BIKASH BAISHYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel for the accused-petitioner and Mr. B. Sharma, learned Addl. PP for the State/respondent.

(2.) This bail application has been filed by the accused-petitioner, namely, Bikash Baishya seeking bail in connection with Jalukbari P.S. Case 645/2021 under Sections 22(b)/29 of the NDPS Act, 1985.

(3.) Pursuant to the FIR dated 11.06.2021 lodged by one SI Tonmoy Nath before the Jalukbari police station, an allegation was made regarding seizure of brown sugar. The seized item was tested with the Narco Testing Kit, which tested positive for brown sugar. The accused-petitioner was arrested on 11.06.2021 and he was remanded in custody on 12.06.2021 and since the date of remand he has been in judicial custody.