Calcutta High Court (Appellete Side)
51(B) Of The Disaster Management Act vs In Re: Tofajjel Mondal on 20 January, 2023
20.01.2023 Sl. No.4 akd [Rejected] C. R. M. (NDPS) 1379 of 2022 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 14.11.2022 in connection with Bagdah Police Station Case No.277 of 2020 dated 19.05.2020 under Section 21(c) of the NDPS Act, Sections 188/271 of the Indian Penal Code and Section 51(b) of the Disaster Management Act, 2005.
And In Re: Tofajjel Mondal ... ... Petitioner Mr. Angshuman Chakraborty Mr. Shashanka Shekhar Saha ... ... for the petitioner Mr. T. D. Nandy Mr. Antarikhya Basu ... ... for the State Report is placed on record. From the report it appears prosecution evidence is complete. Date has been fixed for examination of accuseds under Section 313 of the Code of Criminal Procedure.
In view of the aforesaid development and as trial is at its fag- end, we are not inclined to grant bail to the petitioner.
The application for bail is thus rejected. Trial court is directed to conclude the trial as expeditiously as possible preferably within four months from the next date fixed without granting unnecessary adjournments to either of the parties. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)