RAJIB ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Md. Rajib Ali @ Md. Rojib Ali, in connection with Belsor Police Station Case No.396/2021 (G.R. No.2238/21), registered under Sec. 21(C) of the NDPS Act.

(2.) Heard Mr. A. Mobaraque, 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.