RAJ MOHAN DAS Vs. STATE OF TRIPURA
LAWS(TRIP)-2022-10-8
HIGH COURT TRIPURA
Decided on October 11,2022

RAJ MOHAN DAS Appellant
VERSUS
STATE OF TRIPURA Respondents

JUDGEMENT

ARINDAM LODH,J. - (1.)Heard Mr. J. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned PP assisted by Mr. S. Ghosh, learned Additional PP appearing for the State- Respondent.
(2.)This is an application filed under sec. 439 Cr.P.C. for granting bail to the accused person in connection with Bishalgarh PS case no. 2022 BLG 008 (renumbered as Special (NDPS) 18 of 2022) under Sec. 20(b)(ii)(c)/25/29 of the NDPS Act which is now pending before the learned Special Judge (NDPS), Bishalgarh, Sepahijala Judicial District.
(3.)I have considered the submission of learned counsel appearing for the parties. I have perused the case record.
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