EKBAL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1. Ekbal Ali @ Ikbal Ali, and 2. Mintu Ali, in connection with Rangia Police Station Case No. 1106 of 2020, registered under Sections 17(c)/29(1) of the NDPS Act.

(2.) The case diary produced, has been perused.

(3.) Heard Mr. M. Biswas, learned counsel for the petitioners as well as Mr. N.K. Kalita, learned Additional Public Prosecutor for the state respondent.