ANSAR ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) It is submitted on behalf of the petitioner that he is in custody for 88 days and it is further submitted that he has been falsely implicated in the instant case out of political animosity. It is contended by the petitioner that he was a candidate in the Panchayet Election which was scheduled to be held on 14th of May, 2018.

(2.) It is further contended that on the night of 12th of May, 2018. I. C. Harirampur Police Station and Additional S. P. (Rural) along with other police officers illegally arrested and kept him in wrongful detention. As he was not produced before the jurisdictional Magistrate within 24 hours, the wife of the petitioner took out an application before the learned Magistrate on 15.05.2018 and the Magistrate directed I.C. Harirampur Police Station to submit report on 19th of May, 2018.

(3.) On the next day, the petitioner was produced before the Special Court on the accusation that he had been apprehended at Harirampur Bus Stand around 19.35 hours with two cartons of MKDYL Cough Syrup containing codeine mixture above commercial quantity. It is contended that the petitioner has been falsely implicated in the instant case as would appear from the fact that he had been illegally arrested on 12th May, 2018 as alleged in the aforesaid application preferred by his wife.