Criminal Procedure vs In Re : Narcotics Control Bureau
2022 Latest Caselaw 2299 Cal

22.4.2022
  3
cm

                                CRMSPL 26 of 2020
                                       With
                    CRAN 1 of 2020( Old CRAN No.3945 of 2020)
                                       With
                    CRAN 2 of 2020 (Old CRAN No. 3947 of 2020)

            In Re : An application under Section 378(iii) of the Code of
            Criminal Procedure.
                                          And
            In Re : Narcotics Control Bureau
                                              .... the appellant.
                  Mr. Anirban Mitra
                                              ... for the appellant.




                  The application being CRAN 2 of 2020 (Old CRAN No.

            3947 of 2020) has been filed under section 5 of the Limitation

            Act for condonation of delay.

                  Despite service of notice, nobody appears on behalf of the

            respondent. Affidavit of service filed in court today be kept with

the record.

Having considered the averments made in the

application for condonation of delay being CRAN 2 of 2020(Old

CRAN No. 3947 of 2020), delay in preferring the application

seeking special leave to appeal is condoned.

CRAN 2 of 2020(Old CRAN No. 3947 of 2020) is disposed

of.

Leave is granted to prefer appeal against the judgment

and order of acquittal dated 20th June, 2019 passed by the

learned Judge Special Court (NDPS Act), Nadia at

Krishnanagar in special (NDPS) case No. 22 of 2014.

(Bivas Pattanayak, J.) (Joymalya Bagchi, J.)