KALIM UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri HRA Chodhury, learned Senior Counsel, assisted by Shri M A Choudhury, learned counsel for the petitioner, who has filed this application under Sec. 439 Cr.P.C. in connection with Special Case No. 10 of 2014 pending in the Court of learned Special Judge, Karimganj arising out of Karimganj PS Case No. 638/2014 registered u/s 21 of Narcotic Drug and Psychotropic Substances Act, 1985.

(2.) Also heard Shri D. Das, learned Additional Public Prosecutor for the State/respondent.

(3.) At the outset, the learned Senior Counsel has fairly submitted that on an earlier occasion, the petitioner had filed Bail Application No. 3148/2019 before this Court and this Court, however, vide order dtd. 3/1/2020 had disposed of the matter by giving liberty to the petitioner to file bail application before the Lower Court as it was revealed that the charge-sheet was filed, in the meantime.