Calcutta High Court (Appellete Side)
Act vs In Re : Thomas Peter Gambier on 28 February, 2020
1 28.02.2020
tkm/ct 28 C.R.M. 2120 of 2020 sl no. 118
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 25.2.2020 in connection with Southport P.S case no. 198 of 2019 dated 21.10.2019 under section 20(b)(ii)(c)/29 of the NDPS Act And In Re : Thomas Peter Gambier ........ petitioner Mr. Asis Sanyal Mr. S M Obaidullah Mr. R Chowdhury ...... for the petitioner Mr. S Bardhan Mr. Palash Ch. Majhi ...... for the State Heard the learned advocates appearing for the parties.
Having considered the materials in the case diary and bearing in mind the prima facie involvement of the petitioner in the alleged possession of 22.6 kgs. of Ganja, which is above commercial quantity and in the light of the statutory restrictions under section 37 of the NDPS Act, we are not inclined to grant bail to the petitioner.
Accordingly, the prayer for bail is rejected.
(Suvra Ghosh, J.) (Joymalya Bagchi, J.)