JHUTAN NAMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. A. Pal, learned counsel appearing for the applicant.

(2.) Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.

(3.) This is an application filed by the applicant under Sec. 439 of CrPC read with Sec. 37 of the NDPS Act for granting bail to the accused person namely, Bishnu Nama who has been arrested in connection with Kalamchaura P.S. Case No.2023/KLC/082 (NDPS) registered under Ss. 20(b)(ii)(c)/25/29 of the NDPS Act.