BAREK ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M Biswas, learned counsel for the petitioner. Also heard Mr. BB Gogoi, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is an application, filed under Sec. 439 of the Cr.PC. seeking bail of the accused-petitioner, namely, Barek Ali, in connection with Rowta Police Station Case No. 239/2021 registered under Sec. 20(b)(ii)(B) of the NDPS Act.

(3.) The report called for vide order, dtd. 3/1/2022 has been received from the learned District and Sessions Judge, Udalguri. As per the said report, the charge-sheet No. 102/2021 dtd. 3/12/2021 was received by the court on 17/12/2021, i.e., within the statutorily prescribed period of time for completion of investigation.