Bikash Roy vs Unknown
2024 Latest Caselaw 5010 Cal

Calcutta High Court (Appellete Side)

Bikash Roy vs Unknown on 26 September, 2024

Author: Arijit Banerjee

Bench: Arijit Banerjee

                    44.
                 26-09-2024
                 (ct. no.28)
                  debajyoti
                 (rejected)

                                                   CRM (NDPS) 1436 of 2024

                               In re: An application for bail under Section 439 of the Code of
                                      Criminal Procedure/483 of the Bharatiya Nagarik
                                      Suraksha     Sanhita,    2023   in    connection   with
                                      Bhadreswar Police Station Case No.10 of 2022 dated
                                      04-01-2022 under Section 21(c) of the Narcotic Drugs
                                      and Psychotropic Substances Act.

                                                                -And-

                               In the matter of : Bikash Roy
                                                                                    .... Petitioner.

                               Ms. Jeenia Rudra
                                                                 ... For the Petitioner.

                               Mr. Koushik Kundu,
                               Ms. Rajnandini Das
                                                                 ... For the State.


                                                       Dictated by Arijit Banerjee, J.

1.5 litres of Codeine Mixture was alleged seized from the possession of the petitioner who is the sole accused person. He prays for bail.

We are told that the trial is at the stage of argument. November 04, 2024 has been fixed as the next date.

In view of commercial quantity of contraband being involved, we are not inclined to entertain the prayer of the petitioner for bail.

However, considering that the petitioner has been in custody for two years eight months, we direct the learned trial Court to conclude the trial by delivery of judgment at the earliest and positively by the end of November, 2024.

Signed By :

DEBAJYOTI DAS High Court of Calcutta 27 th of September 2024 05:54:03 PM

The application for bail being CRM (NDPS) 1436 of 2024 is, thus, dismissed.

Registry is directed to communicate this order to the learned trial Court forthwith.

Parties shall also communicate this order to the learned Court below immediately.

All parties shall act on the server copies of this order duly downloaded from the official website of this Court.

Criminal Section is directed to supply certified copies of this order to the parties, if applied for, upon compliance of all necessary formalities.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)

Signed By :

DEBAJYOTI DAS High Court of Calcutta 27 th of September 2024 05:54:03 PM