SANJAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.60/2020, Police Station Bagoda, District Jalore registered for the offences punishable under Ss. 8/15 and 29 of the NDPS Act.

(2.) The first bail application was dismissed on merit by this Court vide order dtd. 26/8/2021 and second bail application was dismissed with liberty to file afresh after recording the statement of Investigating Officer vide order dtd. 11/11/2021 respectively.

(3.) Learned counsel for the petitioner submits that now Investigating Officer has been examined before the trial Court. No recovery has been made from the possession of the petitioner and he has merely been arrested on the basis of statement of co-accused recorded under Sec. 27 of the Indian Evidence Act. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the petitioner.