TARUN KUMAR MAJHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) Present appeal has been filed by the Appellant challenging the impugned judgment and order dtd. 15/7/2024 passed by the High Court at Calcutta in C.R.R. No.1439 of 2021 by which the High Court directed furnishing of a surety bond of Rs.6,00,000.00 (Rupees Six Lakhs) for release of the vehicle i.e. Hyundai X-cent belonging to the Appellant.

(3.) It is pertinent to mention that the aforesaid vehicle owned by the Appellantadvocate was seized in 2017 in connection with investigation of a case registered with Nandanghat P.S. Case No.180 of 2017 on 15/7/2017 under Ss. 20(b)(ii)(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').