Tripura High Court
Swapna Rani Adhikari On Behalf Of Accd. ... vs Vrs on 8 September, 2020
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
BA 89 OF 2020
Swapna Rani Adhikari on behalf of accd. Biswajit Adhikari
... Petitioner(s)
Vrs.
The State of Tripura
..Respondent(s)
For Petitioner(s) : Mr. A. Basak , Advocate.
For Respondent(s) : Mr. R. Datta, P.P.
HON'BLE MR. JUSTICE ARINDAM LODH
ORDER
08/09/2020 Heard Mr. A. Basak, learned counsel appearing for the petitioner as well as Mr. R. Datta, learned Public Prosecutor appearing for the State- respondent.
The petitioner has filed this application under Section 439 of CrPC praying for granting bail to the accused Biswajit Adhikari, who has been arrested in connection with NCC PS Case No. 2020 NCC 058, registered under Section 27(A) & 22(a) of the NDPS Act,1985.
Learned P.P. has produced the case diary.
It transpires from the case diary that the accused was carrying 'Eskuf Syrup' when he was arrested by the police. It is also found that the quantity of the contraband goods carrying by the accused was of small quantity.
Mr. A. Basak, learned counsel appearing for the petitioner submits that the accused himself is a drug addicted and carrying 'Eskuf Syrup' for his own consumption. Since the matter involves small quantity of contraband goods, Mr. Basak, learned counsel submits that the accused may be released on bail.
Page 2 of 2The learned P.P. has raised objection to the prayer for granting bail. Considering the aspects that the accused was carrying small quantity of 'Eskuf Syrup', a contraband substance, I am of the opinion that the accused may be released on bail.
Accordingly, it is directed that the accused Biswajit Adhikari shall be released on bail by furnishing a bond of Rs.25,000/- (Rupees twenty five thousand) with one surety of like amount to the satisfaction of the learned Special Judge (NDPS), West Tripura, Agartala on condition that he shall appear before the Officer-in-Charge or the I.O. of the case once in a week and shall co-operate with the process of investigation.
The bail application, accordingly, stands allowed and thus disposed of.
Return the case diary.
JUDGE