KAYSWA BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Sinha, learned counsel for the petitioner and Mr. D Das, learned Additional Public Prosecutor for the State respondent. By this petition under Section 438 Cr.P.C., the petitioner, namely, Kayswa Bibi has prayed for pre-arrest bail apprehending arrest in connection with Gauripur PS Case No. 1339/2019 under Section 22(C) of the NDPS Act.

(2.) The case diary is not received. However, a status report on investigation is submitted by the investigating Officer.

(3.) Mr. B Sinha, learned counsel for the petitioner, contends that the alleged narcotic drugs was seized from the house of the petitioner and in that connection, the petitioner's husband and minor son were arrested and later on, the son was released on bail on 14.11.2019 by the Juvenile Justice Board. According to Mr. Sinha, the petitioner, who is a lady, was no way involved in the alleged incident and as such, she may be given the privilege of pre-arrest bail.