DEEP ROY 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 20 kg. 520 grams.

(2.) Heard Mr. A.S. Paul, 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 21/1/2020 and despite the direction of this Court dtd. 7/4/2021 in the earlier bail application, i.e. BLAPL No.9059 of 2020 to complete the trial by end of September, 2021, the same is still pending.