LORIK RAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Mitra, learned counsel for the accused petitioner as well as Mr. R.J. Baruah, learned Addl. P.P., Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the accused-petitioner, namely Lorik Ram has prayed for grant of bail in connection with Bazaricherra P.S. Case No. 41/2022 u/s 22 (C)/25/29 of the N.D.P.S. Act, 1985.

(3.) The case diary is placed before the Court.