Calcutta High Court (Appellete Side)
Saquib Perwez & Anr vs Unknown on 2 February, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
02.02.2026 Court No.35.
M/L. 27.
Kausik (Rejected) CRM (NDPS) 1263 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 N 260 of 2025 arising out of F. No. SI (VII)-207/2025 (AIU) dated 27.08.2025 under Section 20(b) and Section 23(a) read with Section 8 of the NDPS Act, 1985.
And In the matter of : Saquib Perwez & Anr.
......Petitioners.
Mr. Angshuman Chakraborty Mr. S. S. Saha ......for the Petitioners.
Mr. Vipul Kundalia, Sr. Adv.
Mr. Tapan Bhanja Ms. Uneaza Ali Mr. Dhirodatto Chaudhuri ......for the Customs Authority. Learned advocate appearing for the petitioner submits that from each of the petitioners allegedly there were recovery of 5990 Gms. (Net Weight) of Ganja by the Air Customs Department.
Learned advocate for the Customs Authority submits that the petitioners were importing Ganja from a foreign country.
As the Kolkata Airport is being used as a corridor for importing such contraband/Ganja, I am not inclined to release 2 the petitioner on bail in spite of the seizure being of intermediate quantity.
Accordingly, the prayer for bail of the petitioner in CRM (NDPS) 1263 of 2025 is dismissed.
Learned Trial Court would expedite the process of trial by fixing at least one schedule consisting of 3 dates in a month.
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.)