KAMAL DEEP 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 F.I.R. No.130/2020, registered at Police Station Rajiyasar, District Sriganganagar, for offences under Ss. 8/22 and 29 of NDPS Act.

(2.) The first bail application of the petitioner was dismissed by this Court vide order dtd. 10/10/2023.

(3.) Learned counsel submitted that the petitioner is in custody since 2/8/2020. It was also submitted that trial against the petitioner has commenced but in last more than 3 years and 6 months, out of total 8 cited prosecution witnesses, only 4 witnesses 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.