RAMESH BHUTIANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. J.I. Borbhuiya, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned Standing Counsel, NCB.

(2.) By this petition under Sec. 439 Cr.P.C., the accused petitioner, namely Ramesh Bhutiani has prayed for grant of bail in connection with N.D.P.S. Case No. 42/2020 u/s 22(c)/29 of the NDPS Act, pending in the Court of learned Addl. Sessions Judge No.1, Kamrup(M), Guwahati arising out of NCB Crime Case No. 03/2020 under Ss. 22(c)/29 of the NDPS Act.

(3.) The scanned copy of the case record has been received.