URVISHBHAI RATILAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is second successive bail application filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.II-3084 of 2016 with Anklav Police Station for the offences punishable under Sections 8(c), 15(c), 22(c) and 29(1) of the NDPS Act.

(2.) In the first successive bail application being CR.MA No.18276 of 2018, the Court has passed the following order on 20/06/2018:

(3.) Learned Advocate for the applicant Mr.Raval seeks bail on the premises that trial is yet not concluded, as also despite the fact that the applicant is behind bars since last five years and only one prosecution witness is examined at Exhibit-38 and according to the said witness, the applicant has not produced the key and therefore, he made a request to enlarge the applicant on bail.