Calcutta High Court (Appellete Side)
Juvenal Zorammawia Rynjan @ Juvenal vs Unknown on 2 February, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
02.02.2026 Court No.35.
M/L.33.
Rakib (Rejected) CRM (NDPS) 1427 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 N. 259 nof 2025 (CIS No. 303/2025) arising out of F. No. - S1(VII)-206/2025 (AIU) dated 27.08.2025 under Sections 20(b)(ii)(B)/23(b) read wiithy 8 of the of the Narcotic Drugs and Psychotropic Substances Act, 1985.
And In the matter of : Juvenal Zorammawia Rynjan @ Juvenal Zorammawia Rynjah.
......Petitioner.
Mr. Abhijit Singh ......for the Petitioner.
Mr. Bhaskar Prosad Banerjee Mr. Anurag Roy Mr. Dhirodatto Chaudhuri ......for the Customs Authorities. Learned advocate appearing for the petitioner submits that petitioner has allegedly been detained on the accusation of having recovery of 5982 grams of ganja. Learned advocate submits that petitioner is innocent and has been falsely implicated in connection with the instant case.
Learned advocate for the Customs Authorities submits that petitioner was consciously carrying the contraband and importing the same from a foreign country.
Having regard to the fact that the Calcutta Airport is being used as a corridor by residents of other states, I am not inclined to release the petitioner on bail.
Accordingly, the prayer for bail of the petitioner in CRM (NDPS) 1427 of 2025 is dismissed. 2 Learned trail Court will expedite the process of trial by fixing at least a schedule in a month for taking the trial to its logical conclusion.
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.)