JOGENDRA KHURANA @ VICKY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 120/2019 of Police Station Sangaria District Hanumangarh for the offences punishable under Sections 8/21, 22 and 29 of NDPS Act and under Section 18 (C)/27-B (2) of Drugs and Cosmetics Act. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that after rejection of the first bail application of the petitioner, statements of the Investigating Officer have been recorded before the trial court wherein, cross examination on his part has been completed. Learned counsel for the petitioner has submitted that though the evidence of Investigating Officer has not been completed before the trial court, but now the same cannot be completed on account of death of Investigating Officer.