MD. ISLAM UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. P. K. Goswami, learned counsel for the petitioner. Also heard Mr. M. P. Goswami, learned Additional Public Prosecutor for the State of Assam.

(2.) This is an application made under Sec. 439 Cr. P.C. seeking bail by the accused/petitioner, namely, Md. Islam Uddin, who has been in jail since 25/8/2021 in connection with Patherkandi PS Case No. 493/2021 being registered under Ss. 22(C)/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The accused/petitioner is in jail since 25/8/2021, arrested in connection with Patherkandi PS Case No. 493/2021 being registered under Ss. 22(C)/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. Subsequently, after completion of the investigation, the Investigating Officer laid charge sheet being CS No. 475/2021 dtd. 31/12/2021 under Ss. 22(C)/29 of the NDPS Act, 1985.