MATIAR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Rahman, learned counsel for the accused-petitioner as well as Mr. NK Kalita, 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, Matiar Rahman, in connection with Kalgachia P.S. Case No. 676/2020 registered under Section 21(a)(b)/22(a)(b) of the NDPS Act.

(3.) Perused the case diary produced before this Court.