SHAKUNTALA RAJBONSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1. Shakuntala Rajbonshi and 2. Ranu Das, in connection with Hojai Police Station Case No. 562/2021, registered under Sec. 22(b) of the NDPS Act, 1985.

(2.) Heard Mr. T. Thakuria, learned counsel appearing for the petitioner and Mrs. S.H. Bora, learned Additional Public Prosecutor. The learned counsel for the petitioners has submitted that the accused- petitioners have been in judicial custody for 77 days as on date for commission of alleged offences under Sec. 22(b) of the NDPS Act, 1985. He further submits that the investigation of the case has not been completed yet and charge-sheet has not been laid. Therefore, he prays for default bail for the petitioners.

(3.) Ms. Bora, learned Additional Public Prosecutor submits, in instructions, that charge-sheet has not been laid.