MITHUN DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. J. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. A. Roy Barman, learned Additional PP appearing for the State-respondents.

(2.) This is an application filed under Sec. 438 Cr.P.C. for granting pre-arrest bail to the accused petitioner in connection with Special (NDPS) 25 of 2018 arising out of Khowai PS case no. 106 of 2018 under Ss. 20(b)(ii)(c)/25/29 of the NDPS Act pending before the Special Judge, Khowai Judicial District, Tripura.

(3.) Mr. Bhattacharjee, learned counsel submits that the petitioner is serving as Panchayat Secretary under the Government of Tripura. Mr. Bhattacharjee, learned counsel also submits that the petitioner is not FIR named and in the charge sheet, the petitioner has been implicated as an offender for commission of offence under Sec. 20(b)(ii)(c)/25/29 of the NDPS Act.