RAJVEER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Mitra, learned counsel for the accused-petitioner and Mr. S.C. Keya, learned Standing Counsel, NCB respondent.

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Sri Rajveer Singh, in connection with N.C.B. Case no. 11/2020 (corresponding to NDPS Case no. 4/2021) registered under Ss. 8(c)/20(b)(ii)(C)/29/35/53A/54/60/61/62/66/67/69 of the NDPS Act.

(3.) The learned counsel for the accused-petitioner has submitted that the accused-petitioner has been in custody for 599 days as on date pending trial of the case and no trial has been commenced yet. He has further submitted that the recovery of the seized contraband from the truck allegedly driven by the accused-petitioner is not correct as the situation narrating the entire incident in the complaint petition itself revealed that there was curfew imposed by the State Government at the relevant time and therefore, no witnesses could have been present there to witness the seizure of 65.33 kgs of contraband (Ganja) from the truck involved in this case.