BHAKTA CHARAN DANGA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Secs.20(b)(ii)(C)/25/29 of the NDPS Act for alleged possession of contraband ganja weighing 21 kg. 200 grams.

(2.) Heard Mr. B.S. Dasparida, learned counsel for the Petitioner as well as Mr. A. Rath, learned A.S.C. for the State-Opposite Party.

(3.) It is submitted by learned counsel for the Petitioner that the Petitioner is inside custody since 12/11/2019 and despite the directions of this Court dtd. 25/1/2021 in the earlier bail application, i.e. BLAPL No.11192 of 2019 to complete the trial by end of August, 2021, the same is yet to commence.