- (1.) The present application under Section 439 of the code of Criminal Procedure has been preferred by the petitioner in connection with NDPS Case No. 85 of 2018 and S.C No. 1(9)19 arising out of Jibanala P. S. Case No. 401 of 2019 dated 07-09-2018 under Sections 21(C)/24/29 of the Narcotic Drugs and Psychotropic Substances Act with added Sections 20(b)(ii)C/29 of the NDPS Act.
(2.) Mr. Basu, learned senior advocate appearing for the petitioner submits that the petitioner is in custody since December 2018 and he has been implicated in this case on the basis of certain mobile phones being purchased by one Rasida Sk. who happens to be an accused and from whom recovery has been effected.
(3.) Learned senior advocate appearing for the petitioner further submits that one of the accused persons namely, Antarul Sekh was granted bail in CRM 8144 of 2019 and there has been no recovery from the present petitioner.;