Md. Saukat Sekh vs Unknown
2021 Latest Caselaw 4184 Cal

09.08.2021 Item no. 13 Court No.32.

S.De.

(Via Video Conference)

CRM 1352 of 2021

In Re: An application for Bail under Section 439 of the Code of Criminal Procedure filed on 02.02.2021 in connection with F No. SI(VII) 10/2016/AIU dated 11.01.2016 under Sections 21(b)(ii)(C)/23(C) of the N.D.P.S. Act and now numbered as N-9 of 2016.

And

In the matter of : Md. Saukat Sekh.

......Petitioner.

Mr. Arka Chakraborty, Advocate, Mr. Debasis Kar, Advocate, ......for the Petitioner.

Mr. K.K. Maiti, Advocate, ......for the State.

The petitioner has been in custody for about five years

and eighty-six days.

Learned advocate for the petitioner refers to a decision

of a Co-ordinate Bench of this Court in the matter of

Sanawar Ali, dated November 27, 2020 delivered in CRM

9314 of 2020 and submits that following the ratio of that

judgment, the petitioner should be enlarged on bail.

Learned advocate for the State says that he may be

permitted to file a report showing the state of the trial and

the cause for which the trial has not been completed as yet.

Let such report be filed before the next date of hearing.

List the matter on 16.08.2021.

(Suvra Ghosh, J.) (Arijit Banerjee, J.)