ASHADULLAH BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding including order dtd. 16/7/2019 in T.R. No. 10 of 2016 pending before the Learned Special Court-cum-Additional Sessions Judge, 3rd Court, Howrah, arising out of NCB Crime No. 21/NCB/KOL/2016 dated June 9, 2016 under Ss. 8(c) read with Sec. 15(c) and 29 of the Narcotics Drugs and Psychotropic Act, 1985 and all orders passed therein by the Learned Special Court-cum-Additional Sessions Judge, 3rd Court, Howrah.

(2.) The petitioner's case is that he is a peace loving and law abiding citizen of India. The petitioner is aged about 57 years and is a permanent resident of village Eedagahapara falling within the jurisdiction of Kaliachak Police Station in the district of Malda. On the professional score, the petitioner herein is a reputed and well renowned businessman and is a prominent political leader of the area.

(3.) The petitioner states that he is a responsible and well known person, and has deep roots in the society. He is a person who had long supported a particular political party and while a leader therein, he had undertaken many social works.