Kamal Ghosh vs Unknown
2021 Latest Caselaw 4979 Cal

09. 22.09.2021 Ct.32 Tanmoy Rejected C.R.M. 2194 of 2021

In Re: - An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 25/02/2021 in connection with NCB Crime No.03/NCB/KOL/2017) dated 21/01/2017 under Sections 18(b) of the N.D.P.S. Act, 1985. (N.D.P.S. Case No. 02/2017).

And

In the matter of: - Kamal Ghosh ...petitioner.

Ms. Minoti Gomes, Mr. Kaushik Biswas ...for the petitioner.

Mr. Y.J. Dastoor, Ld. A.S.G., Mr. Phiroze Edulji, Mr. Sagar Saha ...for the U.O.I.

The petitioner says that there was no recovery of

contraband items from him. His name has transpired from

statements made by co-accused persons from whom recovery

was made.

Learned Additional Solicitor General appearing for the

Narcotics Control Bureau says that four notices under Section

67 of the Narcotic Drugs and Psychotropic Substances Act, 1985

were sent to the petitioner. He did not respond to any of them.

He has been absconding since 2017 when the case was

registered. The trial is over and judgment has been delivered.

In view of the aforesaid and the less than helpful conduct

of the petitioner, we see no reason to entertain the petitioner's

application for anticipatory bail.

Accordingly, the application for anticipatory bail being

C.R.M. 2194 of 2021 is dismissed.

All parties shall act in terms of server copy of this order

downloaded from the official website of this Court.

(Bivas Pattanayak, J.) (Arijit Banerjee, J.)