Calcutta High Court (Appellete Side)
Sections 20(B)(Ii)(C)/29 Of The Ndps ... vs In Re : Parimal Basak @ Ujjal on 17 September, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
17.09.2021 41 Ct. No 29 KAUSHIK (REJECTED) C.R.M. 6025 of 2021 (via video conference) In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Farakka Police Station Case No. 222 of 2021 dated 19.08.2021 under Sections 20(b)(ii)(c)/29 of the NDPS Act.
And In Re : Parimal Basak @ Ujjal ..... petitioner Mr. Amitabha Karmakar Mr. Arup Kumar Bhowmik .... for the petitioner Mr. Ranadeb Sengupta ... for the State Petitioner seeks anticipatory bail. Learned advocate appearing for the petitioner submits that, the name of the petitioner came from a co-accused. The petitioner is a migrant labour. He is residing at his ancestral house from where recovery was made.
Learned advocate appearing for the State submits that, the investigation is ongoing. The recovery was made from the house where the petitioner resides. The petitioner and his two brothers were involved in the crime.
Considering the facts and circumstances of the case and considering the fact that petitioner is a resident of the building from where the recovery was made and considering the fact that the person arrested is the brother of the petitioner, we are unable to grant anticipatory bail to the petitioner. 2 Accordingly, prayer for anticipatory bail of the petitioner is rejected and the application being CRM 6025 of 2021 is dismissed.
(Debangsu Basak, J.) (Ananda Kumar Mukherjee, J.)