Bibhuti Das vs State Of Odisha

B. P. Routray, J

 1. This is an application under Sec.439 Cr.P.C. for bail and the offence alleged is under Sec.20(b)(ii)(C) of the NDPS Act for alleged possession of

30 kg. and 100 grams of contraband ganja.

Heard learned counsel for the Petitioner as well as learned A.S.C. for the State-Opposite Party.

After hearing both parties, I am not inclined to release the Petitioner on bail keeping in view the embargo contained under Sec.37(1)(b) of the

NDPS Act. Accordingly, the prayer for bail is rejected.

The BLAPL is dismissed.

However, as prayed for, the learned trial court, i.e.,5th Additional Sessions Judge, Bhubaneswar is directed to complete the trial

in T.R. Case No.420/2019 by end of February, 2022.

An urgent certified copy of this order be issued as per rules.

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