ROSHAN BANIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. Thakuria, learned counsel for the petitioner and Mr. M.P. Goswami, learned Additional Public Prosecutor, Assam for the State.

(2.) This application under Section 439 Cr.P.C. has been filed by the petitioner, namely, Roshan Baniya, seeking bail in connection with GRPS Case No. 214/2019 registered under Section 22(c) of the NDPS Act, 1985, wherein he was arrested on 29.11.2019 and since then he is in custody.

(3.) As per the FIR of the case, the petitioner was found carrying 3 bundles of WY drugs tablets, 45 packets of blue colour tablets and 25 packets of black colour tablets altogether 70 packets of tablets containing 200 pieces in each packet.