JITENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.122/2020, registered at Police Station Dudhwakhara, District Churu for the offences under Sec. 8/15 and 29 of the NDPS Act.

(2.) Learned counsel for the applicant submitted that the applicant is behind the bars since 3/12/2020 and the trial is proceeding at snail's pace.

(3.) Learned counsel submitted that out of 20 witnesses, only 13 witnesses have been examined so far and from last one year witnesses are not turning up, in spite of the fact that the trial Court has issued bailable warrant for securing their presence.