PALVINDER SINGH Vs. STATE

JUDGEMENT

(1.) This is the second application for bail in a case under s. 8 of Narcotic Drugs and Psychotropic Substances Act, 1985. It has been opposed on behalf of the State. Heard arguments.

(2.) The first application for bail was heard on merits and it was rejected on 4th Feb., 1987 by passing a detailed order.

(3.) At the time of arguments learned counsel for the applicant conceded that the prosecution evidence has been closed and only two prosecution witnesses PW 1 and PW 5 have been recalled for further cross-examination. It shows that the Sessions Trial is likely to be concluded within a few days and unless the applicant makes out a very strong case for bail, the second application for bail cannot be allowed.