RITU PARNA SEN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D. Biswas, learned counsel appearing for the petitioner and Mr. R. Datta, learned PP appearing for the State.

(2.) The writ petition has been filed challenging the order dtd. 4/5/2024 passed by the learned Special Judge (NDPS), Court No.2, West Tripura, Agartala in Agartala GR PS case no.07 of 2022 registered under Sec. 21(c)/29 of NDPS Act, whereby the learned Special Judge allowed the prayer of the learned Special P.P by extending the period of detention of the petitioner in custody beyond 180 days under Sec. 36A(4) of the said Act.

(3.) On 26/4/2022, the FIR was lodged by one Rajib Saha, Inspector of Police (Anti Narcotics), Tripura Police Crime Branch, Agartala to the O.C., Agartala, GR PS against some accused persons including one Abhijit Nama of Agartala, inter-alia, with the allegations that on the basis of a secret information they recovered 4792 bottles of Phensedyl and 4520 bottle of Eskuf syrup from the parcel van of Sealdah to Agartala Kanchanjhanga Express and the said 4520 Nos. bottle of Eskuf syrup were booked by M/S Sristi Enterprise, B.G road, Kolkata for the accused person, namely Abhijit Nama.