UPDESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with FIR No.54/2020, Police Station Rajiyasar, District Sri Ganganagar for the offence punishable under Ss. 8/22 and 29 of NDPS Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that after rejection of the second bail application of the petitioner on 2/1/2024, out of 10 witnesses, testimony of only 9 witnesses has been recorded before the trial court so far. He further submits that no adjournment has been sought on behalf of the petitioner before the trial Court. Learned counsel submits that the petitioner has suffered incarceration for more than 4 years and the trial is not likely to be concluded in near future.