MD. AYUB KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Mahajan, learned counsel for the petitioners and Mr. HK Sarma, learned Addl. Public Prosecutor for the State/respondent.

(2.) This is an application u/s 439 Cr.P.C. praying for bail by the petitioners, namely, 1. Md. Ayub Khan and 2. Md. Ranju Ahmed, who are in detention in connection with Silapathar PS Case No. 287/2020 corresponding to G.R. Case No. 695/2020 (SLP) under sections 18(a)/27 of the NDPS Act.

(3.) The petitioners were arrested for having found possessing 2 gms. of opium and it is stated that the petitioners were the consumers of the said contraband. It is also stated that while the bail petition was moved on the previous date, the learned Addl. Public Prosecutor sought time to get the instruction whether there was any previous criminal antecedent of this petitioners being involved in any offence under the NDPS Act.