ANSUMAN BERA Vs. ANJAN DUTTA

JUDGEMENT

(1.) The petitioner is seeking bail in connection with a case relating to offences punishable under 27A/28A of the Drugs and Cosmetics Act, 1940.

(2.) The learned Advocate of the petitioner submits that 17 bottles Culter have been allegedly seized from the exclusive possession of the petitioner herein. The learned Advocate of the petitioner further submits that the petitioner herein is in custody for 78 days. The learned Advocate representing the State also does not dispute the aforesaid submissions made on behalf of the petitioner herein.

(3.) Having considered the materials in the case diary and considering the fact that 17 bottles Culter have been allegedly seized from the exclusive possession of the petitioner herein for which no commission of offence has been made out in the F.I.R. and also considering the fact that the said petitioner is in custody for 78 days, we are of the opinion that further detention of the accused/petitioner is not necessary.