Patna High Court - Orders
Jitendra Chakma vs The Union Of India, Ndps on 19 July, 2023
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.21708 of 2023
Arising Out of PS. Case No.-16 Year-2017 Thana- D.R.I District- Muzaffarpur
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1. JITENDRA CHAKMA S/O RAJENDRA CHAKMA R/v- Teliamura
Chakmagat, P.O.- Teliamura, P.S.- Teliamura, District- Khowali (West
Tripura), State- Tripura
2. RAJU MONDAL @ RAJU MANDAL S/O SHRI AMHAD ALI MANDAL
@ ANAND ALI MONDAL R/v- Taraberia, P.O.- Padma Lovepur, P.S.-
Amdanga, District- Tarabaria, North 24 Paragana (West Bengal)
... ... Petitioner/s
Versus
The Union of India, NDPS New Delhi
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Mazharul Hassan
For the Opposite Party/s : Mr.Dr. Krishna Nandan Singh (Asg)
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
4 19-07-2023Heard learned counsel for the petitioner and learned counsel for Union of India.
2. Earlier, the prayer for bail of petitioners was rejected, vide order dated 24.07.2021 passed in Cr.Misc. No. 20357 of 2021 (Annexure-1).
3. The trial court report reveals that after framing of charge, six witnesses have already been examined and now, the case is fixed for evidence on 28.07.2023.
4. Considering the nature of accusation and progress of the trial, the prayer for bail of petitioner is rejected. However, learned trial court is directed to conclude the trial preferably Patna High Court CR. MISC. No.21708 of 2023(4) dt.19-07-2023 2/2 within a period of one year from the date of receipt/production of copy of this order.
(Prabhat Kumar Singh, J) anay/-
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