SAHAB UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By the above mentioned bail applications filed under Section 439 CrPC, read with Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, ''the NDPS Act"), the petitioners, namely, Md. Sahab Uddin and Shri Bishu Das (Bail Application No. 885/2012), who have been detained in custody, in connection with Golakganj P.S. Case No.63/2012, under Section 468/420 IPC, read with Sections 20(b)/22 of the NDPS Act. have prayed for releasing them on bail. Similarly, the petitioners, namely, Shri Bhupendar Singh and Shri Indrapal Singh (Bail Application No. 886/ 2012), who have been detained in custody, have prayed for releasing them on bail in connection with Golakganj P.S. Case No. 54/ 2012, under Sections 20(b)/22 of the NDPS Act. I have heard Mr. M. Mukerjee, Mr. B.N. Mazudmar and Mr. S. Lodh, learned counsel, appearing for the petitioners in both the bail applications.

(2.) As the both the cases are based on similar facts and circumstances, involving the same question of law, for the sake of convenience and brevity, with the consent of the learned counsel, appearing for both the parties, who have been heard together, I propose to dispose of both the bail applications, by this common order.

(3.) Brief Facts of BA No. 885/2012