AGWMA BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking pre-arrest bail by the petitioners, namely, Agwma Basumatary, apprehending arrest in connection with Rowta Police Station Case No. 198 of 2021, registered under Sec. 20(b)(ii)(C) NDPS Act.

(2.) I have perused the petition including the copy of the FIR and the documents annexed therewith.

(3.) Heard Mr. N.J. Das, learned counsel for the petitioner as well as Mr. B.B. Gogoi, learned Additional Public Prosecutor, appearing for the State of Assam. Mr. Gogoi, learned Additional Public Prosecutor submits that in the instant case, charge-sheet, vide CS No. 87/2021, dtd. 30/10/2021, has already been laid by the Investigating Police Officer, after completion of investigation of the case.