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Judgment
B. P. Routray, J
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 contraband ganja weighing 224 kg 350 grams.
Heard Mr. B.K. Das, learned counsel for the Petitioner as well as Miss S. Mishra, learned A.S.C. for the State-Opposite Party.
Keeping in view the embargo contained in Section 37(1)(b) of the NDPS Act, the prayer of the Petitioner to release him on bail is rejected.
It is submitted on behalf of the Petitioner that despite earlier order of this Court dated 12.1.2021 passed in BLAPL No.10707 of 2019, the trial has not commenced yet.
However, visualizing the disruption in court work due to spread of COVID-19, the trial court is directed to complete the trial by end of September, 2022. A copy of this order be communicated to the concerned court without delay.
The BLAPL is dismissed.
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