CHANDAN KUMAR BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. A.S. Paul, learned counsel for the Petitioner and Mr. P.K. Mohanty, learned Additional Standing Counsel.

(2.) This is an application under Sec. 439 Cr.P.C. for grant of bail to the Petitioner Chandan Kumar Behera @ Chandan Behera in connection with Excise E.B. Unit-II, Cuttack P.R. Case No.191 of 2017-18 corresponding to 2(a) C.C. Case No.10 of 2018 pending in the court of learned 2nd Additional Sessions Judge, Cuttack for alleged commission of offence under Sec. 21(c) of the N.D.P.S. Act for alleged possession of 450 grams of heroin.

(3.) It is submitted on behalf of the Petitioner that he is inside custody since 30/1/2018 and till date the trial is awaiting completion and only 3 witnesses have been examined in the meantime.