AJIR ALI @ BUDU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Mahajan, the learned counsel for the petitioner. Also heard Mr. R. J. Baruah, the learned Additional Public Prosecutor appearing for the State of Assam.

(2.) This application under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 has been filed by the petitioner namely, Ajir Ali @ Budu, who has been detained behind the bars since 9/10/2024 in connection with Hazo P. S Case No. 383/2024 under Sec. 22(c)/25 of the NDPS Act, 1985.

(3.) The gist of the accusation in this case is that on 8/10/2024, one Ms. Gitimani Gogoi, SI of Police, had lodged an FIR before the Officer-In Charge of Hajo Police Station, inter-alia, alleging that on receipt of an information through reliable sources on that day regarding a vehicle carrying suspected contraband coming from Guwahati to Hajo, a police team was constituted, and a naka checking was arranged near Ganesh Mandir at Agaithuri.