Calcutta High Court (Appellete Side)
N.D.P.S. Act vs In Re : Sri Pawan Kumar on 1 October, 2019
1 01.10.2019484
sdas rejected C.R.M. 9163 of 2019 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 20.09.2019 in connection with F. No. SI(VII)197/2015 AIU dated 27.10.2015 under Section 20(C )/23(C ) of the N.D.P.S. Act.
And In Re : Sri Pawan Kumar ..... petitioner Mr. Arka Chakraborty ....for the petitioner Mr. A. K. Maity, learned A.P.P. ..... for the State Having considered the materials on record disclosing prima facie involvement of the petitioner in the alleged possession of narcotic substance which is above commercial quantity and in the light of statutory restrictions under Section 37 of the N.D.P.S. Act, we are not inclined to grant bail to the petitioner.
The application for bail is, thus, rejected. Trial Court, however, is directed to expedite the trial and conclude the same as expeditiously as possible preferably within six 2 months from the next date fixed before the trial court without granting any unnecessary adjournment to either of the parties. (Jay Sengupta, J.) (Joymalya Bagchi, J.)