Calcutta High Court (Appellete Side)
Ndps Act vs In Re : Lokenath Dey @ Loknath @ Hiru on 2 February, 2024
02.02.2024
14
sdas
C.R.M. (NDPS) No. 212 of 2024
In Re:- An application for bail under Section 439 of the Code of
Criminal Procedure in connection with Nimta Police Station Case
No. 748 of 2021 dated 06.10.2021 under Sections 20(c ) of the
NDPS Act.
And
In Re : Lokenath Dey @ Loknath @ Hiru ..... Petitioner
Mr. Debasis Kar
...... for the petitioner
Mr. Avishek Sinha
...... for the State
1.Petition does not contain necessary particulars.
2. Accordingly, bail application is dismissed as infructuous.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)