Ranjan Kr. Roy vs Unknown
2024 Latest Caselaw 4531 Cal

Calcutta High Court (Appellete Side)

Ranjan Kr. Roy vs Unknown on 4 September, 2024

Author: Arijit Banerjee

Bench: Arijit Banerjee

      50.           04.09.2024
      Court
      No.28          (Tanmoy)

      Rejected
                                               IN THE HIGH COURT AT CALCUTTA
                                            CRIMINAL MISCELLANEOUS JURISDICTION

                                                      CRM (NDPS) 1343 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.
                                                                 And

                                 In the matter of: Ranjan Kr. Roy
                                                                                          ...petitioner.
                                 Mr. Samrat Choudhury
                                                                                   ...for the petitioner.
                                 Ms. Subhasree Patel
                                 Ms. Sritama Das
                                                                                       ...for the State.


                                                        Dictated by Arijit Banerjee, J.

1. The petitioner complains that he is in custody for three years

and one month. Only four out of 12 charge-sheet named

witnesses have been examined. He prays for bail on the

ground of delay in progress of the trial.

2. While opposing the prayer for bail, learned Advocate for the

State tells us that seven witnesses are proposed to be

examined. Four out of them have already been examined.

Much above commercial quantity of brown sugar was

recovered from the joint possession of three accused persons

including this petitioner

3. In view of the restriction in Section 37 of the NDPS Act, 1985,

we are not inclined to allow the petitioner's prayer for bail.

4. The application being CRM (NDPS) 1343 of 2024 is

accordingly dismissed.

Signed By :

TANMOY GHOSH High Court of Calcutta 4 th of September 2024 06:10:43 PM

5. However, since the petitioner is in custody for a long period of

time, we direct the learned Trial Court to expedite the trial to

the fullest extent possible and conclude the same positively

by delivery of judgment by the end of December, 2024.

6. This order shall be communicated by the parties to the

learned Trial Court immediately.

(Arijit Banerjee, J.)

(Prasenjit Biswas, J.)

Signed By :

TANMOY GHOSH High Court of Calcutta 4 th of September 2024 06:10:43 PM