MUKHRAM 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. 124/2019 registered at Police Station Talwara, District Hanumangarh, for offences under Sec. 8/22 and 29 of the NDPS Act.

(2.) As per the prosecution, during routine patrolling, police team of Police Station Talwara, District Hanumangarh, on 16/8/2019, recovered 38000 capsules of Parvorin Spas containing Tramadol Hydrochloride (TRIO-SR) weighing 24.320 Kgs. from conscious possession of the present petitioner. He was arrested on the spot.

(3.) Learned Counsel for the petitioner submitted that the petitioner is in custody since 16/8/2019. Learned Counsel further submitted that the petitioner does not have any criminal antecedent. It was also submitted that trial against the petitioner has commenced but in last more than 4 years, out of total 19 cited prosecution witnesses, only 9 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.