APARNA MAKHAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India for habeas corpus of the accused person, namely, Sanjay Makhal alias Raju. 3.6 kilograms 'Ganja' was recovered from the possession of the accused person. Jagacha Police Station Case No. 42 of 2012 dated January 30, 2012 was started under Section 29(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the said Act of 1985).

(2.) In this case charge-sheet has been submitted. Charges have been framed. The trial is in progress before the learned Additional District and Sessions Judge, Third Court at Howrah, who is designated as the Special Court for the purpose of the said Act of 1985.

(3.) On October 3, 2013 the accused person, namely, Sanjay Makhal alias Raju, was produced before the Court from the correctional home. One witness, that is, the prosecution witness No. 8 was cross-examined and discharged.