(1.) On 29/9/2018, based on a secret information, police conducted search and seizure operations and from the dwelling house of accused Tapan Sarkar, recovered 289 Kgs. of dry ganja, concealed in different drums. While the operation was going on, police received further information that the owner of the contraband substance was actually accused Pritam Roy. Resultantly, police apprehended him. Yet same day, another information was received that purchasers of the contraband substance were waiting in a "Maruti" car which was parked closely. The said vehicle was searched, in which three persons namely, accused Rajesh Dey, Krishna Kumar and Panchal Ahmed were found to be sitting. They were all arrested in the early hours of 30/9/2018.
(2.) As such, crime report dtd. 29/9/2018 was lodged at Police Station Kalamchoura under the provisions of Sec. 8/20 (b) (ii) (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the Act) against the accused persons. Further investigation revealed complicity of certain other persons, for police found the arrested persons to be carrying on the illegal activity of sale of the contraband substance in an organized manner, which operations had been going on over a considerable period of time. In fact, accused Pritam Roy, Rajesh Dey, Krishna Kumar and Panchal Ahmed confessed their respective, each others and other persons involvement in the crime. Tapan Sarkar was arrested on 27/4/2018 who also confessed the owner to be Pritam Roy on whose behalf he had stored, fully knowing the goods to be contraband substance and all the other accused having carried out such illegal activities in an organized manner. Well, this is the prosecution story.
(3.) At this juncture, it be observed that challan has yet not been filed, for it is pending consideration sanction, before the appropriate authority.