SHANTANU MANDAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, counsel for the petitioner as well as Mr. R. Datta, learned PP for the respondent.

(2.) This is a petition under Sec. 482 of CrPC for quashing/setting aside the impugned order dtd. 23/11/2021 passed by the Special Judge, Gomati District, Udaipur in Special 20 of 2021 (NDPS) whereby Special Judge cancelled the Bail Order dtd. 4/9/2021 granted in favour of the petitioner and thereafter release the petitioner on bail in terms of the order dtd. 4/9/2021.

(3.) It is the case of the petitioner that he has been wrongly and unlawfully arrayed in a criminal case. He stated in his petition that he was arrested in connection with Case No.2021/RKP/090 dtd. 7/6/2021 under Sec. 22(C),25, 27(A) and 29 of NDPS Act. Thereafter, while the investigation was being carried on, the petitioner made several attempts for bail applications. On 4/9/2021, according to the petitioner a bail application was moved on his behalf before the Ld. Special Judge, and after hearing the parties vide order dtd. 4/9/2021 the Special Judge granted bail to the petitioner with a condition that he should submit a bail bond of Rs.1,00,000.00 (Rupees one lakh) only with 2(two( sureties of like amount, and one of the sureties must be a government Employee, and both the sureties should be a Government employee, and both the sureties should be the permanent residents of Tripura.