SANKAR SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure, 1973 filed by the petitioner Sankar Sarkar praying for quashing of the proceedings of N.D.P.S. Case No. 20 of 2018 arising out of Bhaktinagar Police Station Case No. 418 of 2018 dated 15th June, 2018 under Sections 22 (c)/23 (c)/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 pending before the learned Special Judge, N.D.P.S. Act, Jalpaiguri.

(2.) The case of the petitioner in brief is that the petitioner is the proprietor of Advance Health Care having its office at 47, G.T. Road, Bally (Nimtala), Howrah.

(3.) On 15.06.2018 a suo moto First Information Report was lodged with Bhaktinagar Police Station by Officer-in-Charge alleging that on 15.06.2018 at about 16.25 hours, a secret information was received to the effect that contraband medicines had been stored in the godown namely, Inland World Logistic Private Limited situated at Sevoke Road, Siliguri. On the basis of the said secret information, police personnel conducted raid in the said godown and seized 70 cartons containing of 8400 bottles of Relaxcof Cough Syrup kept inside of said 70 cartons.