UNION OF INDIA Vs. JITENDRA

JUDGEMENT

(1.) A bail order passed in NDPS matter is sought to be assailed on the ground that the High Court failed to consider the mandatory requirements of Sec. 37 of the NDPS Act. The order of bail was passed on 20/12/2018 and the appeal has been filed after a delay of 607 days.

(2.) In our view, the explanation given is hardly satisfactory and, in fact, is a saga of gross negligence on the part of the concerned officers for prosecuting the remedy. The dates set out in the application show that on 6/2/2019, a proposal to file the special leave petition was sent by the zone to the NCB Headquarters and the Headquarters asked for additional documents on 26/2/2019. Thereafter, the documents were submitted on 16/7/2019.

(3.) The saga continues of these delays!