IN RE: AKKAS ALI & ORS. Vs. STATE

JUDGEMENT

(1.) The petitioners, apprehending arrest in connection with Goalpokor Police Station Case No. 466 of 2014 dated 26.08.2014 under Sections 447/188 of the Indian Penal Code read with Sections 21/22 of the Narcotic Drugs and Psychotropic Substances Act and Section 13(1)(a) of the Drugs and Cosmetics Act, have come to this Court for anticipatory bail.

(2.) Heard the learned counsel appearing on behalf of the parties. Perused the case dairy.

(3.) Admittedly this is second application for anticipatory bail after the first one was rejected on merits by a co-ordinate Bench of this Court on 11.05.2015 in connection with CRM No. 588 of 2015 and no case is made out which may justify us to entertain this application for the second time.