Supreme Court - Daily Orders
Rahim Mondal vs The State Of West Bengal on 30 November, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2106/2022
(Arising out of SLP(Crl.) No. 5007/2022)
RAHIM MONDAL & ANR. ..APPELLANT(S)
VERSUS
THE STATE OF WEST BENGAL ..RESPONDENT(S)
O R D E R
Leave granted.
The appellants are charged with offence of being in custody of a jar containing five litres of codeine mixture. The custody period has been more than two years and only three out of eight/nine witnesses have been examined.
Learned counsel for the appellants seeks bail by referring to the orders passed by this Court where the detention has been of similar time period and the contraband is Codeine.
On the other hand learned counsel for the respondent opposes the bail submitting that insofar as appellant No. 1 is concerned, there are two prior cases. She however concedes that those cases are not relatable to NDPS. Signature Not Verified
Looking to the facts and circumstances of Digitally signed by Charanjeet Kaur Date: 2022.11.30 17:32:33 IST Reason: the case, we grant bail to the appellants on terms and conditions to the satisfaction of the trial Court.
2The appeal stands disposed of.
....................J. [SANJAY KISHAN KAUL] ....................J. [ABHAY S. OKA] NEW DELHI, NOVEMBER 30, 2022.
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ITEM NO.18 COURT NO.2 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 for Special Leave to Appeal (Crl.) No. 5007/2022
(Arising out of impugned final judgment and order dated 09-11-2021 in CRM No. 7140/2021 passed by the High Court of Calcutta at Jalpaiguri) RAHIM MONDAL & ANR. Petitioner(s) VERSUS THE STATE OF WEST BENGAL Respondent(s) (IA No. 76961/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 30-11-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Uday Gupta, Adv.
Mr. Harish Dasan, Adv.
Mr. Rajiv Ranjan, Adv.
Ms. Shivani M Lal, Adv.
Mr. M.K. Tripathi, adv.
Mr. Akbar Khan, Adv.
Mr. Hiren Dasan, AOR For Respondent(s) Ms. Astha Sharma, AOR Mr. Ravinder Singh, Adv. Ms. Raveesha Gupta, Adv. Ms. Mantika Haryani, Adv. Mr. sanjeev Kaushik, Adv. Mr. Shreyas Awasthi, Adv. Mr. Devvrat Singh, Adv.
M/S. PLR Chambers And Co., AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appellants are granted bail on terms and 4 conditions to the satisfaction of the trial Court.
The appeal stands disposed of.
Pending application stands disposed of.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ Signed order is placed on the file ]