PRIYA LAL HALDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under sec. 439 Cr.P.C. has been filed for releasing the accused namely Priya Lal Halder on bail who has been undergoing imprisonment since 16/9/2021 in case No. Special (NDPS) 27 of 2019 under Sec. 21(c) and 29, NDPS Act, 1985.

(2.) Successive applications of the accused for pre arrest bail were rejected by this court by orders dtd. 16/7/2021 and the subsequent order dtd. 10/9/2021. Thereafter, he surrendered at the police station on 16/9/2021. He has been undergoing imprisonment since then.

(3.) Heard Mr. B. Deb, counsel appearing for the petitioner along with Mr. S. Rahman, learned advocate. Also heard Mr. R. Datta, learned P.P. appearing for the State respondent along with Mr. S. Debnath and Mr. S. Ghosh, learned Addl. Public Prosecutors.