NIMAI SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri JI Borbhuiya, learned counsel for the petitioner, namely, Nimai Singh, who has filed this application under Sec. 439 CrPC seeking regular bail in connection with NDPS Case No. 50/2021 arising out of Dillai PS Case No. 27/2021 registered under Ss. 20 (b) (ii)(c) / 29 of NDPS Act, 1985. Also heard Ms. SH Bora, learned Additional Public Prosecutor, Assam.

(2.) The petitioner was arrested on 28/6/2021.

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