Supreme Court - Daily Orders
Karim Adaldar vs The State Of West Bengal on 25 November, 2022
Bench: Surya Kant, Vikram Nath
1
ITEM NO.56 COURT NO.11 SECTION IIB
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.8653/2022
(Arising out of impugned final judgment and order dated 29072022
in CRM (NDPS) No. 856/2022 passed by the High Court at Calcutta)
KARIM ADALDAR Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(FOR ADMISSION and I.R.)
Date : 25112022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Mr. Ranjan Mukherjee, Adv.
Mr. Anindo Mukherjee, Adv.
Ms. Aayushi, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
Ms. Astha Sharma, AOR
Mr. Ravinder Singh, Adv.
Mr. Raveesha Gupta, Adv.
Ms. Mantika Haryani, Adv.
Mr. Sanjeev Kaushik, Adv.
Mr. Shreyas Awasthi, Adv.
Mr. Devvrat Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The prayer in this case is to grant regular bail to the petitioner in First Information Report No.748 of 2021 dated Signature Not Verified 28122021 Digitally signed by VISHAL ANAND under Sections 21(c) and 29 of the N.D.P.S. Act, Date: 2022.11.25 17:20:49 IST registered at Hasnabad Police Station. Reason:
Having heard learned counsel appearing for the parties and keeping in view the period of custody already undergone by the 2 petitioner, and there being no likelihood of completion of trial in the near future, but without expressing any views on the merits of the case, the petitioner is ordered to be released on bail, subject to his furnishing bail bonds to the satisfaction of learned Additional Sessions Judge, 6th Court, Barasat, District – North 24 Parganas, West Bengal.
The Special Leave Petition is disposed of in the above terms.
(VISHAL ANAND) (PREETHI T.C.) ASTT. REGISTRARcumPS COURT MASTER (NSH)