MOKBUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.K. Misra, the learned counsel for the applicants and Mr. B.B. Gogoi, learned Addl. PP, Assam.

(2.) This is an application under Sec. 439 Cr.P.C. praying for bail of the accused applicants, namely, 1. Mokbul Ali @ Makbul Ali and 2. Farida Begum, who are in detention in connection with Barpeta PS case No.784/2022 under Ss. 21(b)/29 of the NDPS Act.

(3.) Perused the case diary as well as the other documents.