SAFIKUL ALAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 28/11/2022 passed by the learned Judge, Special Court (under NDPS Act), Jalpaiguri, issuing warrant of arrest against the petitioner in connection with Jaigaon Police Station Case No. 35 of 2022 dtd. 25/2/2022 under Ss. 22(C) of Narcotic Drugs and Psychotropic Substances Act; adding Ss. 25/29 of Narcotic Drugs and Psychotropic Substances Act; (NDPS 20 of 2022).

(2.) The petitioner's case is that Jaigaon Police Station Case No. 35 of 2022 dtd. 25/2/2022 under Ss. 22(C) of Narcotic Drugs and Psychotropic Substances Act, was started on the basis of a complaint lodged by one Dhurba Pradhan, S.I. of Police, Jaigaon Police Station, (hereinafter referred as defacto complainant) with the Officer-in- charge of said Police Station.

(3.) The allegations leveled in the said complaint is to the effect that on 24/2/2022 defacto complainant received information regarding loading of huge quantity of prohibited drugs. He informed his superiors and after permission of superiors left with other police personals. On reaching Daldabari, he found one truck loaded with bricks, parked inside the premises of Baba Ganinath Iron Store. The complainant intercepted the truck and two persons namely Om Prakash Jaiswal and Dinanath Jaiswal. On being searched he recovered two cartons containing 28000 pieces of 'SPM-PRX WOCKHARDT' capsules.