ELAHI SK AND OTHERS Vs. PABITRA TALUKDAR

JUDGEMENT

(1.) Heard the learned advocates appearing on behalf of the respective parties.

(2.) The accused/petitioner is seeking bail in connection with a case relating to offences punishable under Section 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 read with Section 27(a)(b)(ii) of the Drugs and Cosmetics Act, 1940.

(3.) Having considered the case diary and the materials on record, and particularly, when the charge-sheet has been submitted and the petitioner is in custody for more than eight months, we are of the opinion that further detention of the accused/petitioner is not necessary.