RAVINDRA 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 judicial custody in connection with FIR No.131/2020 registered at Police Station Salasar, District Churu for the offence punishable under Ss. 8/15, 8/25 and 8/29 of the NDPS Act and Ss. 420, 465, 468 and 120-B of IPC.

(2.) The second bail application was dismissed by this Court vide order dtd. 14/11/2022.

(3.) Learned counsel for the petitioner submits that the petitioner is behind the bars for more than three years and up to this time only four prosecution witness have been examined out of total twenty-six prosecution witnesses. 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:-