Calcutta High Court (Appellete Side)
Sections 21(C )/23(C )/28/29 Of The Ndps ... vs In Re : Palan Haldar on 18 January, 2024
18.01.2024
13
sdas
rejected
C.R.M.(NDPS) No. 109 of 2024
In Re:- An application for bail under Section 439 of the Code of
Criminal Procedure in connection with NCB Crime No.
07/NCB/KOL/2022 dated 19.02.2022 under Section 21(c ) of
the NDPS Act ans subsequently complaint has been filed under
Sections 21(c )/23(c )/28/29 of the NDPS Act.
And
In Re : Palan Haldar .... petitioner
Mr. Arnab Chatterjee
Ms. Dhanasree Biswas
Ms. Poulami Bose
....for the petitioner
Mr. Anirban Mitra
Mr. Pradyat Saha
... for the NCB
1.Learned Counsel for the petitioner submits he is in custody for one year and eleven months. It is also submitted charge has not yet been framed. He prays for bail.
2. Learned Counsel for the NCB opposes the prayer for bail and submits BSF personnel apprehended the petitioner with 410 grams of Heroin. He is involved in transborder smuggling of narcotics.
3. We have considered the materials on record. 410 grams of Heroin was recovered from the petitioner. Date has been fixed for consideration of charge. Under such circumstances, we are not inclined to grant bail to the petitioner at this stage.
4. Application for bail is, thus, rejected. 2
5. Trial court is directed to consider the framing of charge at the earliest without granting unnecessary adjournment to either of the parties.
(Gaurang Kanth, J.) (Joymalya Bagchi, J.)