Calcutta High Court (Appellete Side)
Arijulla Sekh @ Babu vs Unknown on 2 April, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
02.04.2026 Court No.35.
D/L. 84.
Kausik (Allowed) CRM (NDPS) 558 of 2026 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 Palashipara Police Station Case No. 14 of 2025 dated 06.01.2025 under Section 21(c) of the NDPS Act, 1985.
And In the matter of : Arijulla Sekh @ Babu ......Petitioner.
Mr. Krishnendu Bhattacharya Ms. Shalini Bairagi Mr. Priyankar Ganguly Mr. Amaandeep Gupta Ms. Pipasa Chakraborty Ms. Sneha Ghosh ......for the Petitioner.
Mr. Soumik Ganguly Md. Ejaz Akhtar ......for the State.
Learned advocate appearing for the petitioner submits that the subject matter of recovery in the present case relate to 351 Gms. of Heroin and the petitioner is in custody for 1 year 2 months.
Learned advocate has drawn the attention of the Court to the Chemical Examiner's Report which reflects that Diacetylmorphine (Heroin), Acetylcodein, 6- Monoacetylmorphine, Morphine, Codeine & Alprazolam (all are covered under NDPS Act) and Acetaminophen, Olanzapine & 3- 2 Hydroxy-2-naphthoyl-ortho-anisidide (all are not covered under NDPS Act) are present.
In Sentu Seikh vs. State of West Bengal (SLP (Crl.) No. 13987/2025) the Hon'ble Supreme Court was pleased to release the petitioner on bail as quantification was not expressed by the prosecution or the Chemical Examiner.
Having considered the same and the quantity which has been seized in connection with the instant case, I am inclined to release the petitioner on bail.
Accordingly, the prayer for bail of the petitioner is allowed.
Accordingly, Petitioner, namely, Arijulla Sekh @ Babu 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 Judge, Special Court under NDPS Act, Krishnanagar, Nadia.
If on bail, petitioner shall be physically present on each and every date fixed by the learned Trial Court and shall not leave the jurisdiction of District of Nadia without the prior permission of the learned Special Court.
Accordingly, CRM (NDPS) 558 of 2026 is allowed. All parties shall act in terms of server copy of the order downloaded from the official website of this Court. 3
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)