Simantala Ray On Behalf Of Accd. Krishnapada Roy vs State Of Tripura

Arindam Lodh, J

Heard Mr. DC Roy, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned Public Prosecutor appearing for the respondent-State.

This application is filed under Section 439 CrPC for granting bail to the accused person, namely, Sri Krishnapada Roy, who is in custody since 22.04.2023 in connection with Pecharthal PS case no. 18 of 2023 under sections 20(b)(ii)(C), 25, 29 of the NDPS Act, 1985.

Learned PP has submitted that on the next date he will produce the case diary.

List the matter on 12.07.2023 on which date learned Public Prosecutor shall produce the case diary relating to the instant case.