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Judgment
10 paragraphs · 189 wordsV. Narasingh, J
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner is an accused in connection with T.R. Case No.206 of 2022, pending in the file of learned Special Judge-cum-Additional Sessions Judge, Nayagarh, arising out of Special Task Force P.S. Case No.06 of 2022 for alleged commission of offences under Sections 20(b)(ii)(C)/29 of the NDPS Act for possessing contraband (ganja) to the tune of 116 kg 200 grams.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Nayagarh by order dated 24.08.2022 in the aforementioned case, the present BLAPL has been filed.
Perused the order of rejection and also the statements of P.Ws. 1 to 6.
On consideration of the same, this Court is not inclined to entertain this bail application at this stage.
Since the petitioner is stated to be in custody from 23.02.2022, learned Court in seisin is requested to make an endeavour to conclude the trial at an early date.
Registry is requested to communicate this order.
Accordingly, the BLAPL stands disposed of.
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