RAJIBUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Rajibul Hoque, in connection with Sipajhar Police Station Case No.17/2022, registered under Sec. 21(b)/29 of NDPS Act.

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

(3.) Case diary produced has been perused.