PINTU PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offence alleged is under Sec.20(b)(ii)(C) of the NDPS Act for alleged possession of contraband ganja weighing 100 kg. 300 grams.

(2.) Heard Mr. A.K. Mohanty, learned counsel for the Petitioner as well as Ms. S. Mishra, 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 4/5/2019 and the trial is not yet completed despite earlier direction of this Court was for early completion of the same.