GOPAL LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.109/2020 Police Station Bassi, District Chittorgarh for the offences punishable under Ss. 8/18 and 25 of the NDPS Act. The second bail application was dismissed as not pressed by this Court vide order dtd. 16/10/2023.

(2.) Learned counsel for the petitioner submits that upto this time only two prosecution witnesses out of twenty five have been cited in the witness list before the trial Court and similar situated co-accused Keshu Ram has been enlarged on bail. In support of his contentions, learned counsel placed reliance on the recent order dtd. 13/7/2023 passed by Hon'ble the Supreme Court in the case of Rabi Prakash vs. The State of Odisha (Special Leave to Appeal (Crl.) No.4169/2023), wherein Hon'ble the Supreme Court held as under:-

(3.) We are informed that the trial has commenced but only 1 out of the 19 witnesses has been examined. The conclusion of trial will, thus, take some more time.