SIDDIQUE ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application, filed under Sec. 438 of the Cr.PC. seeking pre-arrest bail of the accused-petitioner, namely, Shri Siddique Ali, in connection with Dhubri P.S. Case No.923/2021 (G.R. Case No.2663/2021) registered under Sec. 22(C) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985..

(2.) Heard Mr. S. Alom, learned counsel for the petitioner. Also heard Mr. B.B. Gogoi, learned Additional Public Prosecutor, Assam appearing for the State Respondent.

(3.) It has been submitted by Mr. Gogoi, learned Additional Public Prosecutor that in the instant case charge-sheet vide C.S. No.1094 of 2021 dtd. 29/12/2021 has been laid by the investigating police officer. In view of the fact of laying of charge-sheet, this Court is of the view that petitioner shall approach the learned Court below with an appropriate application for bail, which the learned Court below shall consider on its own merit.