GULSHAN AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Gulshan Ahmed, in connection with Karimganj Police Station Case No. 511 of 2021, (corresponding to Special NDPS Case No. 49/2021), registered under Ss. 22(C)/25/29 of the NDPS Act.

(2.) Heard Mr. M.H. Rajbarbhuiyan, learned counsel representing the petitioner and Mr. R.J. Baruah, learned Additional Public Prosecutor, representing the State.

(3.) This is the third application for bail of the petitioner. Earlier the prayer for bail of the petitioner was rejected twice.