KHAIMINLAL TOUTHANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P.P. Bora, learned counsel for the petitioner, namely, Khaiminlal Touthang, who has filed this bail application under Sec. 483 of the BNSS, 2023 read with Sec. 37 of the NDPS Act praying for bail in connection with NDPS Case No. 158/2021 (arising out of Sonapur PS Case No. 585/2021) registered under Ss. 21(c)/24/29 of the NDPS Act.

(2.) The petitioner was arrested on 29/8/2021.

(3.) At the outset, it may be noted that the prayer for bail of this petitioner was rejected by this Court on three occasions earlier vide orders dtd. 18/4/2022 in Bail Appln./3706/2021 and order dtd. 20/12/2023 in Bail Appln./4379/2023 and order dtd. 29/1/2025 passed in Bail Appln./3773/2024.