BIJAY PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. BN Majumder, learned senior counsel assisted by Mr. B. Paul, learned counsel appearing for the applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.

(2.) This is an application filed under Sec. 439 Cr.P.C. for granting bail to the accused, Bimal Paul, who has been in custody since 9/6/2024 in connection with Sidhai PS case no. 2024 SDI 034 registered under Ss. 22(C)/25/29 of the NDPS Act.

(3.) The question is as to whether the contraband articles were seized from the house premise of the accused, Bimal Paul and whether the ring-well is situated within the house premise of the accused, Bimal Paul.