HARICHARAN BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) On 29/9/2018, FIR No. 2018KLC065 stood registered at Police Station Kalamchoura under the provisions of the N.D.P.S. Act.

(2.) Allegedly huge quantity of contraband substance, to be precise 289 K.G. of dry ganja was recovered from the conscious possession of five persons including Krishna Kumar (on whose behalf the present application for bail stands filed by Haricharan Biswas) and Pritam Roy, Son of Late Mohanlal Roy of Kapalipara, South Kalamcharra, Police Station KLC.

(3.) In the case pertaining to the said F.I.R., learned counsel invites attention of this Court to the order dtd. 12/10/2018, Annexure-C (Page-20) passed by the Special Judge, N.D.P.S. Act, 1985, Sepahijala District, Sonamura, Tripura [Case No. 2018KLC065 (NDPS)].