HARPREET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These 2nd bail applications under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with FIR No.344/2018 registered at Police Station Ratangarh, District Churu, for offences under Sec. 8/15 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 petitioners submitted that the first bail application filed by the petitioners was rejected by a co-ordinate bench of this Court on 23/2/2022. Learned counsel submitted that after rejection of first bail application, statement of only one prosecution witness has been recorded by the learned trial court. Learned counsel further submitted that out of 26 prosecution witnesses, statements of only 4 prosecution witnesses have been recorded till date. Learned counsel vehemently submitted that the petitioner is facing incarceration since 6/11/2018.