MILIKSHYA TANDI Vs. STATE OF ORISSA

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 possession of contraband ganja weighing 208 kg. 712 grams.

(3.) It is submitted on behalf of the Petitioner that he is inside custody since 20/9/2019 and the trial has not yet completed despite earlier order passed by this Court to complete the trial expeditiously. In the meantime, only nine witnesses have been examined.