Vinita Kumari @ Vinita vs Unknown
2022 Latest Caselaw 7254 Cal

62. 18.10.2022 Ct.29 Tanmoy/TN

CRM (NDPS) 1245 of 2022

In Re: - An application for bail under Section 439 of the Code of Criminal Procedure, 1973.

And

In the matter of: - Vinita Kumari @ Vinita

...petitioner.

Mr. Debasis Kar ...for the petitioner.

Mr. Sanjoy Bardhan, Ms. Debjani Dasgupta ...for the State.

Petitioner prays for bail on the ground that charge-sheet was

not submitted within the statutory period of 180 days. He relies

upon the judgment passed by this Hon'ble Court in this regard.

Learned Advocate for the State seeks time to take

instructions with regard to such factual aspect.

In such circumstances, list the application before the regular

Bench on November 1, 2022.

(Debangsu Basak, J.)

(Ajay Kumar Gupta, J.)