Patna High Court - Orders
Jitendra Chakma vs The Union Of India, Ndps on 26 April, 2023
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.21708 of 2023
Arising Out of PS. Case No.-16 Year-2017 Thana- D.R.I District- Muzaffarpur
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1. JITENDRA CHAKMA S/O RAJENDRA CHAKMA R/v- Teliamura
Chakmagat, P.O.- Teliamura, P.S.- Teliamura, District- Khowali (West
Tripura), State- Tripura
2. RAJU MONDAL @ RAJU MANDAL S/O SHRI AMHAD ALI MANDAL
@ ANAND ALI MONDAL R/v- Taraberia, P.O.- Padma Lovepur, P.S.-
Amdanga, District- Tarabaria, North 24 Paragana (West Bengal)
... ... Petitioner/s
Versus
The Union of India, NDPS New Delhi
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Mazharul Hassan, Advocate
For the Opposite Party/s : Dr. Krishna Nandan Singh (ASG)
Mr.Anshuman Singh (CGC)
Mr.Ranjay Kumar (Advocate)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 26-04-2023Heard learned counsel for the petitioners and learned counsel appearing on behalf of Union of India.
Call for a report regarding present stage of the case from the court of learned Sessions Judge-cum-Special Judge, Muzaffarpur / learned 14th Additional Sessions Judge, Muzaffarpur in connection with D.R.I. Case No. 16 of 2017-18, and thereafter, put up this bail application on 21st June, 2023.
(Prabhat Kumar Singh, J) anay/-
U T