KIRAN SINGHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Nawaz, learned counsel appearing for the accused petitioner as well as Mr. K. K. Parasar, learned Addl. P.P., Assam appearing for the State respondent.

(2.) This petition under Sec. 483 of the BNSS, 2023 has been filed by the accused-petitioner, namely, Kiran Singha, praying for grant of bail in connection with Special NDPS Case No.79/2025 under Ss. 20(b) (ii)(c)/29 of NDPS Act (arising out of Lumding P.S. Case No.109/2025), pending before the learned Special Judge, Hojai. The petitioner was stated to have been formally arrested on 24/8/2025.

(3.) It is submitted at the Bar that charges have already been framed under Sec. 20(b)(ii) (c)/29 of the NDPS Act and the case proceeded to the stage of evidence.