JITUL ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, senior advocate, assisted by Ms. T. Som, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned standing counsel for the Narcotics Control Bureau (NCB for short).

(2.) The petitioner, who was arrested on 19/12/2022 in connection with NDPS Case No. 23/2023 (arising out of NCB Crime No. 24/2022) under Sec. 21(c) of the Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act for short), has prayed for bail under Sec. 439 of the Cr.P.C.

(3.) This application was filed on 27/9/2024, and by this time Criminal Procedure Code has been repealed. Nonetheless, this application is treated as one under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS for short).