SUNIL RAY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. M.K. Chand, learned counsel for the Petitioner as well as Mr. K. Das, learned A.S.C. for the State-Opposite Party.

(2.) 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 50 kg. 980 grams.

(3.) It is submitted on behalf of the Petitioner that he is inside custody since 11/7/2019 and the trial has not yet completed despite the earlier order passed by this Court to complete the trial expeditiously.