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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 where the alleged quantity of contraband is weighing 208 kg 712 grams.
Heard learned counsel for the Petitioner as well as learned A.S.C. for the State-Opposite Party.
Considering the involvement of commercial quantity, 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 by learned counsel for the Petitioner, the learned trial court is directed to take expeditious steps for early completion of trial.
An urgent certified copy of this order be granted as per rules.
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