Calcutta High Court (Appellete Side)
Ayed Nabi Mondal vs The State Of West Bengal on 19 December, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L50 19.12.2025
Bpg.
C.R.M. (NDPS) 1181 of 2025 allowed In Re: A petition for bail under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 read with Section 439 of the Code of Criminal Procedure, 1973 filed in connection with Hili Police Station Case No.49 dated March 15, 2025 under Sections 21(c)/22(c)/23(c)/27A/28 of the Narcotic Drugs and Psychotropic Substances Act, 1985;
Ayeb Nabi Mandal @ Ayubnabi @ Aynabi @ Ayed Nabi Mondal.
Versus The State of West Bengal Mr. Ayan Bhattacherjee Mr. Shounak Mondal Mr. Suman Majumder.
...for the petitioner.
Mr. Abhishek Sinha Ms. Debadrita Mondal.
...for the State.
Learned senior advocate appearing for the petitioner submits that he has been implicated on the basis of statement of co-accused and the subject matter of the case relates to alleged recovery of 150 bottles of phensydl. It has been further contended that the petitioner is in custody for six months and there is no possibility of the trial concluding in near future.
Learned advocate for the State opposes the prayer for bail but is unable to dislodge the fact that there was no recovery from the petitioner and the petitioner has been arrested on the basis of statement of co-accused.
Having considered the period of detention of the 2 petitioner, I am of the view that further detention of the petitioner is unwarranted.
Accordingly, the prayer for bail of the petitioner is allowed. The petitioner, namely, Ayeb Nabi Mandal @ Ayubnabi @ Aynabi @ Ayed Nabi Mondal shall be released on bail upon furnishing bond of Rs.20,000/- (Rupees Twenty Thousand only) with two sureties of Rs.10,000/- each, one of whom must be local to the satisfaction of the learned Judge, Special Court under NDPS Act-cum-ADJ, 3rd Court, Balurghat, Dakshin Dinajpur. If on bail, the petitioner shall be physically present on each and every date fixed by the learned trial court and shall not leave the jurisdiction of the district of Dakshin Dinajpur without the prior permission of the learned special court.
Accordingly, CRM (NDPS) 1181 of 2025 is allowed. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of all requisite formalities.
(Tirthankar Ghosh, J.)