PREM SINGH LOWANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of bail relating to Crime/FIR No.492/2021 dated (not mentioned) registered at Police Station Rehti, District Sehore (M.P) for the offence under Ss. 8/20 of N.D.P.S Act. The applicant is in jail since 27/1/2021.

(2.) Learned counsel for the applicant submits that on last occasion vide order dtd. 11/1/2023 passed in M.Cr.C No.60516 of 2022, the trial court was directed to conclude the trial within a period of 6 months but according to him, trial is still not complete. He has now moved this application on the ground of delay in trial and bail application can be considered.

(3.) Although, Shri Alok Agnihotri -G.A for State opposed the submission and submits that the present applicant has long criminal history and total 1 quintal and 30 kg ganja seized from the five accused persons, two were arrested on spot including present applicant and three persons ran away and later on they have been arrested.