MD. ASIF ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 439 of the CrPC, the two petitioners namely Asif Ali and Risab Ali @ Risab Alam, who is in custody since 08.07.2020, has prayed for releasing him on regular bail in connection with the Changsari P.S. Case No.363/2020, under Sections 21(a)/29 of the NDPS Act.

(2.) Heard learned counsel for both sides and perused the record.

(3.) Attention has been drawn to the fact that 4 Grams of heroin was recovered from one Sandip Das, which was kept in his restaurant near the Saraighat College, Changsari for the purpose of sale. It is the allegation that the present two petitioners went to purchase the said article and they fled away while search was conducted in the restaurant. The contraband article which was recovered from the said Sandip Das was seized which is below the small quantity (5 Grams).