DECHAY TSHERING BHUTIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, CrPC) by the petitioner.

(2.) The charge in connection with which the petitioner seeks bail is under 22(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, NDPS Act) in connection with NDPS Case No. 06 of 2021 arising out of Kalimpong Police Station Case No. 229 of 2021 (for short, the said case).

(3.) The petitioner is a resident of Siliguri, P.S. Pradhan Nagar.