LABA KHILLA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This is an application under Sec.439 Cr.P.C. for bail and the offences alleged are under Ss. 20(b)(ii)(C)/25/29 of the NDPS Act and Sec. 25 of the Arms Act for alleged possession of contraband ganja weighing 1216 kg 500 grams and the pistol with ammunition.

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

(3.) Mr. S. Manohar submits that the Petitioner is inside custody since 22/9/2019 and the trial is pending till date and only five witnesses have been examined. He further submits that two other co-accused persons, namely, Bijay Khemundu and Hantal Bhagwan were released on bail by this Court on different bail applications. He thus submits to release the present Petitioner on bail also, who is inside custody for near-about four years.