IN RE Vs. SARIKUL MAHALAT

JUDGEMENT

(1.) The learned Advocate-on-record of the petitioner undertakes to affirm and stamp the petition/application as per the Rules within four weeks from date. Subject to such undertaking, the application is taken up for hearing.

(2.) The petitioner has filed the instant application for bail under Sec. 439 of the Code of Criminal Procedure after being arrested in connection with Balurghat Police Station Case No. 228 of 202 dated 07.07.202 under Ss. 21(c )/22(c)/23(c)/25/27A/28/29 of the Narcotic Drug and Psychotropic Substances Act.

(3.) Learned Advocate for the petitioner fairly submits that all the charge sheeted witnesses have already been examined at the instance of the prosecution and the matter is pending at the stage of an exercise to be undertaken under Sec. 313 of the Code of Criminal Procedure. He fairly submits that the instant application for bail may be disposed of with a direction upon the learned Special Judge under the NDPS Act to complete the trial within a stipulated time.