ASRARUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Ahmed, learned counsel for the petitioner. Also heard Mr. B. Sharma, learned Additional Public Prosecutor for the State respondent.

(2.) This application is filed under Sec. 483 of BNSS, 2023 praying for grant of bail to the accused/petitioner, who has been arrested in connection with Special (NDPS) Case No. 03/2024, arising out of Ratabari P. S. Case No. 01/2024, registered under Ss. 22(c)(ii)/25/29 of NDPS Act, pending before the Court of learned Special Judge, Sribhumi.

(3.) It is submitted by Mr. Ahmed, learned counsel for the petitioner, that the accused/petitioner is innocent and nothing has been recovered from his possession. Further he submitted that the petitioner was arrested on 1/1/2024 and since then, he is behind the bar. Subsequently, the charge sheet was submitted on 31/3/2024, but till the charge has not yet been framed. Therefore, he submitted that considering the period of long incarceration, the petitioner may be enlarged on bail.