The Code Of Criminal Procedure; vs In Re : Choton Ghosh
2022 Latest Caselaw 1311 Cal

17.03.2022 Item no.124 Court No.32 Avijit Mitra C.R.M. (A) No. 559 of 2022

In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure;

And In Re : Choton Ghosh .... petitioner Mr. Tapodip Gupta ....for the petitioner Mr. Y.J. Dastoor, Ld. A.S.G., Mr. Rajesh Kumar Shah ..... for the State

Apprehending arrest in connection with NCB Crime

No.08/NCB/KOL/2017 under Sections 21(c)/29 of the Narcotic

Drugs and Psychotropic Substances Act, the present application

has been preferred.

Heard the Learned Lawyers for the petitioner as well as

the prosecution.

Mr. Dastoor, learned Additional Solicitor General

appearing for the N.C.B. submitted that the petitioner is

absconding for more than five years. Trial was splitted and

proceeded against other accused persons. 29th March, 2022 is

fixed for judgment.

On hearing the parties and considering the conduct of the

petitioner and the fact that the petitioner is absconding for more

than five years, we are not inclined to allow the anticipatory bail.

Accordingly, the application for anticipatory bail being

C.R.M.(A) 559 of 2022 is dismissed.

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

downloaded from the official website of this Court.

(Sugato Majumdar, J.) (Tapabrata Chakraborty, J.)