MAHMADUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.J. Das, learned counsel for the petitioner. Also Heard Ms. A. Begum, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Section 439 Cr.P.C., the petitioner, namely, Md. Mahmadul Islam @ Mahmudul @ Milton, has prayed for grant of bail in connection with CID P.S. Case No. 13/2020 registered under Sections 21(b)/29 of the NDPS Act, 1985.

(3.) The case diary, as called for, is placed before the Court.