IDRISH ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1) Idrish Ali, and 2) Moinul Haque, in connection with Kalgachia P.S. Case No.389/2021 registered under Ss. 20(b)/29 of the Narcotic Drugs & Psychotropic Substances Act, 1985.

(2.) Heard Mr. M. Alamgeer, learned counsel for the petitioners. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam, appearing for the State Respondent.

(3.) Scanned copy of the case diary called for has been received and the same has been perused. It has been submitted that the petitioners that the accused petitioners have been in custody for 136 days as on date with effect from the date of his arrest i.e. 16/6/2021. The petitioners were arrested on recovery of 4 kilogram and 53 grams of suspected ganja (cannabis). As per status report, trial has not commenced, yet, although charge has been framed. The case is pending at the stage of evidence.