Calcutta High Court (Appellete Side)
Montu Prasad vs Unknown on 23 November, 2022
23.11.2022.
4. Ct.No.28 as C.R.M. (NDPS) 1303 of 2022 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure in connection with NDPS Case No.14 of 2022 arising out of Raniganj P.S. Case No.293 of 2022 dated 20.05.2022 under Sections 20(b)(ii)c/25/29 of the N. D. P. S. Act.
In the matter of : Montu Prasad.
... Petitioner.
Mr. Kunal Ganguly.
...for the Petitioner.
Mr. Ranadeb Sengupta.
...for the State.
We have perused the report filed by the department. From the report, it appears electronic record was sent for verification to Cyber Forensic & Digital Evidence Examiners Laboratory, Kolkata. Laboratory expressed its inability to analyse the electronic record.
Under such circumstances further steps be taken for proper verification of the electronic records.
Report in that regard be filed on the adjourned day. The matter is adjourned for one week (30.11.2022). (Ajay Kumar Gupta,J.) (Joymalya Bagchi, J.) 2