Calcutta High Court (Appellete Side)
Asutosh Ghosh vs 84 Union Of India on 27 November, 2017
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
1 CRR 3702 of 2017 ct-35 27.11.2017 Asutosh Ghosh Vs. 84 Union of India Mr. Rajdeep Majumder Mr. Moyukh Mukherjee ar ... For the Petitioner This application under Section 482 of the Code of Criminal Procedure has been filed for quashing of the proceedings being NDPS Case No. (Special) 51 of 2016 arising out of NCB/Kol/2016 under Sections 8(c) read with 21(c) of the Narcotics Drugs and Psychotropic Substances Act pending before the Court of the Learned Judge, Special Court, 3rd Court, Malda on the ground that the petitioner is not at all connected with the alleged offences and that on the self-same ground one Pankaj Shukla has approached this Court and coordinate bench of this Court in CRR 3977 of 2016 has stayed the further proceeding of the case against Pankaj Shukla. The said order has been extended from time to time by this Court. It is prayed that said CRR 3977 of 2016 be tagged with this case.
Let CRR 3977 of 2016 be tagged with the instant criminal revisional application being CRR 3702 of 2017 and the same shall appear in the list under the heading "Adjourned Motion" two weeks hence.
The petitioner is directed to serve notice upon the learned advocate for the petitioner in CRR 3977 of 2016 within one week.
The petitioner is further directed to serve copy of the application upon NCB as well as Learned Additional Solicitor General, High Court, Calcutta by registered post with acknowledgment due within one weeks and to file affidavit of service on the next date of hearing.
(Debi Prosad Dey, J.) 2