(1.) Heard Mr. A.P. Bose, learned counsel for the Petitioner and Mr. S.N. Mishra, learned Additional Government Advocate.
(2.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Pritam Nayak in connection with Mohana P.S. Case No.76 of 2019 corresponding to G.R. Case No.36 of 2019 pending in the court of learned Special Judge, Gajapati, Paralakhemundi for alleged commission of offence under Sec. 20(b)(ii)(c)/25/29 of N.D.P.S. Act for alleged possession of contraband ganja weighing about 77 kg. 400 grams.
(3.) It is submitted on behalf of the Petitioner that he is inside custody since 2/5/2019 and in the meantime four other co-accused persons have been released on bail by this Court in different bail applications. It is further submitted that the trial has not commenced yet though he is in custody for a considerable period.