SUBHADRA DEBBARMA Vs. RUPAN MIAH

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner in Bail Application no. 20 of 2020 as well as Mr. D. Datta, learned counsel appearing for the petitioner in Bail Application no. 21 of 2020. Also heard Mr. Ratan Datta, learned PP appearing for the State-respondent.

(2.) In course of hearing of both the bail applications which involve similar questions of fact and law, Mr. Lodh, learned counsel has referred two decisions of the Apex Court in Hitendra Vishnu Thakur and others v. State of Maharashtra and others reported in (1994) 4 SCC 602 and Sanjay Kumar Kedia alias Sanjay Kedia v. Intelligence Officer, Narcotics Control Bureau and another reported in (2009) 17 SCC 631, where the law of granting default bail after expiry of 180 days in connection with cases relating to NDPS Act, has been settled.

(3.) Having due regard to the law settled by the Apex Court, according to me both the accused-persons, namely, Rupan Miah and Halim Miah are entitled to be released on bail.