SUBASH DAS Vs. STATE OF ASSAM

JUDGEMENT

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

(2.) Heard Mr. K. Boruah, learned counsel for the petitioner. Also heard Mr. RJ Baruah, learned Additional Public Prosecutor, appearing for the State respondent.

(3.) This is an application, filed under Sec. 438 of the Cr.PC. seeking prearrest bail of the petitioner, namely, Sri Subash Das, in connection with Tinsukia Police Station Case No. 1854/2021 registered under Ss. 21(b)/29 of the NDPS Act.