AI Structured Summary
Facts, law points, precedents, ratio and the final ruling — distilled from the full judgment
AI Structured Summary
Facts, law points, precedents, ratio and the final ruling — distilled from the full judgment
Facts
The case pertains to a bail application filed for the accused, Rana Shek, who is in custody concerning West Agartala P.S. case No.21 of 2025. The charges involve offenses under the NDPS Act. Counsel for both the accused and the state were present at the hearing, and the court called for the case record from the Special Court.
Law Points
['Whether the accused is eligible for bail under the NDPS Act.', 'The relevance of the case diary in evaluating the bail application.']
Acts & Articles
['NDPS Act, Section 20(b)(ii)(c)', 'NDPS Act, Section 25', 'NDPS Act, Section 27', 'NDPS Act, Section 29']
Judgments Referred
None
Obiter Dicta
None
Ratio Decidendi
The decision on the bail application will depend on the contents of the case diary and the specifics of the charges under the NDPS Act.
Final Ruling
The court did not grant bail at this stage and ordered the case diary to be produced by the next hearing date. The next hearing is scheduled for 01.04.2025.
Plain-Language Gist
Rana Shek, the accused, seeks bail for offenses under the NDPS Act. The court has deferred the decision pending review of the case diary.
AI-generated summary — verify against the full judgment text before relying on it in practice.
Judgment
Biswajit Palit, J
Learned Counsel, Mr. Arijit Bhowmik is present for the accused-in-custody namely Rana Shek. Learned Addl. P.P., Mr. Rajib Saha is present on behalf of the State.
This bail application is filed for releasing the accused-in-Custody in connection with West Agartala P.S. case No.21 of 2025 for the offence punishable under Section 20(b)(ii)(c)/25/27/29 of NDPS Act.
Call for the record from the concerned Special Court in reference to West Agartala P.S. case No.21 of 2025.
Learned Addl. P.P. be asked to produce the Case Diary on or before the next date.
A copy of this order be communicated to Learned P.P. in course of the day.
List the matter on 01.04.2025.