Milan Chaki @ Meru vs Unknown
2024 Latest Caselaw 5023 Cal

Calcutta High Court (Appellete Side)

Milan Chaki @ Meru vs Unknown on 26 September, 2024

                    33
                 26-09-2024
                 (ct. no.28)
                   S. De
                  (Rejected)
                                                    CRM (NDPS) 1397 of 2024
                               In re: An application for bail under Section 439 of the Code of
                                      Criminal Procedure corresponding to Section 483 of the
                                      Bharatiya Nagarik Suraksha Sanhita, 2023.


                                                           -And-
                               In the matter of : Milan Chaki @ Meru.
                                                                                           .... Petitioner.

                               Mr. Soumik Ganguli,                 ... For the Petitioner.

                               Mr. Anirban Mitra,
                               Mr. Sagar Saha,                   ... For the NCB.


                                Order dictated by Arijit Banerjee, J.

1. Report filed by NCB be kept with the records. A copy of the

report has been handed over to learned advocate for the

petitioner.

2. We are told that the trial is at the stage of argument. The next

date is November 8, 2024.

3. Considering that the trial is on the verge of conclusion, we are

not inclined to grant bail to the petitioner.

4. CRM (NDPS) 1397 of 2024 is dismissed.

5. However, since the petitioner is in custody for more than 3 years

and 3 months, we direct the learned Trial Court to expedite the

trial and conclude the same by delivery of judgment by the end

of November 2024.

( Apurba Sinha Ray, J. ) ( Arijit Banerjee, J. )

Signed By :

SANDIP DE High Court of Calcutta 27 th of September 2024 05:57:24 PM