MANGAT RAM @ MANGA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition that has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 170 dated 26.06.2019, registered under Section 22(c) and 27A of the NDPS Act, 1985 and Sections 420, 379, 411 of the IPC at Police Station City Ratia, District Fatehabad.

(2.) The first petition, bearing CRM-M-44749-2019, was dismissed as withdrawn on 27.02.2020 (Annexure P-3).

(3.) Learned senior counsel for the petitioner submits that the new ground for filing the present petition is that the petitioner is in judicial custody for the last more than one year and four months and despite the fact that charges were framed on 18.12.2019, out of total 21 prosecution witnesses, not even a single witness has been examined till date.