Calcutta High Court (Appellete Side)
51(B) Of The Disaster Management Act vs In Re: Tofajjel Mondal on 24 November, 2022
24.11.2022 Sl. No.8 akd [Adjourned] C. R. M. (NDPS) 1379 of 2022 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 14.11.2022 in connection with Bagdah Police Station Case No.277 of 2020 dated 19.05.2020 under Section 21(c) of the NDPS Act, Sections 188/271 of the Indian Penal Code and Section 51(b) of the Disaster Management Act, 2005.
And In Re: Tofajjel Mondal ... ... Petitioner Mr. Angshuman Chakraborty Mr. Shashanka Shekhar Saha ... ... for the petitioner Mr. T. D. Nandy Mr. Antarikhya Basu ... ... for the State It is submitted on behalf of the petitioner that he is in custody for about two years and six months. It is further submitted there is inordinate delay in concluding the trial. De-facto complainant, who is a police officer has not been examined.
Officer-in-charge, Bagdah Police Station shall give explanation why the de-facto complainant, who is a police officer, did not attend the court proceedings on various dates fixed for recording evidence.
Let the matter appear under the same heading on 01.12.2022. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)