BIDHAN PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to Covid19 pandemic.

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1. Bidhan Paul, 2. Bappan Ghosh and 3. Anup Nag, in connection with Patherkandi Police Station Case No. 670 of 2021, registered under Ss. 20(C)/29 of the NDPS Act, 1985.

(3.) Heard Mr. A. Ahmed, learned counsel appearing on behalf of the petitioners and Mr. B.B. Gogoi, learned Additional Public Prosecutor representing the State.