SUBRATA SARKAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An application under Sec. 439 Cr.P.C has been preferred with a prayer for grant of bail to the accused person Sujit Sarkar, who was arrested and is still in judicial custody in connection with Crl. (NDPS) Case No. 25 of 2023 under Sec. 20(b)(ii)(c)/27(A)/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Similar applications have also been filed on behalf of three other accused persons, namely Karnajit Sarkar, Sanjit Sarkar and Tutan Sarkar respectively, who were also arrested in connection with the said Crl. (NDPS) Case No. 25 of 2023.

(3.) The grounds raised in the respective applications aforementioned being identical and similar and also the argument advanced on behalf of the said accused persons being a common one, therefore, this Court deems it fit and proper to address the issue by passing a common judgment.