KAZI SHIHAB UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned Senior Counsel assisted by Mr. A. Ahmed, learned counsel for the accused-petitioner and Mr. K.K. Parasar, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) By this application filed under Sec. 439, Code of Criminal Procedure, 1973 ['CrPC' and/or 'the Code', for short], the accused-petitioner viz. Kazi Shihab Uddin @ Shihab Uddin Kazi @ Md. Sahibuddin Kazi has prayed for his release on bail in connection with NDPS Case no. 36/2021, arising out of Gorchuk Police Station Case no. 751/2020 registered for offences punishable under Ss. 21[C]/29 of the Narcotic Drugs and Psychotropic Substances [NDPS] Act, 1985.

(3.) The accused-petitioner after arrest, was produced before the Court of learned Chief Judicial Magistrate, Kamrup [M], Guwahati on 23/12/2020 and since then he is in custody. The Investigating Officer of the case after completing the investigation in connection with Gorchuk Police Station Case no. 751/2020, had submitted a charge sheet under Sec. 173[2], CrPC vide Charge Sheet no. 84/2021 dtd. 31/5/2021. After submission of charge sheet, the case has been registered as NDPS Case no. 36/2021.