SAGAR SITARAM MITRE Vs. BHANU PRATAP

JUDGEMENT

(1.) Heard. Rule. The learned Special Public Prosecutor waives service for the respondent. Facts: Petitioner Sagar Sitaram Mitre is the Accused No.2 in Spl. Crl. Case (NDPS) No.11 of 2016. He was charged with the offence punishable under Ss. 8(c), 20(B) and 29 of the NDPS Act. He allegedly possessed a narcotic drug-a prohibited substance.

(2.) Sagar was granted bail with conditions. Later, he was found to have violated a condition. So the prosecution applied for the cancellation of bail. And, eventually, the trial Court cancelled the bail. Aggrieved, Sagar has filed this Criminal Writ Petition. Under these circumstances, we will narrate the facts only to a limited extent.

(3.) In the first week of December 2015, the officials attached to the Narcotic Control Board (NCB), Sub Zone, Goa, were informed that the accused, with three other persons, was to arrive at Thivim Railway Station. All were suspected of possessing illegal drugs. At the railway station, the raiding party apprehended all the accused along with a lady. But the lady was let go for she was found not to have been connected with them. Nor did she carry any contraband.