ANAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code' for short), wherein, applicant has prayed that the applicant be released on bail in connection with the FIR being C.R.No.III-37 of 2017 registered with Pune Police Station, District Surat, for the offence punishable under Ss. 8(C) , 20(B) and 29 of the NDPS Act.

(2.) Heard learned advocate Mr. Kishan Daiya for the applicant and learned APP Mr. Raval for the respondent - State.

(3.) Learned advocate for the applicant has fairly submitted that this is the successive bail application filed by the applicant. Initially, applicant filed Criminal Misc. Application No.7275 of 2019 which was withdrawn on 19/6/2019. Thereafter, applicant filed another application being Cr.M.A. No. 19549 of 2020. The said application was also withdrawn on 22/12/2020. It is submitted that applicant is in jail since 23/3/2017 and therefore only on the ground of delay in concluding the trial, applicant be released on bail.