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Judgment
8 paragraphs · 177 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with 2(a) C.C. Case No.23 of 2022, pending before the Court of the learned Sessions Judge-cum-Spl. Judge, Gajapati at Paralakhemundi, arising out of P.R. Case No.69 of 2022-23 for alleged commission of offences under Sections 20(b)(ii)(C) of the NDPS Act.
Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Sessions Judge-cum-Special Judge, Gajapati, by order dated 07.06.2023 in the aforementioned case, the present BLAPL has been filed.
It is submitted by the learned counsel that the Petitioner is in custody since 12.12.2022.
Registry is requested to call for a report from the learned Court in seisin regarding the stage of trial and the time frame within which the same can be concluded. The statement of the witnesses examined till the date of the submission of such report be also transmitted to this Court.
List this matter on 19.01.2023 along with such report.
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