AKASH RAJBHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K. Azad, learned counsel for the petitioner and Ms. S. Begum, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 Cr.P.C. has been filed by the petitioner, namely, Akash Rajbhar, seeking bail in connection with Changsari Police Station Case No. 235/2020 registered under Sections 20(b)(ii)(A) NDPS Act, 1985, corresponding to G.R. Case No. 891/2020, wherein he was arrested on 03.05.2020 and since then he is in custody.

(3.) As per the FIR of the case dated 03.05.2020 on the basis of specific information when the police personnel of Changsari Police Station apprehended the petitioner, while he was going towards Amingaon by riding his bicycle, recovered 598 grms of suspected Ganja from his possession in presence of the witnesses.