SHOHIDUR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. A. Choudhury, learned counsel for the petitioner. Also heard Mr. R. J. Baruah, learned Additional Public Prosecutor for the State respondent.

(2.) This application is filed under Sec. 483 of BNSS, 2023 praying for grant of bail to the accused/petitioner, who has been arrested in connection with Special (NDPS) Case No. 156/2022, arising out of Badarpur P.S. Case No. 261/2022, registered under Ss. 21(C)/25/29 of NDPS Act, pending before the Court of learned Session Judge, Karimganj.

(3.) The scanned copy of the Trial Court Record called for has already been received and I have perused the same.