PAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present fifth bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.204/2019, Police Station Rajiasar, District Sriganganagar for the offence punishable under Ss. 8/15, 25 and 29 of NDPS Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that after the rejection of the fourth bail application of the petitioner on 3/8/2022, out of 24 listed prosecution witnesses, the statement of only 09 prosecution witnesses have been recorded so far before the trial court. Learned counsel submits that the petitioner is behind the bars since 18/10/2019 and has suffered incarceration for more than four years and the trial is not likely to be concluded in near future.