Calcutta High Court (Appellete Side)
Asim Bala @ Ashim Bala vs Unknown on 5 December, 2024
Author: Arijit Banerjee
Bench: Arijit Banerjee
40. 05.12.2024
Court
No.29 (Pritam)
(Rejected)
IN THE HIGH COURT AT CALCUTTA
CRIMINAL MISCELLANEOUS JURISDICTION
CRM (NDPS) 1683 of 2024
In Re: - An application for bail under Section 439 of the Code of
Criminal Procedure, 1973 / Section 483 of Bharatiya Nagarik
Suraksha Sanhita, 2023, arising out of Gaighata Police Station
Case No. 1029/2023 dated 19.10.2023 under Sections
21(c)/25/25A/27A/29 of the Narcotic Drugs & Psychotropic
Substances Act, 1985.
And
In the matter of: - Asim Bala @ Ashim Bala.
...petitioner.
Mr. Angshuman Chakraborty
Mr. Shashanka Sekhar Saha
...for the petitioner.
Mr. Bitasok Banerji,
Ms. Debjani Sahoo
...for the State.
Dictated by Arijit Banerjee, J.
1. The petitioner renews his prayer for bail, which was rejected on merits on June 19, 2024. We see no significant change of circumstance since then. Trial has begun.
2. 1 (one) witness has already been examined. Hence, we are not inclined to entertain his prayer for bail.
3. The application for bail being CRM (NDPS) 1683 of 2024 is, thus, dismissed.
4. However, since the petitioner is in custody for 1 (one) year and 1 (one) month, we request the learned trial court to expedite the trial to the fullest extent possible and conclude the same on an early date.
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5. All parties shall act on the server copies of this order duly downloaded from the official website of this Court.
6. Criminal Section is directed to supply certified copies of this order to the parties, if applied for, upon compliance of all necessary formalities.
(Arijit Banerjee, J.) (Apurba Sinha Ray, J.)