ANSHU KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N.N.B. Choudhury, learned counsel for the petitioner. Also heard Mr. R.K. Deb Choudhury, learned DSGI for the NCB.

(2.) This application has been filed under Sec. 483 of the BNSS, 2023, praying for the grant of bail to the accused petitioner namely Sri Anshu Kumar, in connection with NCB Guwahati Crime No. 07/2025 registered u/s 8(c) read with 21(c) and 29 of the NDPS Act, 1985. The accused petitioner has been in custody since 13/8/2025.

(3.) During the pendency of this bail petition, the investigation had been completed, and a complaint had been filed before the jurisdictional Trial court, resulting in NDPS case number 509 of 2025 in the Court of Additional Session Judge Number 2, Kamrup (Metro). The scanned copy of the case record of NDPS case no. 509 of 2025 was called for, and they have been received and perused.