Calcutta High Court (Appellete Side)
Ahasham Akhter @ Ahasham Akter vs Unknown on 17 December, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
18.12.2025 Court No.35.
M/L. 722.
Kausik (Allowed) CRM (NDPS) 1437 of 2025 In Re: An Application for Bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of the Code of Criminal Procedure, 1973 in connection with F. No. S1(VII)- 226/2025(AIU) dated October 12, 2025 under Sections 20(b)(ii)(B)/23(B)/8 of the NDPS Act, 1985;
And In the matter of : Ahasham Akhter @ Ahasham Akter ......Petitioner.
Mr. Navanil De Mr. S. Mazumder ......for the Petitioner.
Mr. Rahul Banerjee ......for the Union of India.
Learned advocate appearing for the petitioner submits that petitioner was waiting outside an airport and he has been falsely implicated in connection with the instant case and is in custody since 12.10.2025. Compliant has already been filed by the Investigating/Prosecuting Authorities before the jurisdictional Court and next date has been fixed for supply of copies. As such further detention of the petitioner is unwarranted.
Learned advocate for the Customs Authorities on the other hand submitted a statement of the present petitioner before the Customs Authorities.
I have considered the tenor of the statement and I am of the view that further detention of the petitioner is unwarranted 2 in the facts and circumstances of the present case as the recovery was from another person and the subject matter of the case involves 5979 Gms. of Ganja.
Accordingly, the prayer for bail of the petitioner is allowed.
Petitioner, namely, Ahasham Akhter @ Ahasham Akter shall furnish bond of Rs. 20,000/- (Rupees Twenty Thousand Only) with two sureties of Rs. 10,000/- (Rupees Ten Thousand Only) each. One of whom must be local to the satisfaction of Learned Additional District and Sessions Judge, 8th Court, Barasat, North 24 Parganas Cum Special Judge NDPS Act, Barasat.
If on bail, the petitioner shall be physically present on each and every date fixed by the learned Trial Court and shall not leave the District of 24 Parganas North without the prior permission of the learned Special Court.
Accordingly, CRM (NDPS) 1437 of 2025 is allowed. All parties shall act in terms of server copy of the order downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)