KHALIL UDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) These two bail applications, filed under Sec. 439 of the Cr.PC seeking bail of the accused-petitioners, namely, Khalil Uddin (Bail Application No. 2356/2021) and Md. Abdul Hai @ Abdul Hai Talukdar (Bail Application No. 2955) in connection with NDPS Case No. 29/2020 (arising out of NCB Crime No. 13/2019) under Ss. 21(c)/29 of the NDPS Act.

(2.) Heard Mr. AM Bora, learned senior counsel for the petitioner in Bail Application No. 2356/2021 and Mr. T Deuri, learned counsel for the petitioner in Bail Application No. 2955/2021. Mr. Deuri, learned counsel for the petitioner in, Bail Application No. 2955/2021 has adopted the argument advanced by Mr. Bora, learned senior counsel for the petitioner in Bail Application No. 2356/2021. Also heard Mr. SC Keyal, learned Standing Counsel, respondent/NCB.

(3.) The fact of the case, as appears from the complaint, is as follows: