AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 105 wordsW. Diengdoh, J
Heard Mr. S.S. Yadav, learned counsel for the petitioner. Also heard Mr. R. Gurung, learned GA appearing for the State respondent.
In course of hearing, the record of proceedings in Crl. (NDPS) Case No. 23 of 2023 under Section 21(c) and 29 of NDPS Act pending before the Court of the learned Special Judge (NDPS), Ri-Bhoi District, Nongpoh is required to be looked into. The learned counsel has submitted that he may be allowed to produce copy of the same tomorrow.
Accordingly, hearing of this application is adjourned for the day and to be listed for further hearing tomorrow, that is 26.06.2025.