINA
            DIST. SENAPATI, MANIPUR,
            DIST. 795107
            PRESENTLY RESIDING AT VILL- DAMDEI
            TALOULONG, BEHING CHILDRENS HOME, P.O. AND P.S. MOTBUNG, DIST.
            KANGPOKPI, MANIPUR, PIN-795107

            VERSUS

            THE UNION OF INDIA
            NARCOTICS CONTROL BUREAU
            REP.BY THE SPECIAL PP, NCB.



Advocate for the Petitioner   : M K BORAH, MS. P. KASHYAP

Advocate for the Respondent : SC, NCB,




                                          BEFORE
           HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                          ORDER

14-11-2024

Heard Mr. M. K. Borah, learned counsel for the petitioner and Ms. M. Deka, learned counsel appearing on behalf of Mr. S. C. Keyal, learned Standing Page No.# 2/2

Counsel, DRI.

2. By this application filed under Section 439 CrPC, the petitioner, namely, Shri Seikhongam Haokip, son of late Paojatong Haokip is seeking bail in NCB Crime No. 12/2023 registered under Sections 8(c) read with Section 21(c)/29 of the NDPS Act, wherein he was arrested on 01.08.2023 and in custody since then.

3. On instruction, Mr. Borah, learned counsel for the petitioner submitted that in the meanwhile, hearing of NDPS Case No. 16/2024 arising out of NCB Crime No. 12/2023 presently pending before the Special Judge (NDPS)-cum- learned Additional Sessions Judge No.1, Kamrup (Metro), Guwahati is complete and the judgment is awaited. As such, the petitioner is not pressing this bail application.

4. Accordingly, this bail application stands dismissed, as not pressed.

JUDGE

Comparing Assistant