JITEN BISHWAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference due to Covid-19 pandemic.

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioners, namely, 1. Jiten Bishwas, 2. Enamul Hoque and 3. Uttam Nath, in connection with Biswanath Chariali Police Station Case No. 460 of 2021, (arising out of Spl. (NDPS) Case No. 15/2021), registered under Ss. 21(C)/29 of the NDPS Act.

(3.) Heard Mr. G. Phukan, learned counsel representing the petitioners and Mr. B.B. Gogoi, learned Additional Public Prosecutor, representing the State.