MUKESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second 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 Sadar, District Hanumangarh, for 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 Hardeep Singh @ Sonu. The petitioner and co-accused were arrested on the spot.

(3.) Learned counsel for the petitioner submitted that the petitioner is in custody since 30/8/2019. It was also submitted that trial against the petitioner has commenced but in last more than 4 years, out of total 11 cited prosecution witnesses, only 6 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.