DEVENDER SEN Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) CRL.M.A. 24356/2023 in BAIL APPLN. 1875/2021 1. This is an application seeking early hearing.

(2.) Learned counsel for the petitioner submits that the petitioner has already undergone custody of around five years.

(3.) In view of the above, early hearing is allowed and matter is taken up for hearing. BAIL APPLN. 1875/2021