MD. AFSAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner with assisting counsel and learned A.P.P. for the State.

(2.) The petitioner seeks regular bail in connection with Kadwa P.S. Case No. 144 of 2021 arising out of G.R. No.2365/2021, lodged on 20/6/2021 under Ss. 8, 20(b) (ii),C of the N.D.P.S. Act read with Sec. 30(a) of Bihar Prohibition & Excise Act.

(3.) Learned senior counsel for the petitioner submits that the bail application of the petitioner was earlier rejected vide order dtd. 14/10/2022 passed in Cr. Misc. No. 72502 of 2021 with liberty granted to the petitioner that he may renew his prayer for bail one year after framing of charge. Counsel submits that the charge has been framed in this case on 18/1/2023 and more than one year has been lapsed, so bail may be granted to the petitioner. Counsel also submits that the criminal antecedent of the petitioner is not clean and there are two criminal cases pending against him in which in both the cases, he is on bail. The petitioner is in custody since 21/6/2021 in the present case.