NUR ABDUS ALOM Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. Kar, learned counsel on behalf of the petitioner/accused and Mr. K. Khan, learned Sr. P.P. assisted by Mr. A. Kharwanlang, learned GA on behalf of the State of Meghalaya.

(2.) The Case Diary (C.D.) of Phulbari P.S. Case No. 30 (6) 2019 under Section 22(a)/22(b) NDPS Act read with Section 120 B IPC has been produced before this Court by the learned Sr. P.P.

(3.) This is an application filed under Section 439 Cr.P.C for grant of bail to the petitioner/accused Shri. Nur Abdus Alom Son of Forid Uddin Ahmed of New Farttapara Village, P.O: Sukchar, P.S. Sukchar District, South Salmara, Mankachar, Assam.