RATNA RAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Das, learned counsel for the accused petitioners as well as Mr. R.J. Baruah, learned Addl. Public Prosecutor, Assam appearing for the State respondent.

(2.) By this petition under Sec. 439 Cr.P.C., the accused-petitioners, namely 1. Ratna Ram and 2. Ashu Ram have prayed for grant of bail in connection with Special N.D.P.S. Case No. 26/2021 arising out of Gossaigaon P.S. Case No. 288/2021 u/s 120B/420/34 of the IPC read with Sec. 22(c) of the N.D.P.S., Act, 1985.

(3.) The scanned copy of the case record along with a status report on the trial of the case, as called for, is placed before the Court.