RAJENDRA SAMAREDY 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 58 kg. 410 grams.

(2.) Heard Mr. P.K. Nanda, 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 though the Petitioner is inside custody since 21/9/2019, but the trial has not started yet.