MUZAMMIL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Muzammil Hoque, in connection with Special NDPS Case No.125(N)/2021 pending in the Court of Additional Sessions Judge No.3, Nagaon, arising out of Nagaon P.S. Case No.1110/2021, registered under Ss. 21(c), 25 and 29 of the NDPS Act.

(2.) Heard Mr. P. Bora, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam for the Respondent State.

(3.) Perused the scanned copy of the case diary as well as the status report placed before this Court. As per the status report, the case is pending for appearance as well as submission of death report.