Tausik Ahmed Halsona vs Unknown
2024 Latest Caselaw 5006 Cal

Calcutta High Court (Appellete Side)

Tausik Ahmed Halsona vs Unknown on 26 September, 2024

Author: Arijit Banerjee

Bench: Arijit Banerjee

                     26.09.2024
                     Item no. 25.
                     Court No.28.
                       AB
                     (Rejected)
                                                    CRM (NDPS) 1386 of 2024

                                    In Re: An Application for Bail under Section 439 of the Code of
                                    Criminal Procedure, 1973/Under Section 483 of the Bharatiya
                                    Nagarik Suraksha Sanhita, 2023 in connection with
                                    Nakashipara P.S. Case No.369 of 2022 Dated 15.05.2022 under
                                    Section 21C/22C/25/27A/28/29/30 of the NDPS Act

                                                         And

                                    In the matter of : Tausik Ahmed Halsona

                                                                                    ......Petitioner.

                                            Mr. Soumik Ganguly,
                                            Ms. Sharmistha Das              ......for the Petitioner.

                                            Mr. Provas Bhattacharya
                                            Mr. Debanik Das                 ......for the State.


                                            Dictated by Arijit Banerjee, J.

1. Read order dated September 17, 2024. The State has

filed a status report. Let the same be kept with the

records.

2. We find that 10 out of 32 charge sheet named witnesses

have already been examined. Learned State Counsel

says that only 6 more prosecution witnesses will be

examined. The next date is September 30, 2024.

3. Since the trial is at an advanced stage and in view of the

huge quantity of contraband items having been

recovered from the petitioner, we are not inclined to

allow his prayer for bail.

4. The prayer for bail stands rejected.

Signed By :

APURBA BANDYOPADHYAY High Court of Calcutta 27 th of September 2024 02:16:56 PM

5. CRM (NDPS) 1386 of 2024 is dismissed.

6. However, keeping in mind the prolonged detention of the

petitioner, we direct the learned Trial Court to expedite

the trial and conclude the same, by delivery of

judgment, at an early date and definitely by the end of

this year.

7. We make it clear that if the trial is not concluded within

the time period indicated herein, the petitioner will be at

liberty to renew his prayer for bail.

8. The parties shall communicate this order to the learned

Trial Court.

9. All parties shall act in terms of server copy of the order

downloaded from the official website of this Court.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)