AMED UDDIN TAPADAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.C. Das, learned senior counsel, assisted by Mr. S.H. Rahman, learned counsel for the petitioner. Also heard Mr. K.K. Das, learned Addl. P.P. for the State.

(2.) By this bail application filed under Sec. 439 Cr.P.C., the petitioner, Amad Uddin Tapadar, who is in custody since his arrest on 12/10/2022 in connection with Karimganj PS Case No. 588/2022 is praying for default bail.

(3.) The said Karimganj PS Case No. 588/2022 is being tried before the Court of learned Special Judge, Karimganj as Special (NDPS) Case No. 155/2022 under Ss. 21(c), 25 and 29 of the NDPS Act, 1985.