RAHUL RAHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Nath, 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, Rahul Raha, who was arrested on 28.04.2020, is seeking bail in connection with Hatigaon PS Case No. 231/2020 under Section 22(A) NDPS Act.

(3.) On a perusal of the case diary, it appears that there are incriminating materials against the petitioner of peddling drugs in name of supplying water through a tanker. The case diary reveals that 10 grams of suspected brown sugar was seized in six numbers of plastic containers. However, as per the seizure list, drugs were sized from the possession of Bhaskar Boro with whom the petitioner was found.