(1.) Heard Mr. D. K. Mehdi, learned counsel for the petitioners. Also heard Mr. S. C. Keyal, learned Standing Counsel, Narcotic Control Bureau (NCB).
(2.) Since a similar matter was heard in Bail Application No. 4136/2023, where Ms. S. K. Nargis has made her submission for the petitioner, Mr. D. K. Mehdi, learned counsel for the present petitioners, has requested that he shall adopt the submissions made by Ms. S. K. Nargis in Bail Application No. 4136/2023, in this case. Apart from that, he also made certain points by himself.
(3.) This application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed by the petitioners, namely, Hafijul Mandal and Abdul Khalek Khan, who are detained behind the bars since 9/1/2022 (for more than 2 years 3 month) in connection with NDPS Case No. 160/2022 pending before the Court of learned Additional Sessions Judge No. 3, Kamrup (M), Guwahati under Sec. 20(b)(C)/29 of the NDPS Act, 1985.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN