Calcutta High Court (Appellete Side)
Mubashir Anan vs Unknown on 10 August, 2021
49 10-08-2021
(ct. no.32) KOLE Disposed of (Via Video Conference) CRM 3854 of 2021 In re: An application for bail under Section 439 of the Code of Criminal Procedure in connection with NDPS Case No. 61 of 2018, NCB Crime No. 28/NCB/KOL/2018 dated 28.06.2018 under Sections 22(c)/29 of the NDPS Act.
-And-
In the matter of : Mubashir Anan .... Petitioner.
Mr. A. Chatterjee.
Mr. A. S. Roy, Mr. S. Bose, ... For the Petitioner.
Mr. Y. J. Dastoor, Ld. ASG, Mr. P. Edulji, ... For the State.
This is the third application of the petitioner praying for bail. He is charged with offences punishable under the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985. LSD and MDMA, one of commercial quantity and the other of small quantity respectively, were recovered from his possession. In view of the statutory restrictions in Section 37 of the NDPS Act and also in view of the earlier rejections, the petitioner's present prayer cannot succeed.
We are told that the petitioner has been in custody for 1127 days. We hope and expect that the Learned Trial Court will expedite the trial and bring the same to its logical conclusion as soon as the business of the Court may permit.
Accordingly, CRM No. 3854 of 2021 is disposed of.
( Suvra Ghosh, J. ) ( Arijit Banerjee, J. )