MD. SIRAZUL ISLAM @ SIRAZ MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. S. Dey, learned counsel appearing for the applicant-petitioner as well as Mr. R. Datta, learned PP appearing for the State-respondent.

(2.) This application has been filed under Section 438 Cr.P.C. for relaxation of condition of earlier bail order dated 19.11.2019 passed by this court in connection with sonamura PS case no. 2018/Snm/126 under Sections 20(b)(ii)(C)/25/29 of the NDPS Act, now pending before the learned Special Judge, Sonamura, Sepahijala Judicial District.

(3.) This court vide order dated 19.11.2019 has granted bail to the applicant-petitioner on condition that he should appear before the investigating officer thrice in a week.