AINUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. T. Som, learned counsel for the petitioner. Also Heard Mr. D. Das, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Section 439 Cr.P.C., the petitioner, namely, Md. Ainul Hoque has prayed for grant of bail in connection with Moirabari P.S. Case No. 305/2020 registered u/s 21(a) of the NDPS Act.

(3.) The case diary, as called for, is placed before the Court.