Calcutta High Court (Appellete Side)
Rajdeep Roy vs Unknown on 15 September, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
15.09.2021 Serial no.29 Dd (Through Video Conference) CRM 6061 of 2021 In re : An Application for Bail under Section 439 of the Code of Criminal Procedure filed on 07.09.2021 in connection with Basirhat Police Station Case No. 118 of 2021 (N-30/21) dated 24.02.2021 under Sections 21(C)/29 of the NDPS Act.
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In the matter of : Rajdeep Roy ...Petitioner Mr. Ashok Kumar Chowdhury, advocate ... ... For the Petitioner Mr. Sandip Ghosh Mr. Bitasok Banerjee, advocates ... ...For the State Petitioner seeks bail.
Learned advocate appearing for the petitioner submits that the petitioner is in custody in excess of 7 months. He submits that since the police submitted charge sheet, further detention of the petitioner is not required.
Learned advocate appearing for the State submits that although charge sheet was submitted, the chemical report is awaited.
Learned advocate for the petitioner seeks a direction that police should obtain chemical report expeditiously and submit the same before the jurisdictional court.
Considering the facts and circumstances of the case and considering the involvement of the petitioner, we are not inclined to grant bail to the petitioner.
2We, however, direct the police to take expeditious steps for the purpose of collecting the chemical report and submitting the same before the jurisdictional court.
Prayer for bail is rejected.
CRM 6061 of 2021 is disposed of.
(Debangsu Basak, J.) (Ananda Kumar Mukherjee, J.)