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Sayan Ghosh vs The State Of West Bengal on 23 September, 2022

Bench: Hemant Gupta, Sudhanshu Dhulia

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                                         IN THE SUPREME COURT OF INDIA
                                        CRIMINAL APPELLATE JURISDICTION

                                     CRIMINAL APPEAL NO. 1668 OF 2022
                            [@ SPECIAL LEAVE PETITION (CRL.) NO. 4282 OF 2022]

                         SAYAN GHOSH                                         Appellant (s)

                                                         VERSUS

                         THE STATE OF WEST BENGAL                            Respondent(s)

                                                    O R D E R

Leave granted.

The appellant is in custody since 06.06.2021 for an offence under Section 188, 379, 411 of IPC and 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985. 25 Bottles of Phensedyl of 100 ml each were recovered by the Border Security Force, which was posted at the outline of the International Border.

Keeping in view the period of incarceration and the recovery, we deem it appropriate to order release of the appellant on bail to the satisfaction of the learned trial court.

Ordered accordingly.

The appeal is, accordingly, disposed of. Pending interlocutory application(s), if any, is/are disposed of.

.......................J. [ HEMANT GUPTA ] .......................J. Signature Not Verified [ SUDHANSHU DHULIA ] Digitally signed by NEETU KHAJURIA Date: 2022.09.24 13:07:59 IST Reason: New Delhi;

SEPTEMBER 23, 2022.

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ITEM NO.39                  COURT NO.6                 SECTION II-B

                S U P R E M E C O U R T O F      I N D I A
                        RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (Crl.)     No(s).    4282/2022

(Arising out of impugned final judgment and order dated 19-01-2022 in CRM No. 6908/2021 passed by the High Court At Calcutta) SAYAN GHOSH Petitioner(s) VERSUS THE STATE OF WEST BENGAL Respondent(s) (IA No. 67690/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 23-09-2022 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Petitioner(s) Mr. Srisatya Mohanty, Adv.

Mr. Sujeet Kumar, Adv.

Mr. Abhaya Nath Das, Adv.

Mr. V. K. Shukla, Adv.

Mr. Sugam Mishra, Adv.

Ms. Riya Soni, Adv.

Mr. S. S. Bandhopadhyay, Adv. Mr. Rahul Gupta, Adv.

Mr. Abhimanyu Singh, Adv.

Mr. Parveen Kumar, Adv.

Mr. Sunny Vashist, Adv.

Mr. Lakshman Raja T., Adv.

Mr. Satish Kumar, AOR For Respondent(s) Ms. Astha Sharma, Adv.

Ms. Raveesha Gupta, Adv.

Ms. Mantika Haryani, Adv.

Mr. Shreyas Awasthi, Adv.

Ms. Deeksha Agrawal, Adv.

for M/s. Plr Chambers And Co.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal is disposed of in terms of the signed order.

The operative portion of the order reads as under :-

“Keeping in view the period of incarceration and the recovery, we deem it appropriate to order release of the appellant on bail to the satisfaction of the learned trial court.” Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS COURT MASTER (Signed order is placed on the file)