RAJURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This third application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.200/2020, registered at Police Station Rajiyasar, District Sri Ganganagar, for the offences under Ss. 8/15 and 8/29 of the NDPS Act.

(2.) As per the prosecution, on 30/11/2020, during routine patrolling, a team of Police Station Rajiyasar, recovered contraband (poppy husk/straw) weighing 200 Kgs. from 10 plastic sacks which were in possession of the petitioner and co-accused Mahendra @ Mahipal. The petitioner was arrested on the spot.

(3.) Learned counsel submitted that the petitioner is in custody since 30/11/2020. It was also submitted that trial against the petitioner has commenced but in last 3 years 6 months, out of total 27 cited prosecution witnesses, only 1 witness has 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.