Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Calcutta High Court (Appellete Side)

Barnali Bag vs Unknown on 2 February, 2026

Author: Tirthankar Ghosh

Bench: Tirthankar Ghosh

02.02.2026 Court No.35.

M/L.29.

Rakib (Rejected) CRM (NDPS) 1292 of 2025 In Re: An Application for Bail under Section 439 of the Code of Criminal Procedure, 1973/Under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with N. Case No. / NDPS Case No. 228 of 2025 arising out of F.No. S1(VII)-169/2025 (AIU) dated 25.07.2025 under Sections 20(b)(ii)(B)/23/29 of the of the Narcotic Drugs and Psychotropic Substances Act, 1985.

And In the matter of : Barnali Bag.

......Petitioner.

Mr. Sourav Chatterjee, Sr. Adv, Mr. Pratim Priya Dasgupta Mr. Biswajit Ghosh Mr. Soumya Nag Mr. Amir Ali Mr. Amit Dey ......for the Petitioner.

Mr. Vipul Kundalia, Sr. Adv, Mr. K. K. Maiti Ms. Uneaza Ali Mr. Dhirodatto Choudhury ......for the Customs Authorities. Mr. Rajdeep Mazumder, Sr. Adv, Mr. Pritam Roy .......for the Union of India Learned senior advocate appearing for the petitioner submits that from the possession of the petitioner allegedly 4013 grams of contraband / ganja were recovered. Petitioner is innocent and was unknowingly involved in the alleged offence, she had no idea regarding the material which was recovered.

Learned senior advocate for the Customs Authority opposes the prayer for bail.

I have taken into account the similar set of facts which are occurring in the Airport for using Calcutta Airport as a corridor for importing contraband from foreign countries.

2

Having regard to the foundational facts of the present case, I am not inclined to release the petitioner on bail irrespective of the fact whether it is an intermediate quantity or commercial quantity.

As such, prayer for bail of the petitioner is dismissed.

Accordingly, CRM (NDPS) 1292 of 2025 is rejected.

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.)