SUNIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present fifth bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.87/2018, Police Station Bhim, District Rajsamand, for the offence under Ss. 8/15 of NDPS Act.

(2.) The third bail application of the petitioner was dismissed by this Court vide order dtd. 12/2/2020 with a direction to the learned trial court to expedite the trial proceedings. The fourth bail application of the petitioner was again dismissed by this Court vide order dtd. 24/7/2020. Hence, the fifth bail application has been filed.

(3.) Learned counsel for the petitioner submits that the petitioner has already undergone incarceration for a period of four years and ten months. He further submits that out of 20 prosecution witnesses, only 6 witnesses have been examined so far by the learned trial court. Learned counsel also submits that co-accused Gopi Lal has been discharged by learned trial court vide order dtd. 18/5/2022. It is also contended that this court while rejecting fourth bail application of the petitioner, direction was issued that since the petitioner has faced incarceration for more than two and half years, the trial court was directed to expedite the trial proceedings at its earliest convenience.