SUDHAR MANGAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has filed the present application under Sec. 439 of the Code of Criminal Procedure, 1973, now Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of bail in connection with Jaigaon Police Station Case No. 62 of 2024 dtd. 28/3/2024, under Sec. 21(c)/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, pending before the Learned Court of Additional District and Sessions Judge at Alipurduar (NDPS).

(2.) The allegation against the petitioner is that on 28/3/2024, on receipt of information, the police reached to the house of the petitioner and during the search of the house of the petitioner, the police recovered one plastic sack styled "Langal" containing 40 (forty) bottles of "Rc-Kuff" cough syrup each bottle containing 100 ml each.

(3.) After seizure of the materials, the police has arrested the petitioner at 20:15 hours from the house of the petitioner and brought to the Police Station and initiated the above case.