JAGDISH 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.180/2021 registered at Police Station Anupgarh, District Sri Ganganagar for the offences punishable under Sec. 8/22 and 29 of the NDPS Act. The second bail application was dismissed by this Court vide order dtd. 13/10/2023.

(2.) Learned counsel for the petitioner submits that the petitioner is inside the jail since 12/4/2021 and up to this time, out of 16 prosecution witnesses, only 2 prosecution witnesses have been examined before the trial court.

(3.) 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.