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Judgment
4 paragraphs · 159 wordsVivek Singh Thakur, J
Petitioner has approached this Court, invoking provisions of Section 439 of Code of Criminal Procedure (in short ‘Cr.PC’), seeking regular bail in case FIR No. 125 of 2021, dated 17.07.2021, registered under Sections 20 and 25 of Narcotic Drugs and Psychotropic Substances Act (in short ‘NDPS Act’) in Police Station Bhunter, District Kullu, H.P.
Status report stands filed. Record has also been made available.
As per status report, except one all witnesses have been examined and case has been fixed for recording statement of one remaining witness on 27.07.2023. Trial is at advanced stage and likely to be concluded in near future as only one witness remains to be examined. Therefore, I do not consider it a fit case for enlarging the petitioner on bail, at this stage and accordingly, present petition is dismissed with a direction to the Trial Court to conclude the trial as expeditiously as possible latest by 31.08.2023.