Calcutta High Court (Appellete Side)
Tanveer Mohd Irfan Shaikh @ Tanveer Mohd vs Unknown on 20 January, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
20.01.2026 Court No.35.
M/L.55.
Rakib (Rejected) CRM (NDPS) 1338 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 F. No. S1(VII)- 204/2025(AIU) dated 25.08.2025 under Sections 20(b)(ii)(B) and 23(b) read with Section 8 of the of the Narcotic Drugs and Psychotropic Substances Act, 1985.
And In the matter of : Tanveer Mohd Irfan Shaikh @ Tanveer Mohd Irfan Sheikh ......Petitioner.
Mr. Satadru Lahiri Mr. Poulam Dey Mr. Syed Wasim Faruque ......for the Petitioner.
Mr. Rajdeep Mazumder, Ld, DSGI ......for the UOI (Customs).
Learned advocate appearing for the petitioner submits that there was recovery of 12.9 kgs (gross weight) of contraband from the joint possession of the petitioner and another. Petitioner has been charged under Sections 20(b)(ii)(B) and 23(b) read with Section 8 of the of the Narcotic Drugs and Psychotropic Substances Act, 1985. Learned advocate submits that petitioner has been charged for alleged recovery of intermediate quantity of contraband and complaint has been filed before the learned Special Court.
Learned DSGI, represent the Air Customs Superintendent (AIU), NSCBI Airport, Kolkata. It is the contention of the Union of India that the societal interest is to be looked into as there is import of contraband from a foreign country into India using the Kolkata Airport.
2Having considered the fact that on the basis of which recovery has been made and further investigation of the case is in progress, at this stage, I am not inclined to release the petitioner on bail.
Accordingly, the prayer for bail of the petitioner in CRM (NDPS) 1338 of 2025 is dismissed.
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.)