Calcutta High Court (Appellete Side)
Sariful Miya vs Unknown on 16 August, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 3919 of 2022 16.08.2022
Sl.37 Court No.29 In Re: - An application for anticipatory bail under Section 438 of (AD) the Code of Criminal Procedure in connection with Kaliachak Police Station Case No.280 of 2022 dated 19/03/2022 under Sections 188/353/332/333/307/34 of the Indian Penal Code, 1860 and Section 27(A) of the Drugs and Cosmetics Act, 1940 (corresponding to G.R. Case No.1600/2022).
And In the matter of: Sariful Miya ....petitioner.
Mr. Mazhar Hossain Chowdhury Ms. Mobashshara Alam ...for the petitioner.
Mr. Binay Panda Mr. Subham Bhakat ...for the State.
State will submit a report as to the nexus, if there be any, between the petitioner and the commercial quantity of narcotics seized and the persons arrested with the commercial quantity of narcotics, on the next date.
List the application on August 25, 2022 when the report as called for be submitted.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)