Vinod Bijarnia vs The Narcotics Control Bureau
2022 Latest Caselaw 4305 Gua

                                                                         Page No.# 1/2

GAHC010179822022




                               THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : Bail Appln./2233/2022

            VINOD BIJARNIA
            S/O SRI RAM SINGH
            R/O VILL- NETRAMPURA
            P.O. JAKHOD, P.S. RAIGARH
            DIST. JHUNJHUNU, RAJASTHAN



            VERSUS

            THE NARCOTICS CONTROL BUREAU
            REP. BY SC, NCB, GUWAHATI ZONAL UNIT, GUWAHATI.



Advocate for the Petitioner    : MR. P KAKATI

Advocate for the Respondent : SC, NCB




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                            ORDER

Date : 04.11.2022

Ms. P. Das, learned counsel appearing on behalf of Mr. S.C. Keyal, learned Standing counsel, NCB submits that Mr. Keyal is not available to argue the matter today, therefore, Page No.# 2/2

prays for a short date.

Learned counsel has also submitted that the department would like to refer the certain judgments in support of their contentions.

Mr. P. Kotoki, learned counsel appearing for the petitioner submits that the petitioner has been behind bar since November, 2021 and therefore, the matter should be taken up urgently.

Accordingly, let the matter be fixed again on 15 th November, 2022, on which date the learned counsel for NCB will furnish up-to-date status report.

JUDGE

Comparing Assistant