MD. IFTIKAR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through VideoConference due to Covid-19 pandemic.

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Md. Iftikar Hussain @ Babu, in connection with Hajo P.S. Case No.2065/2021, registered under Sec. 21(b)/29 of the NDPS Act.

(3.) Heard Mr. A.M. Khan, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam for the Respondent State.