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Judgment
11 paragraphs · 230 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.54 of 2022, pending in the Court of the learned Additional Sessions Judge-Special Judge, Koraput, arising out of Machhakund P.S. Case No.48 of 2022, for commission of alleged offences under Section 20(b)(ii)(C) of NDPS Act for possessing 106Kgs 900gms (Ganja).
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Additional Sessions Judge-Special Judge, Koraput by order dated 13.01.2023 in the aforementioned case, the present BLAPL has been filed.
Perused the communication report of the learned Court in seisin indicating that out of 12 charge sheeted witnesses 2 witnesses have already been examined and the case is posted to 18.07.02023 and 19.07.2023.
Considering the same, this Court is not inclined to entertain this bail application at this stage.
The learned Court is called upon to expedite the trial and make an endeavor to conclude the same within a period of six months from the date of receipt/production of the copy of this order.
It shall be incumbent upon the petitioner to produce the copy of this order before the learned Court in seisin.
Accordingly, the BLAPL stands disposed of.
Urgent certified copy of this order be granted as per rules.
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