MD. SHAHIDUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1)Md. Shahidul Islam, and 2) Md. Rokibul Islam, in connection with NDPS Case No.15/2021 arising out of Ghograpar Police Station Case No.229/2021 registered under Sec. 22(C)/29 of the Narcotic Drugs & Psychotropic Substances Act, 1985.

(2.) Heard Mr. S.A. Ahmed, learned counsel for the petitioners. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam for the State Respondent.

(3.) Perused the scanned copy of the case diary along with the copy of the deposition of one of the witnesses already examined.