Sajan Sk @ Sajahan Sk vs Unknown on 9 December, 2025

[Cites 3, Cited by 0]

Calcutta High Court (Appellete Side)

Sajan Sk @ Sajahan Sk vs Unknown on 9 December, 2025

Kausik (Allowed) CRM (NDPS) 1568 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 Sagardighi Police Station Case No. 162/2025 dated 26.02.2025 under Sections 20(b)(ii)(C) of the NDPS Act, 1985;

And In the matter of : Sajan Sk @ Sajahan Sk.

......Petitioner.

Mr. Tapodip Gupta Mr. Suman Bhanja ......for the Petitioner.

Mr. Antyariksha Basu Ms. Ankita Paul ......for the State.

Learned advocate appearing for the petitioner submits that the petitioner has been implicated in connection with the instant case on the accusations of recovery of 23.590 Kgs of Ganja. Petitioner is in custody for 9 months and 14 days and till date charge has not been framed although prosecution has relied upon 7 witnesses in order to prove its case.

Learned advocate for the State opposes the prayer for bail and submits that the petitioner is the sole accused from whom recovery has been made and there is every chance of the petitioner fleeing away from the process of law.

Be that as it may, having considered the period of detention of the petitioner, I am of the opinion that further detention is unwarranted.

As such the prayer for bail of the petitioner is allowed. Petitioner, namely, Sajan Sk. @ Sajahan Sk. 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 cum Additional District Judge, 5th Court, at Berhampore, Murshidabad.

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 Murshidabad without the permission of learned Special Court.

Accordingly, CRM (NDPS) 1568 of 2025 is allowed. 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.)

Unlock Advanced Research with PRISMAI

Calcutta High Court (Appellete Side)