Arindam Lodh - (1.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner and Mr. R. Datta, learned P.P. appearing for the State-respondent.
(2.) This is an application filed under Section 439 of CrPC, 1973 read with Section 37 of the Narcotic Drugs and Psychotropic Substances Act (NDPS Act, for short) for granting bail of the accused-person, namely, Jitendra Bhowmik, who was arrested on 24.01.2019 in connection with Special NDPS Case No.08 of 2019 under Sections 22(b)/27A/25/29 of the NDPS Act, and till now he is in custody.
(3.) The relevant facts, necessary to be introduced for deciding the present bail application, are that the accused-person was arrested on 24.01.2019 at night, at about 2135 hours from the house of one Tutan Dey @ Manta of 79 Tilla, Agartala, West Tripura in connection with the above noted case as encrypted in the bail application. The Duty Officer, NCC Police Station received an information from credible source that huge quantity of contraband drugs(heroin) was stored illegally in the house of one Tutan Dey, a resident within the jurisdiction of NCC police station. It was further disclosed by the source that the said Tutan Dey and his other partners were also present at that time, and if raid was not conducted instantly, in that case, they would dispose of or conceal the said contraband substances. The said Duty Officer after receipt of the information had shared the same with the Addl. S.P.(Urban), West, SDPO, NCC P.S. as well as SP, West. Necessary G.D. entry was made vide NCC P.S. G.D. No.37 dated 24.01.2019. ;