RAM DAS SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second 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.65/2020, Aarakshi Kendra Sameja Kothi, District Sriganganagar registered for the offences punishable under Ss. 8/21, 22, 25 and 29 of the NDPS Act.

(2.) The first bail application was dismissed by this Court on 27/7/2021.

(3.) Learned counsel for the petitioner submits that now Investigating Officer, Mr. Jai Singh has been examined as PW.3 before the Court. No recovery was made from the possession of the petitioner and no call detail report between the petitioner and main accused is available on record. Counsel further submits that the petitioner was implicated in this case under the aid of Sec. 8/29 of the NDPS Act and no other criminal case is registered against the petitioner. The petitioner is in judicial custody and the trial of the case will take sufficiently long time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the accused-petitioner.