Tripura High Court
Mithu Banik For Sankar Banik vs The State Of Tripura on 15 November, 2018
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
BA NO.121 OF 2018
Mithu Banik for Sankar Banik
----Petitioner(s)
Versus
The State of Tripura
----Respondent(s)
For Petitioner(s) : Mr. S. Sarkar, Adv. For Respondent(s) : Mr. A. Roy Barman, Addl. P.P. HON'BLE MR. JUSTICE ARINDAM LODH Order 15/11/2018 The accused Sri Sankar Banik has approached this Court with the present application praying for grant of bail.
The factual matrix is that he has been arrested on 25.09.2018 in connection with West Agartala P.S. Case No. 2018 WAG 224 dated 25.09.2018 under Section 20(b)(ii)(A)/25 of the NDPS Act, 1985.
Mr. S. Sarkar, learned counsel appearing for the petitioner submits that the petitioner has been in custody for 50 days and three begs of Ganja (dry cannabis) has been seized from his Scooty.
I also have heard Mr. A. Roy Barman, learned Addl.P.P. The ganja (dry cannabis) seized from the petitioner, being small in quantity, this Court is inclined to release the petitioner on bail.
Page 2 of 2
Consequently, the petitioner is released on bail on furnishing a bail bond of Rs. 1,00,000/-(Rupees one lakh only) with one surety bond of like amount to the satisfaction of learned Special Judge, West Tripura, Agartala.
With the above direction, this bail application stands disposed of.
JUDGE suhanjit