BIKASH RAY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application under sec. 438 Cr.P.C for granting pre-arrest bail to Bikash Ray, petitioner who is apprehending arrest in Bishalgarh PS case No.2021/BLG/059 which has been registered under Sec. 20(b)(ii)(C), 25, 27A, 29 and 32 of the NDPS Act, 1985.

(2.) Similar application was earlier considered by this court in A.B 66 of 2021 and after consideration of the grounds advanced by the petitioner as well as the submissions of learned P.P, the said application was rejected by an order dtd. 17/9/2021.

(3.) The facts of the case may be reproduced from the said order dtd. 17/9/2021 which is as under: