MOHAN LAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Boruah, learned counsel for the petitioner. Also heard Ms. S.H. Bora, the learned Addl. P.P. for the State.

(2.) The petitioner, namely, Mohan Lal, who was arrested on 7/5/2022 in connection with Gossaigaon P.S. Case No. 156/2022 under Sec. 18(c)/21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985, is seeking regular bail under Sec. 439 IPC.

(3.) The learned counsel for the petitioner has submitted that the petitioner is in custody for last 276 days. It is also submitted that the chargesheet in the case was submitted on 4/11/2022, i.e. on 181st day of the arrest of the petitioner, which was beyond statutory period of 180 days, for which the petitioner has a right to be released on default bail.