RITU PARNA SEN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This bail application under Sec. 439 of Cr.P.C. read with Sec. 37 of NDPS Act is filed on behalf of the accused-in-custody namely Sri Abhijit Nama for releasing him on bail in connection with Agartala GRPS Case No.2021 GRP 008 registered under Ss. 21(C)/29 of NDPS Act, 1985 corresponding to Special (NDPS)-97 of 2024 .

(2.) Heard Learned Counsel, Mr. Debajit Biswas appearing on behalf of the applicant and also heard Learned P.P., Mr. Raju Datta appearing on behalf of the State-respondent.

(3.) At the time of hearing, Learned Counsel appearing for the accused-in-custody drawn the attention of the Court that this present accused is lodging in jail for more than 2 (two) months and till today the trial of this case could not be completed and as such Learned Counsel urged for releasing the accused on bail in any condition.