THANGNAM KHONGSAI Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application made, under Section 439 Cr.P.C. seeking bail for the accused, namely Shri Thangnam Khongsai, in connection with Customs Case No. 7/CL/NARC/ AS/GAU/05-06, under Section 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Perused the above application and materials on record. Perused also the relevant case diary.

(3.) Heard Mr. M.I. Sharma, learned counsel for the accused, and Mr. D. C. Chakraborty, learned Central Government counsel.