AMIR KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. M. Ali, learned counsel for the petitioners as well as Ms. M. Deka, learned counsel representing the NCB.

(2.) By filing this application U/S 483 of the BNSS, 2023, the petitioners, namely, Amir Khan and Md. Habibur Rahman, have sought for bail in connection with NDPS Case No. 129/2024 (arising out of NCB Crime No. 17/2023) under Sec. 8(c) r/w Sec. 21(c)/29 of NDPS Act, pending in the Court of learned Special Judge, Kamrup(M), Guwahati, Assam.

(3.) The factual matrix leading to this bail application is that on 16/10/2023, on the basis of secret information, the intelligence officer, NCB moved at HB lodge, VIP road, Six Mile, Guwahati. On being arrived there, one Honda City car bearing Regd. No. AS-01-AJ-8180 was found wherein two persons were sitting inside the car. Thereafter, search was conducted and recovered 37 soap cases of different colours, containing suspected heroin and seized the same. Accordingly, a case was registered and subsequently the petitioners were arrested.