RABI AHMED BARBHUIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. S. K. Nargis, learned counsel for the petitioner. Also heard Mr. S. C. Keyal, learned Standing Counsel for the NCB.

(2.) This application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed by the petitioner, namely, Rabi Ahmed Barbhuiya, who has been detained behind the bars since 20/2/2020 (for more than 4 years 1 month) in connection with NDPS Case No. 50/2020 under Sec. 20(b)(ii)(c)/29 of the NDPS Act, 1985 arising out of NCB Crime Case No. 07/2020 pending in the Court of learned Additional Sessions Judge No. 3, (FTC), Kamrup (M), Guwahati.

(3.) The gist of accusation in this case is that the Intelligence Officer, Guwahati Zonal Unit, Guwahati, Narcotic Control Bureau had lodged a complaint before the Special Judge Kamrup (M), Guwahati against 5 numbers of accused persons, including the present petitioner, inter-alia , alleging that on 22/2/2020 at about 1100 hours, one Shri Karamvir Singh, Intelligence Officer, NCB, Guwahati, received an information from reliable sources that two persons, namely, K. S. H. Gautam Singh and Indra Kumar Bhattarai are coming to Basistha Chariali, Guwahati carrying huge quantity of methamphetamine tablets.