KAILALSON KHONGSAI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri Serto T. Kom, learned counsel for the petitioner, namely, Kailalson Khongsai, who has filed this bail application under Sec. 439 of the Cr.PC praying for bail in connection with Sonapur PS Case No. 585/2021 under 21(C)/24/29 of the NDPS Act.

(2.) The petitioner was arrested on 28/8/2021.

(3.) At the outset, it may be noted that the prayer for bail of this petitioner was rejected earlier vide order dtd. 18/4/2022 in Bail Appln./3706/2021.