ABDUL RASHID Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Basak, learned counsel appearing for the applicant. Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.

(2.) This is an application filed by the applicant under Sec. 439 of CrPC for granting bail to the accused persons namely, Sri Abdul Razzak, Sri Jamal Hossain, Sri Dulal Miah and Sri Abdul Hossain who have been arrested in connection with Radha Kishore Pur P.S. Case No.04 of 2024 (Special NDPS 3 of 2024), registered under Ss. 21(b)/25/29 of the NDPS Act.

(3.) Mr. Basak, learned counsel appearing for the applicant submits that in the present case the accused persons are to some extent suffering from addiction. They were not involved in trading of any contraband articles. Only they went to the house of one Rupan Miah, the principal accused for their own consumption of contraband articles which were very small quantity in nature. However, learned counsel appearing for the applicant further submits that the accused persons have realized their mistakes and they have been properly rehabilitated in the Rehabilitation Centre as per direction of this Court.