Calcutta High Court (Appellete Side)
4.01.2017 Under Section 20(B)(Ii)(C) ... vs In Re: Ananda Halder @ Khatu & Anr on 4 December, 2017
1 04.12.17
Sl. No.70 akd [Rejected] C. R. M. 11986 of 2017 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 27.11.2017 in connection with Habra Police Station Case No. 28 of 2017 dated 14.01.2017 under Section 20(b)(ii)(c) of the NDPS Act. (N-27/17) And In Re: Ananda Halder @ Khatu & Anr.
... ... Petitioners Ms. Rupna Bhattacharjee Ray ... ... for the petitioners Mr. Partha Pratim Das ... ... for the State The petitioners are seeking bail in connection with a case relating to offence punishable under Section 20(b)(ii)(c) of the NDPS Act.
Having considered the materials in case diary, prima facie disclosing involvement of the petitioners in the alleged joint possession of 22.2 kgs. of Ganja and in view of the statutory restriction under Section 37 of the NDPS Act, we are not inclined in granting bail to the petitioners.
The application for bail is thus rejected. However, learned trial court is directed to expedite the trial and conclude the same at an early date.
Petitioners and other co-accused persons are directed to co-operate with the trial court in that regard.
(Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 2