BHIMA KHILO 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)/29 of the NDPS Act for alleged possession of contraband ganja weighing 110 kg.

(2.) Heard Mr. R. Biswal, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(3.) It is submitted on behalf of the Petitioner that he is inside custody since 5/6/2021 and the trial has not yet commenced though charge-sheet has been submitted.