- (1.) Heard the learned Counsel appearing for the parties. Perused the Case Diary.
(2.) The petitioner is seeking bail in connection with a case relating to the offences punishable under Section 20B(i) of the N.D.P.S. Act registered vide Barasat Police Station Case No. 1184 of 2010 dated 30th June, 2010.
(3.) It appears that the charge-sheet has already been submitted and the case is committed to trial. But the trial has not commenced as yet. Even after the filing of the chargesheet, the bail application moved by the petitioner was rejected.;