RINKU DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is in continuation of order dtd. 17/1/2019.

(2.) On 2/6/2018, FIR No.14 of 2018 was registered at Police Station Pecharthal under the provisions of Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985.

(3.) Allegedly 23,200 (approximately) bottles of cough syrup, a psychotropic substance, were recovered from the conscious possession of accused Apu Saha. Investigation revealed complicity of four more persons namely, Gobinda Das, Dhruba Majumder, Uttam Deb and Billal Miah in the crime. It is a matter of record that charge sheet naming all the five persons stands filed on 10/12/2018. It is also matter of record that during investigation, when arrested, on production, police sought judicial remand of limited nature only with respect to some of the accused persons, which also for a very limited duration, was allowed by the Court. Chart depicting the same in a tabulated form reads as under: