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Judgment
5 paragraphs · 139 wordsRajeev Kumar Shrivastava, J
Learned counsel for the applicant seeks for and is granted permission to withdraw this third bail application under Section 439 of CrPC filed by the applicant in connection with Crime No.881/2020 registered at Police Station Porsa, District Morena for offence under Sections 8/20 and 29 of NDPS Act. Learned counsel for the applicant further submitted that despite direction of this Court, the trial has not been concluded within three months of earlier order dated 20/7/2021 passed in MCRC No.32889/2021.
The application is accordingly dismissed as withdrawn.
District Judge, Morena is hereby directed to look into the matter and seek explanation from the concerned Magistrate as to why earlier order of this Court has not been complied with.
Trial Court is further granted three months time, from the date of this order, to conclude the trial.