MRINAL DAIMARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.S. Basumatary, learned counsel for the petitioner and Mr. T.K. Misra, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 Cr.PC has been filed by the petitioner, namely, Shri Mrinal Daimari, seeking bail in connection with Udalguri P.S. Case No. 46/2020 registered under Sections 20(b) of the NDPS Act, corresponding to G.R. No. 246/2020, wherein he was arrested on 29.02.2020 and since then, he is in custody.

(3.) As per the FIR of the case dated 29.02.2020, on the basis of the secret information and the other arrested accused persons of the case, the house of one Sibanand Basumatari and the petitioner Mrinal Daimari of village No. 1 Sapkhaiti under Udalgrui Police Station were searched by the Police personnel of Udalguri Police Station, wherefrom 34 Nos. of small container with suspected brown sugar (Heroin) and 3 Nos. of Syringe along with 25 Nos. of small empty container were recovered. Arrested persons including the petitioner were found to be involved in the trade of contraband drugs.