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Judgment
12 paragraphs · 178 wordsG.S. Ahluwalia, J
This fourth application under Section 439 of Cr.P.C. has been filed for grant of bail. The third application was dismissed as withdrawn by order dated
15.9.2021 passed in M.Cr.C.No.43961/2021.
The applicant has been arrested on 1.11.2020 in connection with Crime No.392/2020 registered at Police Station Kumbhraj, District Guna for offence
under Section 8/21 of NDPS Act.
It is submitted by the counsel for the applicant that most of the prosecution witnesses have been examined, thus, the Trial Court may be directed to
expedite the hearing of the case.
In view of the statement made by the counsel for the applicant coupled with the fact that the applicant is in jail on the allegation of having 20 Gms. of
smack, the prayer for early disposal is allowed.
Subject to pendency of the cases on the Board of the Trial Court, the Trial Court is directed to conclude the trial as early as possible.
With aforesaid observation the application is dismissed.
The applicant is directed to produce the certified copy of this order before the Trial Court.