KAILASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This 2nd application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.568/2020, registered at Police Station Sangriya, District Hanumangarh for the offence punishable under Sec. 8/15 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The first bail application preferred by the applicant being S.B. Criminal Miscellaneous Bail Application No.11482/2021 has been dismissed by a Co-ordinate Bench of this Court vide order dtd. 27/8/2021, as not pressed with liberty to file a fresh bail application after recording the statements of Investigating Officer/Seizure Officer.

(3.) Mr. Godara, learned counsel for the applicant argued that the applicant is suffering incarceration since 2/12/2020 and even after lapse of three years, the trial has not concluded. He added that out of 17 witnesses, evidence of only 5 witnesses have been recorded.