NOOR MOHAMMAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. L. Banik, learned counsel for the petitioner. Also heard Mr. R. R. Kaushik, learned Additional Public Prosecutor for the State respondent.

(2.) This is an application under Sec. 483 of the BNSS, 2023 praying for grant of bail to the accused/petitioner, who has been arrested in connection with NDPS Case No. 28/2023, arising out of Dillai P.S. Case No. 18/2023, under Sec. 21(c)/22(c) of the NDPS Act, pending before the Court of learned Special Judge, Karbi Anglong, Diphu.

(3.) Scanned copy of the case record has already been received and I have perused the same.