AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 207 wordsMohammed Nias C.P., J
This is the second application seeking bail. The earlier application was dismissed by order dated 27.11.2023, finding the involvement of the petitioner and noticing the fact that the rigour under Section 37 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985, as commercial quantity is involved.
By the order of this Court dated 14.02.2024, a report was called for from the Court concerned as to the probable time required for disposal of the case pending before it. A report has been filed on 16.02.2024, intimating that the case can be disposed of within 9 months. This is recorded. Since there is no change of circumstances, I am not inclined to consider the request for bail.
Taking note of the above report of the Court below, I am directing the Court concerned to make every endeavour to stick to the timeline indicated in the report and to dispose of the case within that time.
In case the trial is not over within the said period, it will be open for the petitioner to seek bail from that Court if the delay in disposing of the case is not attributable to the petitioner.
The Bail Application is disposed of as above.