ASHIK AHMED MONDAL@ LARJU Vs. STATE OF ASSAM

JUDGEMENT

(1.) The accused petitioner, Ashik Ahmed Mondal @ Larju, who has been arrested on 28.07.2020, has sought for regular bail by this application under Section 439 CrPC, in connection with Mankachar PS Case No. 515/2020, under Section 22 (c) of Narcotics Drugs and Psychotropic Substances Act, 1985.

(2.) Heard Mr HRA Choudhury, learned Senior counsel appearing for and on behalf of the petitioner. Also heard Mr N K Kalita, learned Additional Public Prosecutor for the State of Assam.

(3.) Case Diary has been produced and perused.