JUDGEMENT
D.P.Sengupta, J. -
(1.) This is an application for bail in connection with NDPS Case No. 36/2000 arising out of Crime No. 6/NCB/Cal 2000 under section 9A/25A/29 of the Narcotic Drugs and Psychotropic Substance Act (hereinafter referred to as NDPS Act).
(2.) The aforesaid case originated from the seizure of 158.1kg. of white crystalline substance believed to be Ephedrine Hydrochloride recovered from inside room No. 5 of 109 Old China Bazar Street, Calcutta-1, which belonged to one Sirish Doshi and one Pravin Chandra Mehta @ Pravin Bhai Mehta. On the same date, i.e., on 20.6.2000 some officers of the Narcotic Control Bureau searched the office-cum-godown of the present petitioner at 59A Rash Behari Basu Road, Calcutta-1 and seized some purchase and sale vouchers relating to Ephedrine Hydrochloride.
(3.) The present petitioner, namely Sailesh R. Shah was arrested on 20.6.2000 along with two other accused persons namely Pravin Mehta and Vinod Jain. All the three accused persons were produced before the learned Special Judge (NDPS Act), VIth Bench, City Sessions Court, Calcutta and they were remanded to custody.;
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