Calcutta High Court (Appellete Side)
Varsha vs Unknown on 10 December, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
10.12.2025 Serial no. 8 [G.S.D] CRM (NDPS) 1472 of 2025 In re : An Application for Bail under Section 439 of the Code of Criminal Procedure, 1973/under Section 483 of the BNSS, 2023 in connection with NDPS Case No. 228 of 2025 arising out of F. No. SI (VII) - 169 of 2025 (AIU) dt. 25.07.2025 u/s 20(b)/23(a) of the NDPS Act read with Section 8 of the NDPS Act.
-And-
In the matter of : Varsha ... ... Petitioner(s) Mr. Partha Sarathi Mondal Mr. Debajyoti Pal Ms. Tithi Sarkar ... for the Petitioner(s) Mr. Vipul Kundalia, Sr Adv.
Mr. K. K. Maiti Ms. Uneaza Ali Mr. Dhirodatta Choudhuri ... for the Air Customs Authority Learned advocate for the petitioner submits that the petitioner is in custody for 138 days and the recoveries made from the present petitioner are of intermediate quantities.
Learned advocate also submits that as the complaint has been filed before the learned jurisdictional court, on any stringent condition, the petitioner may be released on bail.
Learned advocate for the Customs Authority, on the other hand, opposes the prayer for bail and submits that the petitioner is thickly connected with a racket that is involved in smuggling of illegal drugs via aircraft. 2 Having considered that the similarly placed accused persons have been granted bail, I am inclined to extend the same privilege to the present petitioner.
Hence, the prayer for bail of the petitioner is Allowed.
Accordingly, the petitioner viz, Varsha shall be released on bail upon furnishing 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 the learned CJM, Barasat.
If on bail, the petitioner shall be physically present on each and every date of the trial and shall not leave the jurisdiction of 24 Parganas (North) without prior permission of the learned CJM, Barasat.
Accordingly, CRM (NDPS) 1472 of 2025 is allowed. Pending application(s), if any, is also disposed of. Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court, Calcutta.
Urgent Photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Tirthankar Ghosh, J.) 3