Calcutta High Court (Appellete Side)
Kahinur Khatun vs Unknown on 5 December, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
05.12.2025 Court No.35.
D/L. 87.
Rakib (rejected) CRM (NDPS) 1575 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 Hemtabad Police Station case no. 162 of 2025 dated 15.05.2025 under Sections 21(c)/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
And In the matter of : Kahinur Khatun.
......Petitioner.
Mr. Himanshu De, Sr. Adv, Mr. Navanil De Mr. Srinjan Ghosh ......for the Petitioner.
Mr. Bitasok Banerjee Mr. Asraf Mondal ......for the State.
Learned advocate appearing for the petitioner submits that the petitioner is lady who has been implicated for certain recovery of contraband from the house which includes 35 grams of heroin and 25 bottles of phensedyl. It has also been pointed out that the husband of the petitioner has been granted bail in connection with the instant case.
Learned advocate for the State opposes the prayer for bail and submits that the date has been fixed for consideration of charges on 15th of December, 2025.
Having considered that the date for framing of charges are in close proximity, I direct that the petitioner would be release on bail after the stage for consideration of charges are 2 over on such terms and conditions as the learned Special Court deems fit and proper for ensuring the appearance of the petitioner.
With the aforesaid observations CRM (NDPS) 1575 of 2025 is disposed of.
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.)