Supreme Court - Daily Orders
Rajib Dey vs The State Of West Bengal on 20 January, 2023
Bench: Surya Kant, J.K. Maheshwari
1
ITEM NO.7 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).8895/2022
(Arising out of impugned final judgment and order dated 11-07-2022
in CRM (NDPS) No.750/2022 passed by the High Court at Calcutta)
RAJIB DEY Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(IA No.140176/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.140177/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 20-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Ms. Sumedha Halder, Adv.
Mr. Dibyadyuti Banerjee, Adv.
Mr. Umang Gupta, Adv.
Mr. Manoj Rajpoot, Adv.
Mr. Abhijit Sengupta, AOR
For Respondent(s) Mr. Ravinder Singh, Adv.
Ms. Astha Sharma, Adv.
Mr. Srisatya Mohanty, Adv.
Ms. Mantika Haryani, Adv.
Mr. Sanjeev Kaushik, Adv.
Mr. Shreyas Awasthi, Adv.
Mr. Himanshu Chakravarty, Adv.
Mr. Devvrat Singh, Adv.
Ms. Muskan Surana, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Signature Not Verified Heard learned counsel for the parties and carefully Digitally signed by satish kumar yadav perused the material placed on record. Date: 2023.01.20 16:46:15 IST Reason:
2. The petitioner seeks his enlargement on regular bail in a Case arising out of FIR No.341/2021, dated 06.12.2021, registered at Tahirpur Police Station, District Nadia, West Bengal, under 2 Section 21(c) of the NDPS Act and Section 25/27 of the Arms Act. As per the allegation, 30 bottles of phensedyl syrup containing codeine phosphate were recovered from the petitioner. There are no criminal antecedents of the petitioner. The petitioner is in custody since 18.02.2022. The charges have already been framed and the trial has commenced but conclusion thereof will take some time.
3. Keeping in view all the attending circumstances but without expressing any views on the merits of the case, the petitioner is directed to be released on bail subject to his furnishing bail bonds to the satisfaction of the Trial Court.
4. The Special Leave Petition stands disposed of accordingly.
5. As a result, pending interlocutory applications also stand disposed of.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)