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Judgment
10 paragraphs · 213 wordsV. Narasingh, J
Heard learned counsel for the Petitioner and learned counsel for the State.
The Petitioner is an accused in connection with Special Case No.82 of 2023 pending on the file of learned Sessions Judge-cum-Special Judge, Boudh, arising out of Boudh P.S. Case No.147 of 2023 for commission of offence alleged 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 Special Judge, Boudh by order dated 01.02.2024 in the aforementioned case, the present BLAPL has been filed.
The order dated 15.05.2024 of the learned Special Judge, Boudh evidencing surrender of the Petitioner is taken on record.
It is stated at the Bar that the Petitioner is in custody since 21.03.2023 and the trial has not commenced and it is also stated, on instruction, that the Petitioner does not have criminal antecedent of similar nature.
Considering the same, Registry is requested to call for a report from the learned Court in seisin regarding the stage of trial.
List this matter on 23.07.2024 along with such report.
Learned counsel for the Petitioner is called upon to file an affidavit regarding the criminal antecedent of the Petitioner and the stage and nature thereof.
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