PHUNDREIMAYUM AMJAD ALI 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-petitioner, namely, Md. Phundreimayum Amjad Ali, in connection with Dillai Police Station Case No. 42 of 2021, (corresponding to GR Case No. 493/2021), registered under Ss. 21(c)/29 of the NDPS Act, 1985.

(3.) Heard Mr. P. Boiragi, learned counsel appearing on behalf of the petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor representing the State.