DEBOJIT DAIMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. T. Thakuria, learned counsel for the accused-petitioner and Ms. P. Das, learned counsel appearing for NCB.

(2.) By this application under Section 438, Code of Criminal Procedure, 1973 (Cr.P.C.), the accused-petitioner viz. Debojit Daimari, has prayed for pre-arrest bail apprehending his arrest, in connection with NCB Crime No. 11/2019 registered under Sections 20(b)(II)(C) and 29 of NDPS Act, 1985.

(3.) It is submitted by Ms. Das that upon completion of the investigation, a charge sheet has been submitted against the 2 (two) accused persons including the accused petitioner in connection with NCB Crime No. 11/2019 on 14.02.2020.