ATUL DEV Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Das, learned counsel for the petitioner. Also heard Mr. M.P. Goswami, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Section 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Shri Atul Dev @ Haru, in connection with Simen Chapori Police Station Case No. 34/2021 registered under Sections 21(b)/27 NDPS Act.

(3.) Mr. Das, learned counsel for the petitioner has submitted that the accused- petitioner was forwarded to the court, after arrest, on 17.06.2021 and as such, he is in custody for 61 (sixty one) days, as on date.