SALMAN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.49/2020 registered at Police Station Gulabpura, District Bhilwara, for offences under Ss. 8/15, 8/25 and 8/29 of the NDPS Act.

(2.) As per the prosecution, during nakabandi, police team of Police Station Gulabpura, District Bhilwara, on 11/2/2020 at about 04.25 pm., stopped a truck having registration No.RJ-08-GB-0687. The person on the wheel on the truck disclosed his name to be Salman Khan (present petitioner) and the helper disclosed his name to be Rakesh Kharol. On search being conducted, contraband (poppy husk/straw) weighing 420 Kgs. was recovered. The petitioner was arrested on the spot.

(3.) Learned counsel for the petitioner submitted that the petitioner is in custody since 11/2/2020. It was also submitted that trial against the petitioner has commenced but in last more than 3 years and 6 months, out of total 22 cited prosecution witnesses, only 6 have been examined till date. Learned counsel submitted that the delay in trial before the competent criminal court is not at all attributable to the present petitioner.