Calcutta High Court (Appellete Side)
Shamsher Singh vs Unknown on 28 January, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
28.01.2026 Court No.35.
D/L. 14.
Kausik (Rejected) CRM (NDPS) 1712 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 Case No. 268/25 (CIS No. 320 of 2025) arising out of F.No. S1 (VII)-226/2025 (AIU) dated 12.10.2025 under sections 20(b)(ii)(B)/23(b)/29 of the NDPS Act, 1985.
And In the matter of : Shamsher Singh ......Petitioner.
Mr. Abhijit Singh ......for the Petitioner.
Mr. Bhaskar Prosad Banerjee Ms. S. Sinha ......for the Customs Authority. Learned advocate appearing for the petitioner submits that already complaint has been filed by the Customs Authority and the recovery is 5.979 Kgs. of Ganja from the petitioner and the petitioner was arrested on 12.10.2025.
Learned advocate for the Customs Authority opposes the prayer for bail.
I find that the present petitioner is a resident of Punjab and using the Calcutta Airport as a corridor for importing contraband. As such the issue relating to intermediate and/or commercial quantity is redundant in this case. 2 Having regard to the fact that contraband is being imported using the Calcutta Airport by a resident of a different State, I am of the view this is not a fit case for granting bail.
Accordingly, CRM (NDPS) 1712 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.)