HARDEEP SINGH 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.257/2019 registered at Police Station Hanumangarh Sadar, District Hanumangarh, for the offences under Ss. 8/21 and 22 of the NDPS Act.

(2.) As per the prosecution, during routine patrolling, police team of Police Station Sadar, Hanumangarh, on 30/8/2019 at about 11.10 pm., recovered 50100 tablets of Alprafresh containing Alprazolam weighing 6.146 Kgs. from conscious possession of the present petitioner and one Mukesh Kumar. The petitioner and co-accused were arrested on the spot.

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this case. Learned counsel submitted that the petitioner is in judicial custody since 30/8/2019. He further submitted that out of total 11 cited prosecution witnesses, only 6 prosecution witnesses have been examined before competent Criminal Court. He further submitted that the delay in trial is not at all attributable to the petitioner. He submitted that the petitioner is in judicial custody for more than 4 years and 2 months and looking to the pace at which trial is being conducted against the present petitioner, the same is not likely to be concluded in near future.