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Judgment
4 paragraphs · 92 wordsW. Diengdoh, J
Heard Mr. S. Pandit, learned counsel, who has submitted that this application under Section 483 BNSS read with Section 37 of the NDPS Act for grant of bail has been filed on behalf of the petitioner, who was arrested on 03.09.2025 in connection with ANTF P.S. Case No. 10 (09) 2025 under Section 22(c)/25/29 NDPS Act.
Ms. Z.E. Nongkynrih, learned GA has sought for accommodation on the ground that the conducting GA, Mr. R. Gurung, is indisposed for the day.
Accordingly, on prayer made, list this matter on 23.03.2026.