RAFIK MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. Sumitra Dey, learned counsel for the applicants. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.

(2.) This is an application for granting anticipatory bail to the applicants who are wanted in connection with Kalamchoura PS case No. 105 of 2023 registered under Ss. 20(b)(ii)(c)/25/29 of the NDPS Act.

(3.) From the case diary it is revealed that the applicants were packing cannabis in a rubber garden and the police on receipt of information from secret source arrived at the spot and tried to arrest the applicants, but the applicants fled away from the spot and they are absconding till today.