Suraj Bhuiya vs Unknown
2024 Latest Caselaw 5059 Cal

Calcutta High Court (Appellete Side)

Suraj Bhuiya vs Unknown on 1 October, 2024

Author: Arijit Banerjee

Bench: Arijit Banerjee

     25.           01.10.2024
     Court
     No.28          (Tanmoy)

     Rejected
                                            IN THE HIGH COURT AT CALCUTTA
                                         CRIMINAL MISCELLANEOUS JURISDICTION

                                                   CRM (NDPS) 1439 of 2024

                                In Re: - An application for bail under Section 439 of the Code of
                                Criminal Procedure, 1973 / Section 483 of Bharatiya Nagarik
                                Suraksha Sanhita, 2023 arising out of Barjora P.S. Case No.
                                12/2023 dated 16.01.2023.
                                                                And

                                In the matter of: - Suraj Bhuiya
                                                                                         ...petitioner.
                                Mr. Soumik Ganguly
                                                                                 ...for the petitioner.
                                Mr. Anand Keshari
                                Mr. Dipankar Mahata
                                                                                       ...for the State.


                                                     Dictated by Arijit Banerjee, J.

1. Let the report filed by the State be kept with the records.

2. We find from the report that the prosecution proposes to

examine five more witnesses.

3. 336 Kgs. of ganja was seized from a vehicle of which this

petitioner was the driver.

4. In view of such huge quantity of narcotics being involved and

keeping in mind the restrictions in Section 37 of the NDPS

Act, 1985, we are not inclined to allow the petitioner's prayer

for bail. Hence, the prayer for bail is rejected.

5. The application being CRM (NDPS) 1439 of 2024 is

accordingly dismissed.

6. However, considering that the petitioner has been in custody

for over one year and seven months, we direct the learned

Trial Court to expedite the trial to the fullest and conclude

Signed By :

TANMOY GHOSH High Court of Calcutta 3 rd of October 2024 05:27:16 PM

the same by delivery of judgment on an early date and

definitely within four months from the date of communication

of this order by the parties and the Registry of this Court to

the learned Trial Court.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)

Signed By :

TANMOY GHOSH High Court of Calcutta 3 rd of October 2024 05:27:16 PM