AI Structured Summary
Not yet generated for this judgment
Judgment
Arindam Lodh, J
Heard Mr. BN Majumder, learned senior counsel assisted by Mr. B. Paul, learned counsel appearing for the applicant. Also heard Mr. Raju Datta, learned PP appearing for the respondent-State.
This is an application filed under Section 439 Cr.P.C. for granting bail to the accused, Bimal Paul, who has been in custody since 09.06.2024 in connection with Sidhai PS case no. 2024 SDI 034 registered under Sections 22(C)/25/29 of the NDPS Act.
The question is as to whether the contraband articles were seized from the house premise of the accused, Bimal Paul and whether the ring-well is situated within the house premise of the accused, Bimal Paul.
The Investigating Officer has reported that the place of seizure is within the house premise of the accused Bimal Paul. Some persons whose names have not been found in the case diary directed the SDM, Mohanpur to make investigation as to whether the ring-well from where the contraband articles were recovered falls within the boundary of the accused, Bimal Paul.
According to Mr. Majumder, learned senior counsel appearing for the accused, the SDM, Mohanpur and Tehsilder made an inquiry and reported that the place of seizure is not situated within the boundary of the accused.
In view of this, I direct the S.D.M., Mohanpur, Tehsilder of the concerned Tehsil (Taranagar) and the Investigating Officer of Sidhai police station, to appear before this court in-person, at 10.30 a.m. positively on 08.10.2024.
List the matter on 08.10.2024.