MAJNU SEKH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel Mr. A. Ahmed for the petitioner. Also heard Ms. A.

(2.) Begum, learned Additional Public Prosecutor, Assam for the respondent.

(3.) By this 4th successive application, the petitioner Majnu Sekh @ Md. Majnu Sekh has prayed for bail in connection with GRPS Case No. 77/2019 under Sections 22 (C) of the NDPS Act.