EZAJUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Ezajul Ali @ Izazul Ali, in connection with Changsari P.S. Case No.662/2020, registered under Sections 323, 353 and 34 of the Indian Penal Code, read with Section 22(c) of the NDPS Act, 1985.

(2.) Heard Mr. S.H. Saikia, learned counsel for the petitioner. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor, Assam, appearing for the State Respondent.

(3.) Case diary produced has been perused.