MINA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Heard Mr. R.P. Hazarika, learned counsel for the petitioner. Also heard Mr. N.J. Dutta, learned Additional Public Prosecutor, Assam.

(3.) The present application has been filed by the applicant/petitioner for enlargement on bail under Section 439 of the Code of Criminal Procedure, 1973 in connection with Laluk Police Station Case no.212/2020 under Sections 21(b)/22(b) of N.D.P.S. Act, 1985. The petitioner was arrested in connection with the aforesaid case on 13.06.2020 and since then she is in custody.