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[Cites 8, Cited by 0]

Calcutta High Court (Appellete Side)

Mahammad Ansari @ Mintu @ Mahammad vs Tahajul Mondal @ Kota & Anr on 10 March, 2025

Author: Debangsu Basak

Bench: Debangsu Basak

10.03.2025
DL-14 to 18
Court No.26                      CRM (NDPS) 293 of 2024

  (AD)
              In re : An application for bail under Section 439 of the Code of
              Criminal Procedure, 1973 in connection with NDPS Case No.255
              of 2021 arising out of Berhampore           Police Station Case
              No.1334 of 2021 dated 18.11.2021 under Sections 22(C)/29 of
              the Narcotic Drugs and Psychotropic Substances Act, 1985.

                                         -And-

              In the matter of : Mahammad Ansari @ Mintu @ Mahammad
              Ansary Mandal @ Mohammad Ansari Mondal.
                                                       ... ...petitioner

                 Mr. Navanil De, Advocate
                                        ... for the petitioner

                 Mr. Debasish Roy, Ld. PP
                 Mr. B. Panda, Advocate
                 Ms. Baisakhi Chatterjee, Advocate
                 Mr. Mainak Gupta, Advocate
                                         ... for the State

                                         With
                                CRM (NDPS) 2017 of 2023

              In re : An application for bail under Section 439 of the Code of
              Criminal Procedure, 1973 in connection with NDPS Case No.242
              of 2021 arising out of Domkal Police Station Case No.655 of
              2021 dated 01.11.2021 under Sections 21(c)/29 of the Narcotic
              Drugs and Psychotropic Substances Act, 1985.

                                         -And-

              In the matter of : Tahajul Mondal @ Kota & Anr.
                                                         ... ...petitioners

                 Mr. Navanil De, Advocate
                                        ... for the petitioners

                 Mr. Debasish Roy, Ld. PP
                 Mr. Mainak Gupta, Advocate
                                        ... for the State

                                         With
                                 CRM (NDPS) 295 of 2024

              In re : An application for bail under Section 439 of the Code of
              Criminal Procedure, 1973 in connection with NDPS Case No.76
              of 2021 arising out of English Bazar Police Station Case
                         2




No.1065 of 2021 dated 27.08.2021 under Sections 21(c)/29 c
of the Narcotic Drugs and Psychotropic Substances Act, 1985.

                            -And-

In the matter of : Md. Ashim Aktar
                                                 ... ...petitioner

   Mr. Navanil De, Advocate
                          ... for the petitioners

   Mr. Debasish Roy, Ld. PP
   Mr. A. Ganguly, Advocate
   Mr. M. Sharma, Advocate
                          ... for the State
                            With
                  CRM (NDPS) 445 of 2024

In re : An application for bail under Section 439 of the Code of
Criminal Procedure, 1973 in connection with NDPS Case No.41
of 2022 arising out of Bhimpur Police Station Case No.203 of
2022 dated 31.05.2022 under Sections 20(B)(ii)(C)/29 of the
Narcotic Drugs and Psychotropic Substances Act, 1985.

                            -And-

In the matter of : Ajay Sahani @ Ajoy Sahani
                                               ... ...petitioner
    Mr. Navanil De, Advocate
                           ... for the petitioners

   Mr. Debasish Roy, Ld. PP
   Mr. Mainak Gupta, Advocate
                          ... for the State

                           With
                   CRM (NDPS) 89 of 2024

In re : An application for bail under Section 439 of the Code of
Criminal Procedure, 1973 in connection with NDPS Case No.26
of 2022 arising out of Chakulia Police Station FIR No.68 of
2022 dated 22.03.2022 under Section 21(c) of the Narcotic
Drugs and Psychotropic Substances Act, 1985 read with
Sections 25/35 of the Arms Act.
                            -And-

In the matter of : Mahananda Majumdar
                                                 ... ...petitioner

   Mr. Navanil De, Advocate
                          ... for the petitioner

   Mr. Debasish Roy, Ld. PP
   Mr. Avishek Saha, Advocate
                          ... for the State
                            3




1.

Five bail applications are taken up for consideration.

2. The bail applications are pending since the Coordinate Bench required appropriate disciplinary proceedings to be initiated against the police personnel who affirmed the raiding party in narcotic cases failing to identify the accused whom they apprehended at the trial.

3. Learned Public Prosecutor places individual reports in respect of five cases which be taken on record.

4. State will produce the orders of the disciplinary authority in respect of each of the police personnel involved in the present cases, on the next date.

5. List the applications on March 24, 2025.

6. Court is informed that, there is another bail application in the similar nature being CRM (NDPS) 692 of 2024.

7. Department will place the records of that matter also along with pending matters.

8. State will produce the records of the same as done in that matter on March 24, 2025.

(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)