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Calcutta High Court (Appellete Side)

In Re:- Deepak Kumar & Anr vs Re: An Application For Bail Under ... on 16 March, 2017

Author: Ashim Kumar Roy

Bench: Ashim Kumar Roy

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61 16.3.2017

pd. C.R.M. No. 983 of 2017 In re:- Deepak Kumar & Anr. ... Petitioners.

-And-

Re: An application for bail under Section 439 Cr.P.C. affirmed on 7.2.2017 in connection with Case No.N-117 arising out of Newtown Police Station Case No.427/2016 dated 31.7.2016 under Section 20(b) (i) of the Narcotic Drugs and Psychotropic Substances Act,1985.

Mr. Subir Banerjee ... For the petitioner. Mr. Arun Kumar Maity, A.P.P., Mr. Suman Saha .... For the State.

Let the Power filed in Court today by the learned Counsel for the petitioner be taken on record.

Heard the learned Advocates appearing on behalf of the parties. Perused the Case Diary.

This is a case, where from the possession of the present petitioner, total 22 Kgs. of Ganja was recovered, which is much above the commercial quantity of 20 Kgs.

Now, having regard to above and considering the relevant materials available from the case diary relating to search and seizure and after examining the same in the light of the provisions contained in Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985, we are not satisfied that there are reasonable grounds for believing that the petitioners are not guilty of such offence.

Accordingly, the application for bail stands rejected. However, the trial be expedited.

Office is directed to communicate this order to the court below for future reference.

(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.) 3