Calcutta High Court (Appellete Side)
595 Of 2018 Dated 16.8.2018 Under ... vs In Re : Rahul Sil on 1 October, 2019
1 01.10.2019
tkm/ct 28 C.R.M. 9355 of 2019 sl no. 559
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 17.9.2019 in connection with Barasat P.S case no. 595 of 2018 dated 16.8.2018 under sections 20(b)(ii) of the NDPS Act, And In Re : Rahul Sil ........ petitioner Mr. K. K. Basu Ms.S. China ...... for the petitioner Mr. Swapan Banerjee ...... for the State Heard the learned advocates appearing for the petitioner and the State.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in the alleged possession of 1.5 liters of codeine mixture, 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. (Jay Sengupta, J.) (Joymalya Bagchi, J.)