Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Lokenath Pramanick on 12 August, 2015
Author: Nishita Mhatre
Bench: Nishita Mhatre
12.08.2015 Item No. 37 Court No.17 A.B. CRM No. 6785 of 2015 In the matter of: An application for bail under section 439 of the Code of Criminal Procedure filed on 21.07.2015.
And In the matter of: Lokenath Pramanick Petitioner
- versus -
The Union of India Opposite Party Md. Bani Israil For the Petitioner Mr. S. B. Saraf Mr. K. K. Maiti For the Customs The Petitioner is seeking bail in connection with N. Case No. 78 of 2013 arising out of NDPS Seizure Case No. 01/CL/NDPS/P&I/WB/13 dated 09.05.2013 under Sections 20(b)(ii)(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act.
We have heard the learned Counsel for the parties.
The Petitioner was apprehended with commercial quantities of narcotics in his possession. The trial is in progress against the Petitioner. Evidence has been adduced of some of the witnesses.
In these circumstances, we see no reason to grant bail to the Petitioner.
d Hence, the application for bail being CRM No. 6785 of 2015 is rejected.
(Nishita Mhatre, J.) (Tapash Mookherjee, J.)