Calcutta High Court (Appellete Side)
Lokenath Pramanick vs The State Of West Bengal on 8 April, 2021
IN THE HIGH COURT AT CALCUTTA 08-04-2021
Criminal Miscellaneous Jurisdiction subha Item no.19 C.R.M. No. 10889 of 2020 Lokenath Pramanick
-vs-
The State of West Bengal (Via video-conference) In Re: An application for bail under Section 439 of the Code of Criminal Procedure in connection with NCB Crime No.01/CL/NDPS/P&I/WB/2013 dated 09-05-2013 under Sections 22(b)( ii)( c)/29 of the N.D.P.S Act renumbered as N-78 of 2013.
Mr. Debasish Kar Mr. Arka Chakraborty ... For the Petitioner.
Mr. Debu Chowdhury ..for the Customs Authorities. Learned advocate for the petitioner submits that the service has been effected upon the Customs Authorities.
Today, one Debu Chowdhury appears on behalf of the Customs Authorities and prays for an adjournment.
Let this matter appear on 12th April, 2021(Monday). In the event the Customs Authorities are not represented on the next returnable date, we shall decide the matter in the absence of the Customs Authorities.
Mr. Chowdhury shall immediately communicate this order to the Superintendent of Customs, H. Q. P & I Branch, WB Customs House, Stand Road, Kolkata - 700 001. [Tirthankar Ghosh, J] [Soumen Sen, J. ] 2 3