- (1.) Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
(2.) The petitioner, apprehending arrest in connection with Jagacha Police Station Case No. 42 of 2012 dated 30.01.2012 under Sections 29(b)(ii)(B) of the N.D.P.S. Act, 1985 has come to this Court for anticipatory bail.
(3.) Being on bail, the petitioner has been facing his trial on a charge of having committed an offence punishable under the NDPS Act before the learned Judge, Special Court, Howrah, constituted under the said Act. Since during the trial and in course of recording of evidence, he was absent on consecutive occasions, the trial Court issued warrant of arrest against him. Apprehending arrest on the face the order of warrant of arrest, the petitioner has approached this Court for anticipatory bail.;