MAYA AKTHER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application under section 439 of the Code of Criminal Procedure, 1973 (Cr.P.C in short) for grant of bail to accused Babul Miah who has been arrested and put to custody in PR Bari P.S. case No. 41 of 2020 under Sections 21(c) & 29 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (NDPS Act in short).

(2.) Smt. Maya Akther, wife of the accused has filed this application seeking release of her husband on bail. Her application is supported by an affidavit sworn by her before the Notary at Agartala on 07.12.2020. After the bail application was placed before this court on 10.12.2020, the case diary was called for which has been produced today. The accused is in custody since his arrest on 05.05.2020 and he has completed 227 days in custody.

(3.) Heard Mr. S. Lodh, learned counsel appearing along with Mr. D. Datta, learned counsel for the petitioner. Also heard Mr. R. Datta, learned P.P appearing for the State respondent.