BAPPI SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Khan, learned counsel for the petitioners. Also heard Mr. B. Sarma, learned Additional Public Prosecutor for the State.

(2.) This is an application filed under Sec. 483 of the BNSS, 2023 praying for releasing of the accused petitioners on bail in connection with Bongaigaon GRPS Case No. 86/2025 under Sec. 20(b)(ii)C/29 of the NDPS Act.

(3.) The brief facts of the case are that on 19/7/2025 at about 7.30 pm the petitioners, namely, Bappi Sarkar, Naba Das and Sanjay Sing were found moving around suspiciously and they were possessing trolley bags and upon noticing the presence of the police, they attempted to flee but were intercepted and a search of the trolley bags revealed a total amount of 75.4 kg of suspected Ganja.