Calcutta High Court (Appellete Side)
In Re: Imtiyaj Khan & Ors vs Intelligence Officer on 9 March, 2021
CRM No.11013 of 2020
09.03.21
In re: An application for bail under Section 439 of the Code of Criminal
(S.R.) Procedure filed in connection with Botanical Garden Police Station
Sl.22 Case No.72 of 2020 dated 09.05.2020 under Sections 20(b)(II)(c)/29
Ct.28 of NDPS Act, 1985;
And
In re: Imtiyaj Khan & Ors. ... petitioners.
Mr. Satadru Lahiri
Md. Zeeshar Uddin
Ms. Amrin Khatoon ... for the petitioners.
Mr. B. Panda
Mr. S. Bhakat ...for the State.
The learned advocate appearing for the petitioners submits that
the petitioners were arrested on 9th May, 2020. The prosecution did
not file any charge sheet within 180 days and as such, the petitioners
submitted an application for statutory bail, which was rejected by an
order dated 18th November, 2020 passed by the learned Judge, Special
Court under NDPS Act.
He further submits that the learned Court below misconstrued
the mandate of Section 167(2) of the Code of Criminal Procedure and
erred in rejecting the petitioner's prayer for statutory bail though they
had rightly invoked the provisions thereof, after completion of the
mandatory period of 180 days for filing of charge sheet.
Mr. Panda, learned advocate appearing for the State submits
that contraband substance above the commercial quantity was
recovered from the joint possession of the petitioners.
He further submits that due to the COVID situation, the charge
sheet could not be filed within 180 days and that no application for
extension of time to submit the charge sheet was filed.
Indisputably, the petitioners were arrested on 9 th May, 2020.
The charge sheet was not filed within 180 days and no application for
extension of time to submit the said charge sheet was filed. It appears
that the order dated 18th November, 2020 was passed in presence of
the learned public prosecutor.
A perusal of the order dated 18 th November, 2020 would reveal
that the petitioners' prayer for statutory bail was mechanically
rejected.
The right of statutory bail is not a mere statutory right but it is a
part of the procedure established by law under Article 21 of the
Constitution of India [See the judgments delivered in the cases of M
Ravindran versus Intelligence Officer, Directorate of Revenue
Intelligence, reported in 2020 0 Supreme (SC) 627 and Bikramjit Singh
VS State of Punjab, reported in 2020 0 Supreme (SC) 586].
Applying such proposition of law to the facts of this case, we are
of the opinion that the petitioners are entitled to statutory bail.
Accordingly, the petitioners, namely, Imtiyaj Khan, Saif Ali @
Vicky and Sk. Mohammad Adnan, shall be released on bail upon
furnishing a bond of Rs.10,000/- each with two sureties of like amount
each, one of whom must be local, to the satisfaction of the learned
Judge, Special Court, Howrah.
Accordingly, the application for bail being CRM No.11013 of
2020, is allowed.
All parties shall act on the server copies of this order duly
downloaded from the official website of this Court.
(Tirthankar Ghosh, J.) (Tapabrata Chakraborty, J.)
