Calcutta High Court (Appellete Side)
Abraul Haque vs Unknown on 28 January, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
28.01.2022 Serial no.90 Aloke (Through Video Conference) Ct. No. 29 CRM (NDPS) 75 of 2022 In re : An Application for bail under Section 439 of the Code of Criminal Procedure filed on 17.01.2022 in connection with Hogalberia Police Station Case No. 36 of 2020 dated 04.03.2020 under Sections 20(b)(ii)( c)/29 of the NDPS Act.
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In the matter of : Abraul Haque ... ...Petitioner Mr. Narseen Islam, Advocate ... ... For the Petitioner Mr. Sudip Ghosh, Advocate Mr. Bitasok Banerjee, Advocate ... ... For the State Petitioner renews the prayer for bail. Learned Advocate appearing for the petitioner submits that another co-accused was granted bail. Considering the period of detention of the petitioner being in excess of 600 days, the prayer for bail should be considered.
Learned Advocate appearing for the State submits that commercial quantity of narcotic was seized from the possession of the petitioner.
Considering the fact that commercial quantity of narcotic was seized from the possession of the petitioner, we are of the view that the petitioner is unable to overcome the restrictions under Section 37 of the NDPS Act, 1985.
Consequently, CRM (NDPS) 75 of 2022 is rejected.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)