RASMITA DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure, 1973, for grant of bail to accused Balaram Dey who has been arrested on 07.04.2020 in connection with Pecharthal Police Station case No.2020 PTL 010 for allegedly committing offence punishable under Sections 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, herein after referred to as the 'NDPS Act'.

(2.) Smt. Rasmita Dey, wife of the accused, has filed this application seeking release of her husband on bail and in her affidavit annexed to the application, she has stated that no other application for bail in relation to the same matter stands filed in the High Court or in the Supreme Court.

(3.) The material facts, relevant for disposal of the matter, briefly stated, are as follows: