- (1.) Heard the learned Counsel appearing for the parties. Perused the Case Diary. The petitioner is seeking bail in connection with a case relating to the offences punishable under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act registered vide Taratala Police Station Case No. 19 of 2010 dated 4th March, 2010.
(2.) It has been informed that the trial has already commenced and two of the witnesses on behalf of the prosecution have adduced evidence. It is the apprehension of the petitioner that the prosecution is delaying the trial by resorting various dilatory tactics.
(3.) Considering the above submission, the Sessions Judge is requested to make all efforts to complete the trial as expeditiously as possible without granting unnecessary adjournments to either of the parties. The prayer for bail is thus rejected.;