RAHMOT ALI AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused- petitioner, namely, Rahmot Ali Ahmed, in connection with Chapar P.S. Case No.456/2020, registered under Sections 21/29 of the NDPS Act.

(2.) Heard Ms. J. Barman, learned counsel for the petitioner. Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam appearing for the State Respondent.

(3.) The case relates to recovery of suspected contraband (brown sugar) from the possession of the petitioner weighing 13 grams. Therefore, although the Investigating Police Officer has not specifically mentioned the provisions, yet considering the quantity of the alleged contraband, the offence falls within Section 21(b) of the NDPS Act.