DEBAJIT KALITA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application made under Section 439 Cr.P.C., seeking bail by the accused- petitioner, namely, Debajit Kalita, in connection with NCB Crime/Case No. 12/2018, registered under Sections 8(c)/21(c)/29 of the NDPS Act, 1985.

(2.) I have perused the petition including the annexures furnished therewith along with the copy of the FIR and the copy of the forwarding report.

(3.) Heard Mr. BD Das, learned senior counsel, appearing for the accused-petitioner and Mr. SC Keyal, learned Assistant Solicitor General of India, for Narcotic Control Bureau (NCB).