KAILASH SINGH CHAUHAN Vs. STATE OF MP

JUDGEMENT

(1.) This eleventh application under Section 439 of Cr.P.C. has been filed for grant of bail. The 10 th application was rejected on 4.10.2019 passed in M.Cr.C.No.39834/2019.

(2.) The applicant has been arrested on 25.3.2018 in connection with Crime No.83/2018 registered at Police Station Mow, District Bhind for offence under Section 8 / 18 of NDPS Act.

(3.) It is submitted by the Counsel for the applicant according to the prosecution case 23 Grams of smack was seized from the possession of the applicant. The applicant is in jail for the last more than two years and three months. It is further submitted that on 7.3.2020 PW-9 Shailendra Bhargava was examined and thereafter trial has come to a halt in view of suspension of the normal Court functioning. It is further submitted that there is every likelihood of further delay in trial. The maximum sentence is 10 years. The applicant is ready and willing to deposit the cash surety. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.