MAHESH RAY @ ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri JI Borbhuiya, learned counsel for the petitioner, namely, Mahesh Ray @ Roy, who has filed this application under Sec. 439 CrPC seeking regular bail in connection with NDPS Case No. 81/2019 arising out of NCB Crime No. 05/2019 registered under Ss. 21(c) / 29 of NDPS Act, 1985. Also heard Shri SC Keyal, learned Standing Counsel, NCB.

(2.) The petitioner was arrested on 21/5/2019.

(3.) In terms of the order passed earlier, the scanned copy of the case records has been transmitted to this Court.