In Re : Sunny Hela vs State Of
2021 Latest Caselaw 3767 Cal

14.07.2021 Court No.30

Krishnendu Bail Granted CRM 11054 of 2020 (Via video Conference)

In Re:- An application for bail under section 439 of the Code of Criminal Procedure ;

And In Re : Sunny Hela Petitioner Mr. Manjit Singh, Mr. Gaganjyot Singh For the Petitioner Mr. Y.J.Dastoor, ld. A.S.G.

Mr. Phiroze Edulji Mr. Sagar Saha For the N.C.B.

The present application under Section 439 of the Code of

Criminal Procedure has been preferred by the petitioner in

connection with NDPS Case No. N-127/2018 corresponding to

NCB Crime No.33/2018 under sections 20(b)(ii)(C)/29 of the

Narcotic Drugs and Psychotropic Substances Act, 1985.

Mr. Singh, learned advocate appearing for the petitioner

submits that the petitioner has been falsely implicated. There

had been no recovery of any contraband substance from his

possession. Upon completion of investigation, charge-sheet has

also been filed and as such further detention of the petitioner,

who is in custody since 10th July, 2018, is not necessary.

He further submits that the petitioner has been roped in

only on the basis of statements of co-accused persons, as

recorded under section 67 of the NDPS Act, which are

inadmissible in law in view of the judgment delivered by the

Hon'ble Supreme Court in the case of Tofan Singh - Vs- State of

Tamil Nadu.

Mr. Dastoor, learned Additional Solicitor General appearing

on behalf of the NCB opposes the petitioner's prayer and

submits that there are incriminating materials on record against

the petitioner.

In Tofan Singh (supra), it has, inter alia, been held that the

confessional statements under section 67 of the NDPS Act are

inadmissible in law. Save and except the confessional

statements, prima facie, there is no other substantive material

evidence against the petitioner.

In the present pandemic situation and rapid proliferation of

the virus, prayer for bail needs to be considered liberally unless

custodial interrogation is absolutely necessary [See the order

passed by the Hon'ble Supreme Court in Re: Contagion of Covid-

19 Virus in Prisons].

In the said conspectus, we are of the opinion that further

detention of the petitioner is not warranted in the facts and

circumstances of the case, more so, when upon completion of

investigation charge sheet has also been submitted.

Accordingly, we allow this application and direct that the

petitioner, namely, Sunny Hela shall be released on bail upon

furnishing a bond of `20,000/- with two sureties of like amount

each, one of whom must be a local, to the satisfaction of the

learned Additional Sessions Judge, 6th Court (under NDPS Act)

Barasat, North 24-Parganas and on condition that he shall reside

at Baguihati and shall not leave the jurisdiction of Baguihati

Police Station save and except for attending the learned trial

court on all the dates, as fixed for hearing.

The petitioner shall also meet the Officer-in-Charge of

Baguihati Police Station once a fortnight until further orders.

It is made clear that in the event the petitioner fails to

comply with the aforesaid directions without any justifiable

cause, the learned trial court would be at liberty to cancel the

petitioner's bail without any further reference to this Court.

With the aforesaid observations, the application for bail,

being CRM No. 11054 of 2020, is disposed of.

All parties shall act on the server copies of this order duly

downloaded from the official website of this Court.

(Suvra Ghosh, J) (Tapabrata Chakraborty, J)