RASMITA DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under Section 439 of the Code of Criminal Procedure, 1973, has been filed by Smt. Rasmita Dey for granting bail to her accused husband 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.) Heard Mr. A.Bhowmik, learned Counsel appearing on behalf of the petitioner and Mr. R.Datta, learned Public Prosecutor representing the State respondent.

(3.) Similar application under Section 439 Cr.P.C seeking release of the accused on bail was filed almost on same grounds which was disposed of by this court vide order dated 01/05/2020 in BA No.42 of 2020.