AMINUL ISLAM Vs. NARCOTIC CONTROL OF BUREAU

JUDGEMENT

(1.) Heard Shri A. Ahmed, learned counsel for the petitioner, namely, Aminul Islam, who has filed this application under Sec. 439 CrPC seeking regular bail in connection with NDPS Case No. 60/2019 arising out of NCB Crime No. 03/2019 registered under Sec. 8(c) and punishable under Ss. 21(c) / 22(c) / 29 of NDPS Act, 1985. Also heard Shri SC Keyal, learned Standing Counsel, NCB.

(2.) At the outset, this Court has been informed that on earlier two occasions, the prayer for bail of the petitioner has been rejected by this Court. At the time of filing of the present petition, it was revealed that the Final Report was already filed. Subsequently, it has also been informed that a supplementary complaint under Sec. 173(8) of the CrPC read with Sec. 63A of the NDPS Act, 1985 was also filed on 9/3/2021.

(3.) The petitioner was arrested on 6/10/2020. In paragraph 12 of the petition, it has been admitted that the petitioner was already in custody in connection with Chapar PS Case No. 367/2020 under Sec. 22(b) of the NDPS Act.