ABU HAFIJ SHAHJAHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Abu Hafij Shahjahan @ Luice, in connection with Dhubri Police Station Case No. 1989 of 2021, registered under Sec. 22(C) of the NDPS Act, 1985.

(2.) Heard Ms. T. Som, learned counsel appearing for the petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor.

(3.) The case diary produced has been perused including the FSL report. As per the FSL report, the yaba tablets seized in connection with this case weighed 6 grams. The tablets contained methamphetamine as per Sl. No. 159 of table appended to the NDPS Act. 50 grams of such contraband is commercial quantity and 2 gram is small quantity.