SAHIL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D.K. Baidya, learned counsel for the petitioners. Also heard Mr. S.C. Keyal, learned counsel for the respondent, i.e. Union of India, represented by the Customs Department.

(2.) By this application filed under Sec. 483 BNSS, the petitioners, namely, (1) Sahil Sharma, and (2) Akshay Kumar, who are in custody since their arrest on 19/5/2022 in connection with Special NDPS Case No. 79/2022, arising out of Case No. 01/CL/NDPS/AS/KXJ/2022-23 under Sec. 22(c)/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act for short), have prayed for bail. The petitioners are being tried before the Court of the learned Special Judge, Karimganj.

(3.) This application is the fourth bail application by the petitioners. The previous two bail applications of the petitioners were rejected by this Court vide (i) order dt. 16/2/2023, passed in B.A. No. 3464/2022, and (ii) order dtd. 7/11/2023, passed in B.A. No. 2989/2023, and (iii) 28/6/2024, passed in B.A. No. 338/2024.