SUJIT SARKAR Vs. RAJKUMAR SARKAR

JUDGEMENT

(1.) Heard learned counsel of both sides.

(2.) Learned Additional Public Prosecutor, Mr. Rajib Saha, has produced the Case Diary.

(3.) An FIR was lodged by the Assistant Sub Inspector of Police namely, E. Subrata Singha on 21/2/2025 that on receipt of secret information of bringing of certain contraband items by some unknown persons in Agartala-Dharmanagar Local train and after complying the provisions of Sec. 42(2) of NDPS Act, 1985, he detained one person at Agartala Railway Station carrying one hand bag, one backpack and one trolley bag with him who disclosed his name to be Rajkumar Sarkar i.e. the present accused applicant and on search, total 21 kg 750 grams (approx) of dry cannabis (ganja) was recovered from him. He was, thereafter, arrested on the same date i.e. on 21/2/2025 and since then he is in custody.