Supreme Court - Daily Orders
Santarul Islam @ Santa vs The State Of West Bengal on 27 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.2 COURT NO.9 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 27507/2023
(Arising out of impugned final judgment and order dated 10-05-2023 in
CRM (NDPS) No. 702/2023 passed by the High Court At Calcutta)
SANTARUL ISLAM @ SANTA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
( IA No.191138/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.191123/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 27-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Dibyadyuti Banerjee, Adv.
Mrs. Sumedha Halder, Adv.
Mr. Umang Gupta, Adv.
Mr. Sermon Rawat, Adv.
Mr. Rohit Jaiswal, Adv.
Mr. Abhijit Sengupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Ms. Sumedha Halder, learned counsel for the petitioner submits that considering the nature of the contraband (100 bottles of Phensedyl cough syrup) that is recovered and the duration of custody since 12.01.2022, the High Court should have favourably considered bail for the petitioner. The counsel next submits in like matters, this court had granted relief to similarly situated accused.
Issue notice, returnable in three weeks.
The petitioner is permitted to serve Dasti notice additionally, to Signature Not Verified the Standing Counsel for the State of Uttrakhand. Digitally signed by Jayant Kumar Arora Date: 2023.09.30 13:24:35 IST Reason:
(DEEPAK JOSHI) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR