Calcutta High Court (Appellete Side)
Lokenath Pramanick vs Unknown on 12 April, 2021
1 12.04.202111
Ct-28 ar C.R.M. 10889 of 2020 Rejected In re: An application for bail under Section 439 of the Code of Criminal Procedure in connection with NCB Crime No. 01/CL/NDPS/P&I/WB/2013 dated 09.05.2013 under Sections 22(b)(ii)(c)/29 of the N.D.P.S Act renumbered as N- 78 of 2013.
And In the matter of: Lokenath Pramanick ...Petitioner.
Mr. Arka Chakraborty Mr. Debasish Kar Mr. Husen Mustabi Mr. Subhajit Chowdhury ... For the Petitioner On 18th June, 2020 this bench rejected the application for bail filed by the present petitioner in CRM 2207 of 2020 after making the following observations:-
"Having considered the fact that the recovery of contraband in this case relates to 550kg. of Ganja, we are not inclined to release the petitioner on bail at this stage. However, we direct the learned Special Court being the learned Additional District and Sessions Judge, 6th Court, Barasat, 24 Parganas (North) to expedite the progress of the trial and conclude the same preferably within one year from the date of regular resumption of functioning of the court."
There is no change of circumstances for which we revisit this application. We simply dispose of the matter by directing the trial court to expedite the trial in terms of our earlier order dated 18th June, 2020.
Accordingly, the application for bail is rejected. CRM 10889 of 2020 is thus disposed of.
2All parties shall act on the server copies of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.) (Soumen Sen, J.)