(1.) Heard Shri L.R. Mazumder, learned Counsel for the petitioner, namely, Bablu Pandey, who has filed this bail application under Sec. 439 of the Cr.P.C. praying for bail in connection with Bazaricherra P.S. Case No. 154/2021 under Sec. 21 (C) of NDPS Act. The petitioner was arrested on 23/8/2021.
(2.) This Court has been informed that the prayer for bail were rejected by this Court on two occasions vide orders dtd. 18/4/2022 and 12/8/2022.
(3.) Shri Mazumder, the learned counsel for the petitioner has submitted that the investigation is over and the charge sheet has been submitted and the petitioner is in custody for about 836 days and therefore, his prayer for bail may be considered.