TAPAN SAHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By filing this petition under Section 438 of the CrPC, the petitioner, namely- Tapan Saha @ Topan Saha has sought for pre-arrest bail in connection with Bijni P.S. Case No.226/2021 registered under Section 411/420/468/471 of the IPC.

(2.) Heard learned counsel for both sides and also perused the Case Diary, including the documents annexed.

(3.) As per the FIR dated 21.05.2021, police seized 46,141 kg. and 31077 kg. of local supari (betel nuts) as well as Burmese supari, respectively from the Godown Nos.1 and 2 of the present accused petitioner namely- Tapan Saha @ Topan Saha, suspecting unlawful trade business/transaction of the smuggled supari. After seizing all the articles illegally stored in both the godowns, an FIR was lodged.