SANJIT KUMAR Vs. RAMU KUMAR

JUDGEMENT

(1.) Heard learned counsel of both sides.

(2.) The bail application has been pressed by Mr. Sankar Lodh, learned counsel on a single point that ground of arrest was not communicated to the accused in terms of the decision of Pankaj Bansal vs. Union of India and others; (2024) 7 SCC 576 pronounced on 3/10/2023 and other subsequent judgments passed by Hon ble Supreme Court in this regard. Mr. Lodh, learned counsel also refers to the FIR submitted in this case by one police officer namely, Bimal Nama on 17/6/2024 alleging that on that day when he was discharging his duties at Agartala Railway station he detained the petitioner Ramu Kumar on suspicion and on search total 21 kg of suspected ganja in 18 packets were recovered from him thereafter.

(3.) The FIR was registered as Agartala GRPS case No.66 of 2024 under Ss. 22(b)(ii)(C)/29 of the NDPS Act.