SHAHIDUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner. Also heard Mrs. S.H. Bora, learned APP appearing for the State, who has produced the case diary.

(2.) By this application under Section 439 Cr.P.C., the petitioner, namely, Shahidul Hoque, who was arrested on 02.09.2020, is seeking bail in connection with Barpeta PS Case No. 1715/2020 under Section 22(b) (c) of NDPS Act, 1985.

(3.) On a perusal of the materials available in the case diary, it appears that without container, 0.62 gm. of contraband drug was found in possession of the petitioner and the petitioner is accused of drug peddling. It appears that the maximum period of detention under Section 167(3) Cr.PC. is 60 days and as the petitioner was arrested on 02.09.2020, the petitioner has suffered 56 days of custody as on today.