SUSHIL PRASAD SAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) The Court proceedings have been conducted through VideoConference due to Covid-19 pandemic.

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1) Sushil Prasad Sahu @ Sushil Sahu, and 2) Dhaniklal Prasad @ Pappu, in connection with NDPS Case No.18/2021, arising out of NCB Crime No.15/2021, registered under Ss. 22(c), 25, 27(A), 28, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, pending in the Court of learned Additional District and Sessions Judge No.5, Kamrup (M), Guwahati.

(3.) Heard Mr. Y.S. Mannan, learned counsel, on behalf of Mr. C. Das, learned counsel for the petitioners. Also heard Ms. P. Das, learned counsel, on behalf of Mr. S.C. Keyal, learned Standing Counsel, NCB for the respondent.