SUMAN RUDRA PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This application under section 438 of the Code of Criminal Procedure (Cr.P.C hereunder), 1973 has been filed by the petitioner for granting pre arrest bail to him in Bishalgarh PS case No. 2021/BLG/006 registered under sections 20(b)(ii)(C) read with sections 25, 29 and 32 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act for short).

(2.) The case as put forth by the prosecution, briefly stated, is as under:

(3.) Said Sanjoy Majumder, Sub-Inspector of police lodged a suo-motu FIR against the petitioner and the two arrested accused which has been registered as Bishalgarh PS case No. 2021/BLG/006 under sections 20(b)(ii)(C) read with sections 25, 29 and 32 of the NDPS Act. The other two accused persons who were arrested at the spot are still in custody. Present petitioner also filed similar application before the Special Judge at Bishalgarh in Sepahijala Judicial District seeking pre arrest bail under section 438, Cr.P.C. The learned Special Judge turned down the said application by a detailed order after hearing the counsel representing the parties.