PRADIP MAITY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present case being C.R.M No. 5870 of 2010 relates to the prayer for bail of the petitioner/accused person.

(2.) The backdrop of the present application may briefly be summed up as follows.

(3.) The petitioner was arrested in connection with C.R. (NDPS) Case No-30 of 2009 under section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 arising out of 04/CLINDPS/DRI/SLG/2009-10 dated 14th October, 2009, now pending before the learned Judge, Special Court, N.D.P.S Act. He was produced before the said learned Court on 5th October, 2009 with a prayer for his remand to judicial custody. The prosecution alleged that on the basis of an intelligence, the DRI Officers attached to the Siliguri Regional Unit intercepted a Tata truck standing in front of a Line Hotel. At the time of interception of the vehicle, the officers found that there were three persons inside the said truck and the petitioner was one of them. On being .asked, all the said three persons stated that the truck was loaded with raw cow and buffalo hide and was proceeding towards Kolkata for unloading. On removing the tarpaulin sheet of the carrier truck, it could be seen that raw hides of cow and buffalo in partially rotten condition was loaded. After unloading the same, it could be found that there were some bricks. After removal of the bricks, huge number of coloured plastics were seen. 280 of such plastic packets were found packed with ganja weighing 4961.88 kgs.