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Judgment
10 paragraphs · 182 wordsAshok Menon, J
APPLICATION FOR REGULAR BAIL
The petitioner is the 1st accused in Crime No.822 of 2020 of Ottapalam Police Station. The final report has been filed and is pending trial as
S.C.No.61 of 2021 on the files of the Additional Sessions Court-II Palakkad. The bail application was dismissed for the reason that the petitioner was
not found entitled to bail in view of the embargo under Section 37 of the NDPS Act. A report was called for from the jurisdictional court regarding the
time that may be taken for disposal of this case. The learned Judge has sought for six months time to dispose the case in view of the present pandemic
situation.
In view of the present pandemic situation, I find that the time sought by the learned Judge is reasonable and hence, the bail application is disposed of
with a direction to the Additional Sessions Court-II, Palakkad, to dispose of S.C.No.61 of 2021 as expeditiously as possible at any rate within a period
of six months from the date of the receipt of the order of this Court.