A B SOMIARI Vs. STATE

JUDGEMENT

(1.) . This order will dispose of both the petitions.

(2.) . The petitioner who is a foreign national is in judicial custody since 20th Novem- ber, 1988 in the case FIR No. 583/88 under Section 21 .of the Narcotic Drugs & Psychotropic Substances Act, P.S.Paharganj, for the alleged recovery of 500 grams of heroin. The petitioner had applied for grant of bail vide Crl.M(M)2414/91 which was dismissed as not pressed, vide order dated 22nd May, 1992 passed by a learned Single Judge of this Court. The learned Single Judge, however., directed the -learned trial Judge to dispose of the case within four months.

(3.) . Crl.M(M) 3381/92, has been filed by the petitioner through Jail for grant of bail on the ground that inspite of the directions given by this Court; the case has not been. disposed of till late.