ALI EUSUP 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, Ali Eusup, in connection with Mankachar Police Station Case No. 781 of 2021, (corresponding to GR Case No. 1101/2021), registered under Ss. 22(c)/24/29 of the NDPS Act.

(3.) Heard H.R.A. Choudhury, learned senior counsel, assisted by Mr. M. Islam, learned counsel representing the petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor, representing the State.