SATYENDAR ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Rahman, learned counsel for the accused-petitioner and Ms. P. Das, learned counsel for the respondent Narcotics Control Bureau [NCB].

(2.) By this application under Sec. 439, Code of Criminal Procedure, 1973 ['CrPC' or 'the Code', for short], the accused-petitioner viz. Satyendar Ray has sought for his release on bail in connection with N.D.P.S. Case no. 36/2020, arising out of NCB Crime Case no. 18/2019, presently pending before the Court of learned Additional Sessions Judge No. 5, Kamrup [Metro], Guwahati ['the Special Court', for short], registered under Ss. 8[c]/Sec. 20[b][ii][C] and Sec. 29 of the Narcotic Drugs and Psychotropic Substances [NDPS] Act, 1985. It may be mentioned that the petitioner's earlier bail application, B.A. no. 945/2021, was rejected by an order dtd. 24/6/2021.

(3.) The NCB Crime Case no. 18/2019 came to be registered in the following fact situations and the prosecution case, in brief, is as under :-