SANJAY PAREEK (JAAN ) Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Shri Sanjay Pareek (Jaan) @ Jaan Borah, in connection with Dhemaji Police Station Case No.618/2020, registered under Sections 21(B)/29 of NDPS Act, 1985 of the Indian Penal Code.

(2.) Heard Mr. S.Y. Ahmed, learned counsel for the petitioner. Also heard Mr. H.Sarma, learned Additional Public Prosecutor, Assam for the Respondent State.

(3.) Case diary produced has been perused.