MUKUNDA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 439 of the CrPC, petitioner, namely, Mukunda Das, who is in custody since 16.10.2019, has prayed for release her on bail in connection with Laluk PS Case No.380/2019, under Section 22(b) NDPS Act read with Section 51 of Wild Life (Protection) Act.

(2.) Heard Mr. G Phukan, learned counsel for the petitioner as well as Mr. N.J. Dutta, learned Addl. P.P., Assam.

(3.) The bail petition stands disposed of accordingly.