MAHMUDUL HASSAN KHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N Uddin learned counsel for the accused petitioner as well as Mr. BB Gogoi, learned Addl. P.P., Assam for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the accused-petitioner, namely, Mahmudul Hussain Khan @ Mahmudul Hasan Khan, has prayed for grant of bail in connection with Dhubri P.S. Case No.1997/2021 under Sec. 22 ( c) of the NDPS Act.

(3.) The scanned copy of the petition filed by the investigating officer, as called for, by order, dtd. 30/8/2022, is received.