LAKHAN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Daimary, learned counsel for the accused-petitioners in B.A. no. 3243/2021 and B.A. no. 3325/2021 and Ms. S.H. Borah, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By these two applications filed under Sec. 439, Code of Criminal Procedure, 1973 ['CrPC' and/or 'the Code', for short], the accused-petitioners viz. Sri Lakhan Das in B.A. no. 3243/2021 and Md. Shahijul Hoque in B.A. no. 3325/2021, have prayed for their release on bail in connection with NDPS Case No. 80/2021, arising out of Barpather Police Station Case no. 30/2021, the trial in respect of which is pending presently before the Court of learned Special Judge, NDPS, Karbi Anglong, Diphu.

(3.) In deference to the previous order dtd. 18/11/2021 of this Court, the scanned copies of the case record and the case diary have been received.