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Judgment
10 paragraphs · 263 wordsB. 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 quantity of contraband ganja of 21 kg. 770 grams.
Heard Mr. P.K. Mishra , learned counsel for the Petitioner as well as Mr. S.N. Mishra, learned A.S.C. for the State-Opposite Party.
It is submitted by learned counsel for the Petitioner that the Petitioner is inside custody since 13.1.2020 and despite directions of this Court dated 18.1.2021 passed in BLAPL No.745/2020 to conclude the trial expeditiously, preferably by end of July, 2021, the trial has not commenced yet.
Considering the delay in commencement of trial and after hearing learned A.S.C., it is directed to release the Petitioner on interim bail for a period of two months from the date of his release in connection with Padampur P.S. Case No.07/2020 corresponding to Special G.R. No.09/2020 on such terms and conditions to be fixed by the learned Addl. Sessions Judge, Padampur as he deems just and proper.
Learned trial court is directed to commence the trial as expeditiously as possible and complete the same by end of June, 2022 and report compliance to this Court.
It is made clear that the Petitioner shall surrender himself on or before 4th February, 2022 before the learned trial court, failing which, the trial court shall take appropriate steps including issuance of NBW to apprehend the Petitioner.
The BLAPL is accordingly disposed of.
An urgent certified copy of this order be issued as per rules.
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