BISHNU BARMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sourav Suman, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) This is the second attempt for bail as earlier such prayer was rejected by Hon'ble Mr. Justice Vinod Kumar Sinha (as he then was) on 18.07.2017 in Cr. Misc. No. 29403 of 2017.

(3.) The petitioner is in custody in connection with Rail Katihar PS Case No. 20 of 2017 dated 01.03.2017, instituted under Sections 8, 20 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Section 147 in The Railways Act, 1989.