Calcutta High Court (Appellete Side)
Mohammed Chod vs Unknown on 9 July, 2020
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Supp.7 09.07.2020
pg.
CRM 4519 of 2020 with CRAN 2671 of 2020 (Via Video Conference) In Re: - An application for bail under Section 439 of the Code of Criminal Procedure in connection with NDPS Case No.38 of 2019 arising out of NCB Case No.23/NCB/Kol of 2019 dated 29.06.2019 under Section 15(c) of the Narcotic Drugs and Psychotropic Substance Act, 1985.
And In the matter of: Mohammed Chod ....Petitioner Mr. Mrityunjoy Chatterjee ...for the Petitioner Mr. Y.J. Dastoor Mr. Sagar Saha ...for the NCB The petitioner undertakes to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. The petition is taken up through video conference on the basis of such undertaking.
The petition has been filed on a technical ground that despite long passage of time no charge-sheet has been filed.
It is, however, submitted by learned Additional Solicitor- General that an application was duly made for extension of the period and, by an order of May 27, 2020, the period has been extended by another 180 days.
Considering the order of May 27, 2020 and the huge haul of contraband, the prayer for bail is rejected.
2CRM 4519 of 2020 and CRAN 2671 of 2020 are disposed of.
(Sanjib Banerjee, J.) (Aniruddha Roy, J.)