Rima Mukharjee vs State Of Assam

The Court proceedings have been conducted through remote video conferencing mode due to the prevailing situation in the State due to Covid-19

pandemic.

Heard Mr. T. Thakuria, learned counsel for the accused-petitioner and Mr. R.J. Baruah, learned Additional Public Prosecutor for the respondent State

of Assam.

By this application under Section 439, Code of Criminal Procedure, 1973 (CrPC), the accused-petitioner viz. Rima Mukharjee has prayed for his

release on bail as he is in custody in connection with NDPS Case No. 45/2019, registered under Sections 20(c)/29 of the Narcotic Drugs and

Psychotropic Substances Act, 1985.

The accused-petitioner was remanded into custody on 08.02.2019 and since then, she is in custody. After completion of investigation, the charge sheet

has been submitted on 30.11.2019.

It has been submitted by the learned counsel for the accused-petitioner that after submission of charge sheet, the case has been registered as NDPS

Case No. 45/2019 and the trial is going on before the learned Special Court, Kamrup (M), Guwahati. He has further submitted that out of the 6 nos. of

prosecution witnesses, as listed in the charge sheet, the evidence of 5 nos. of prosecution witnesses have already been recorded.

For consideration of the prayer for bail of the accused-petitioner, a perusal of the case records of NDPS Case No. 45/2019 and the concerned case

diary is found necessary. Let the scanned copies of the concerned case records of NDPS Case No. 45/2019 and the concerned case diary along with

a status report be requisitioned from the Court of learned Special Court, Kamrup (M), Guwahati.

A copy of this order be brought to the notice of the Registrar (Judicial) for doing the needful from his end.

List the case on 20.07.2021.