Calcutta High Court (Appellete Side)
Sections 21( C ) Of The N.D.P.S. Act vs In Re : Akbar Sardar @ Akbar Ali Sardar on 3 November, 2017
1 03.11.2017171
sdas rejected C.R.M. 9812 of 2017 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 25.09.2017 in connection with Baduria Police Station Case No. 403 dated 09.06.2017 under Sections 21( C ) of the N.D.P.S. Act.
And In Re : Akbar Sardar @ Akbar Ali Sardar ..... petitioner Mr. Satadru Lahiri ...for the petitioner Mr. Saurav Chatterjee, Ms. Sayanti Santra . ..for the State Heard the learned Counsels appearing on behalf of the parties.
Having considered the materials in the Case Diary prima facie, disclosing involvement of the petitioner in the alleged possession of 5.2 litres of codeine mixtures which is above commercial quantity and in the light of statutory restriction under Section 37 of the N.D.P.S. Act, we are not inclined to grant bail to the petitioner.
The application for bail is, thus, rejected. (Moushumi Bhattacharya, J.) (Joymalya Bagchi, J.) 2