HETRAM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(2.) This is the second application for bail under Sec. 439 Cr.P.C. preferred on behalf of the petitioner who is in custody in connection with F.I.R. No. 126/2020 registered at Police Station Raisinghnagar, District Sri Ganganagar for the offences under Ss. 8/22, 25, 29 of the NDPS Act.

(3.) The first application for bail filed on behalf of the petitioner was dismissed by this Court vide order dtd. 23/3/2021 giving him liberty to file a fresh bail application after recording of the statement of the Investigating officer/Seizure officer in the trial court. Now, the statement of the Investigating officer Shri Vikram (P.W.2) has been recorded at the trial whereafter, this second application for bail has been moved.