PRANIP KOCHARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 439 of the CrPC, petitioner Pranip Kochari who is in custody since 06.08.2019, have sought for releasing him on regular bail in connection with the Special (N) Case No.01/2020 (in connection with Mangaldoi P.S. Case No.638/2019, under Section 22(c) of the NDPS Act.

(2.) Heard the submission of learned counsel for both sides and also seen the scan copy of the LCR.

(3.) The learned counsel for the petitioner has contended that there is violation of Section 42 of the NDPS Act, as the seizure was made without prior sanction from the superior authority and also there is violation of Sections 53A as well as Section 57 of the NDPS Act.