MOHURUDDIN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Paramanik, learned counsel for the accused petitioner. Also heard Ms. A.

(2.) Begum, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(3.) By this petition under Section 439 Cr.P.C., the petitioner, namely, Mohuruddin Ali has prayed for grant of bail in connection with Basistha P.S. Case No. 1626/2020 registered u/s 22/29 of the NDPS Act.