Calcutta High Court (Appellete Side)
Shyamal Sarkar vs Unknown on 19 July, 2018
1 56 19.07.2018
AB Court 28
C.R.M. 4998 of 2018
In the matter of : Shyamal Sarkar
...Petitioner.
Mr. Sudip Guha ...for the Petitioner.
Mr. Anshuman Chakraborty ...for the State. It is submitted on behalf of the petitioner that no narcotic substance was recovered from his possession.
Learned counsel appearing for the State opposes the prayer for bail and submits that on the leading statement of the petitioner, 25 bottles of phensedyl syrup containing codeine mixture above commercial quantity were recovered.
Having considered the materials on record and bearing in mind the fact that on the leading statement of the petitioner 25 bottles of phensedyl syrup containing codeine mixture above commercial quantity was recovered and in the light of the statutory restrictions under Section 37 of the NDPS Act, we are not inclined to grant bail to the petitioner.
The prayer for bail is, accordingly, rejected. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.) 2