SUKHDEV SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this third bail application in connection with FIR No.144/2017 OF Police Station Siriyari, District Pali for the offence punishable under Ss. 8/15 and 29 of NDPS Act.

(2.) Learned counsel for the petitioner has submitted that the statements of Sunil Vishnoi, Dy. Superintendent of Police, CID (CB) (PW-16), who conducted the investigation, have not been completed from last about 10 months. It is argued that the Public Prosecutor sought time before the learned trial court to summon case diary of CID (CB), but the same has not been summoned despite repeated requests on behalf of the accused.

(3.) In view of above situation, I deem it appropriate to direct the prosecution to produce the relevant case diary of CID (CB) at the earliest. The trial court shall conclude the evidence of PW-16 within a period of one month from the date of production of certified copy of this order. After recording the statements of PW-16, the petitioner shall be free to move fresh bail application before the trial court.