- (1.) IN this application the bail granted by the learned Judge (Special Court)in N. D. P. S. Case No. 30/06 by his order No. 5 dated 17. 10. 2006 has been sought to be cancelled.
(2.) SHRI Mukherjee, learned Counsel appearing for the Union of India has placed the order before us and submitted that the offence against the accused was under Section 18 (C) of the N. D. P. S. Act.
(3.) ACCORDING to Shri Mukherjee the punishment for violating the said provision was rigorous imprisonment for ten years with fine which may extend to one lakh rupees. Accordingly, the statutory period was ninety days and not sixty days as have been found by the learned Judge (Special Court), murshidabad.;