MD. NIJAM ALI Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Md. Nijam Ali, in connection with Dhula Police Station Case No. 293 of 2021, registered under Sec. 21(b) of the NDPS Act.

(3.) Heard Mr. M. Rahman, learned counsel representing the petitioner and Ms. S.H. Bora, learned Additional Public Prosecutor, representing the State.