HIRAKJYOTI BHARALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N Ahmed, learned counsel for the petitioner and Mr. D Das, learned Additional Public Prosecutor for the State respondent. By this application filed under Section 439 Cr.P.C., the accused petitioner, namely, Hirakjyoti Bharali has prayed for granting bail, in connection with Sualkuchi PS Case No. 96/2020 under Sections 269/270 of the IPC read with Section 20 (C ) of NDPS Act.

(2.) Case diary, as called for, is placed before the Court.

(3.) On scrutiny of the case diary, it appears that 2.50 kgs of suspected ganja was seized from the accused. The FSL report is yet to be received. The quantity of suspected ganja seized falls within the category of above small quantity and below commercial quantity, although the case is registered under Section 20(C) of the NDPS Act. He has been in judicial custody since 23.05.2020, that is, for 61 days. The investigation has substantially progressed.