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Judgment
Arindam Lodh, J
Heard Mr. J. Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. Ratan Datta, learned PP assisted by Mr. S. Ghosh, learned Additional PP appearing for the State-respondent.
This is an application filed under section 439 Cr.P.C. for granting bail to the accused person in connection with Bishalgarh PS case no. 2022 BLG 008 (renumbered as Special (NDPS) 18 of 2022) under sections 20(b)(ii)(c)/25/29 of the NDPS Act which is now pending before the learned Special Judge (NDPS), Bishalgarh, Sepahijala Judicial District.
I have considered the submission of learned counsel appearing for the parties. I have perused the case record.
In my opinion, this is not the stage for granting bail to the accused as I find no error in the order of the learned Single Judge while rejecting the bail application of the accused.
However, the trial court is directed to dispose of the entire matter within a period of 3 (three) months from today.
With this observation and direction, the instant application stands dismissed.