PRAFULLA RAMCHIARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application under Section 438 Cr.P.C., praying for pre-arrest bail by the petitioner, namely, Sri Prafulla Ramchiary, in connection with Patacharkuchi Police Station Case No. 517 of 2018, (corresponding to GR Case No. 674/2018), registered under Section 20(b) of the NDPS Act, 1985.

(2.) Heard Mr. D.J. Haloi, learned counsel appearing for the petitioner and Ms. S.H. Bora, learned

(3.) Additional Public Prosecutor for the State.