BARWEL LYNGDOH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. C. Biswas, learned counsel of the petitioners. Also heard Mr. D. P. Goswami, learned Additional Public Prosecutor representing the State respondent.

(2.) This application under Sec. 483 of BNSS, praying for grant of bail to the accused/petitioners, who have been languishing in jail hazot since 13/2/2024 in connection with NDPS Case No. 26/2024 arising out of Bazarichera P. S. Case No.32/2024, registered under Ss. 22(C)/25/29 of NDPS Act [corresponding to G.R. Case No.313/2024], which is pending before the Court of learned Special Judge, Sribhumi.

(3.) The scanned copy of the TCR is still awaited. However, Mr. Biswas, learned counsel for the petitioners, has produced the certified copies of the relevant documents along with the order sheets.