Arindam Lodh, J. - (1.)Heard Mr. J. Bhattacharjee, learned counsel appearing for the accused-petitioner as well as Mr. S. Debnath, learned Additional PP appearing for the State-respondent.
(2.)This is an application filed under section 438 Cr.P.C. for granting pre-arrest bail to the accused- petitioner who is wanted in connection with Sonamura PS case no. 126 of 2018 registered under Sections 20(b)(ii)(c)/25/29 of the NDPS Act.
(3.)Mr. Bhattacharjee, learned counsel appearing for the accused-petitioner has submitted that the petitioner is totally innocent and is not involved in any manner whatsoever, in connection with the present case. Mr. Bhattacharjee, learned counsel has drawn my attention to the seizure list dated 24.09.2018 (Annexure 2 to this application) wherefrom it is apparent that the cannabis was seized from the house of one Janu Bibi W/O Neyamat Khan. There is no indication in the seizure list as to whether any quantity of cannabis was seized from the possession or from the house of the accused petitioner. Mr. Bhattacharjee, learned counsel has further submitted that the accused petitioner is a pious man and at that time he was in Delhi to attend some religious programme.
;