JITUL ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Y.S. Mannan, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned standing counsel for the NCB.

(2.) On 18/12/2022, the petitioner was arrested in connection with NCB Guwahati Case No. 24/2022 under Sec. 8(c)/20(b) (ii)(C) and Sec. 29 of the NDPS Act along with two others. On 19/12/2022, he was produced before the Court of learned Chief Judicial Magistrate, Amingaon, Kamrup. The petitioner was sent to one day NCB remand. After his medical examination, the petitioner was produced before the Court of learned Sessions Judge, Amingaon, Kamrup.

(3.) The earlier prayer for bail for the petitioner was rejected by this Court by order dtd. 26/6/2024 passed in BA 4258/2023 as well as by order dtd. 20/11/2024 passed in BA 2732/2024. According to the learned counsel for the petitioner, this is a third application for bail before this Court by way of an application made under Sec. 483 of BNSS, 2023.