NITIAN SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Choudhury, the learned counsel for the petitioners. Also heard Mr. R. J. Baruah, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This application, under Sec. 483 of BNSS, 2023 has been filed by the petitioners, namely, (1) Nitian Sarkar @ Natai Sarkar, and (2) Nitu Sarkar, who have been detained behind the bars since 23/6/2023 (for more than 1 years 8 months) in connection with Special (NDPS) Case No. 74/2023 arising out of Bazaricherra Police Station Case No. 130/2023 registered under Ss. 21(c)/25/29 of the NDPS Act, 1985 the pending in the Court of Learned Sessions Judge, Karimganj

(3.) The gist of accusation in this case is that on 22/6/2023, one Jyoti Prasad Das, SI of Police, had lodged an FIR before the Officer-In-Charge of Bazarichetra Police Station, inter-alia, alleging that an information was received on 22/6/2023 regarding trafficking of huge quantity of prohibited drugs in a Maruti Alto vehicle from Mizoram towards Assam.