PARESH LAHKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Paresh Lahkar, in connection with Tihu Police Station Case No.60/2021, registered under Section 20(b) of the NDPS Act, 1985.

(2.) Heard Mr. S.M. Mollah, learned counsel for the petitioner.

(3.) Also heard Ms. S.H. Borah, learned Additional Public Prosecutor, Assam, appearing for the State Respondent.