Calcutta High Court (Appellete Side)
2018) vs In Re: Kaustav Kar on 11 October, 2018
1 11.10.18
Sl. No.98 akd [Rejected] C. R. M. 9251 of 2018 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 10.10.2018 in connection with Burtolla Police Station/Detective Department Case No. 99 of 2018 dated 22.06.2018 under Sections 22(c)/29 of the NDPS Act. (C. Case No. 22 of 2018) And In Re: Kaustav Kar ... ... Petitioner Mr. Arindam Jana .. Advocate Md. Hafizur Rahaman .. Advocate ... ... for the petitioner Mr. Sanjay Bardhan .. Advocate Mr. Kaushik Biswas .. Advocate ... ... for the State The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 22(c)/29 of the NDPS Act.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in the alleged joint possession of narcotic substance i.e. 17.5 gms of MDMA and one gram of LSD, which is above commercial quantity, we are of the opinion that this is not a fit case to grant bail to the petitioner at this stage.
The application for bail is thus rejected. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.) 2