Calcutta High Court (Appellete Side)
Abdul Hamid Mondal vs Unknown on 14 November, 2018
1 14.11.2018
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56. as (Rejected) C.R.M. 9965 of 2018 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 05.11.2018 in connection with N. Case No.105 of 2018 arising out of Air Intelligence Unit (AIU), Netaji Subhas Chandra Bose International Airport, C-F No.SI(VII)- 54/2018 (AIU) dated 05.06.2018 under Sections 22/23 of the N. D. P. S. Act.
In the matter of : Abdul Hamid Mondal.
...Petitioner.
Mr. Shekhar Barman, Mr. S. Chowdhury.
...for the Petitioner.
Ms. Hasi Saha.
...for the U.O.I. Heard the learned Advocates appearing for the petitioner and the State.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in the alleged possession of tablets containing 200 gms. amphetamine which is above commercial quantity and in view of the statutory restrictions under Section 37 of the N. D. P. S. Act, we are not inclined to grant bail to the petitioner.
Accordingly, the prayer for bail of the petitioner is rejected. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.) 2