BAIJU THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel, for the accused and also heard Mr. S.C. Keyal, learned Standing Counsel for the Union of India (NCB).

(2.) This application, under Sec. 439 CrPC, is preferred by the accused, namely, Shri Baiju Thakur, who has been languishing in jail hajoot, in connection with NDPS Case No. 08 of 2021, under Sec. 20(b)(ii)(c)/29 NDPS Act, pending before the court of learned Special Judge, NDPS, Kamrup, Amingaon since 1/10/2020, for grant of bail.

(3.) It is to be noted here that aforementioned case has been registered on the basis of a complaint lodged by one Kaushik Sarkar, Intelligence office, Guwahati Zonal Unit of Narcotic Control Bureau (NCB), on 3/2/2021, to the effect that acting on a tip off, he has intercepted one Truck, bearing registration No. NL 01 AE 1397, near Tolaram Bafna Civil Hospital, Kamrup, Amingaon and recovered 707.050 kg of Ganja from three persons namely, Tarun Kumar, Pramod Ray and Sujit Kumar and seized the same by preparing seizure list.