MALKEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No. 151/2020 registered at Police Station Rajiyasar, District Sri. Ganganagar for the offences under Ss. 8 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act') so also the charge-sheet has been filed for the offences under Ss. 8, 22 and 29 of the NDPS Act.

(2.) The first bail application being (S.B. Criminal Miscellaneous Bail Application No. 4536/2021) filed on behalf of the applicant was dismissed on 5/4/2021.

(3.) Learned counsel for the applicant submitted that the applicant is behind bars since 27/8/2020 and out of the list of 15 witnesses, only 2 witnesses have appeared in witness box. He added that the evidence of only one witness is complete and cross-examination of the second witness is still pending.