AMINUL ISLAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri A. Saikia, learned counsel for the petitioner, namely, Aminul Islam, who has filed this application under Sec. 439 CrPC seeking regular bail in connection with NDPS Case No. 60/2019 arising out of NCB Crime No. 03/2019 registered under Sec. 8(c) and punishable under Ss. 21(c) / 22(c) / 29 of NDPS Act, 1985. Also heard Shri SC Keyal, learned Standing Counsel, NCB.

(2.) The petitioner was arrested on 6/10/2020.

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