SHRAVAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.326/2020 registered at Police Station Deoli, District Tonk for the offence(s) under Sec. (s) 8/18 of the NDPS Act.

(2.) It is contended by learned counsel for the petitioner that his second bail application was dismissed by this Court vide order dtd. 23/4/2021 with a direction to the learned trial Court to expedite the trial of the case; but, not in a single prosecution witness examined so far. He relies upon order sheets of the learned trial Court placed on record for perusal of this Court. He, therefore, prayed for release of the petitioner on bail.

(3.) Learned Public Prosecutor has opposed the bail application.