IN RE, DILIP DAS Vs. STATE

JUDGEMENT

(1.) On 9th of January, 2012 when this application for bail was taken up for hearing, an adjournment was sought for by the learned Counsel of the N.C.B. on the ground that till that day, case diary was not made available to him. When going through the notice annexed with this application for bail, we find that same was served at the office of the Ministry of Law and Justice, Department of Legal Affairs, Branch Secretariat, Kolkata as far back as on 3rd January, 2012, i.e., nearly about a week back. In such a situation, we directed the Zonal Director, Eastern Zonal Unit, Narcotics Control Bureau and the Investigating Officer of the case to be present in court with the case diary.

(2.) Pursuant to our order, the Zonal Director, Eastern Zonal Unit, N.C.B. and the Investigating Officer of the case both are present with the case diary.

(3.) The learned Counsel appearing on behalf of the N.C.B. submitted on instruction that no communication has been received by the office of the Narcotic Control Bureau from the Office of the Ministry of Law and Justice, Department of Legal Affairs, Branch Secretariat, Kolkata till yesterday until we passed the order. Bail is a matter where the question of liberty of a citizen is involved and this laches allegedly on the part of the Ministry of Law and Justice, Department of Legal Affairs, Branch Secretariat, Kolkata in not communicating the N.C.B. about the filing of this bail application although notice was served long back, is highly deplorable and of great concern.